Section 23 in Himachal Pradesh Societies Registration Act, 2006
23. Register of members.
(1)The subscribers of the memorandum of association shall be the first members of the Society.(2)Every Society shall maintain at its head office a register of its members and shall enter therein, the following particulars, namely:-(a)Name, address and signature with date of each member;(b)the date on which the members are admitted; and(c)the date on which the members ceased to be members.(3)The register of members shall be prima facie evidence of the membership of the Society and of all matters entered therein:Provided that no member whose subscription for the time being is in arrear for a period exceeding six months shall be entitled to vote in any proceedings of the Society under this Act.(4)If entries are not made in the register of members within thirty days of admission of a member or cessation of membership, every office bearer in default shall be punishable with fine which may extend to five hundred rupees.(5)Subject to the approval of general body, a member may be expelled by the Governing body if he acts contrary to the interest of the Society.
