Section 8 in Haryana Registration and Regulation of Societies Act, 2012
8. Approval of name and application for registration.
(1)An application shall be filed in the prescribed proforma for getting approval of the name of the Society in accordance with the prescribed procedure.(2)After approval of the name, an application for registration of the Society shall be filed with the District Registrar, in whose jurisdiction the registered office of the Society is situated, alongwith the Memorandum and the Bye-laws prepared in accordance with the provisions of the Act and containing all such particulars, as may be prescribed.(3)The Memorandum shall be signed by at least seven members who shall be major and they shall add their address, description and occupation, if any, in the presence of at least two witnesses who shall also be major and who shall append their signatures and add their address, description and occupation, if any. The Bye-laws shall also be signed by the signatories to the Memorandum.
