Section 18 in Haryana Registration and Regulation of Societies Rules, 2012
18. Determination of electoral colleges.
(1)Where a Society has more than [one thousand] [Substituted 'three hundred' by Notification No. 8/36/2016-4IBII, dated 11.3.2016 (w.e.f. 21.4.2012).] members and it is required to constitute electoral colleges in accordance with sub-section (3) of section 32 of the Act, it shall decide on the number of electoral colleges, not exceeding three hundred, to be created so as to include maximum participation of members. The number of electoral colleges should be at least five times the number of members (including the office-bearers) of the Governing Body . Guidelines and Illustrations given in Appendix-2 may be referred for guidance purposes in this behalf.(2)the constitution of an electoral college may be determined by a Society following any one or a mix of the following criteria,(a)on the basis of straight numbers, i.e. Membership No. 1 to 30 constituting one college, Membership No. 31 to 60 constituting another College and so on and so forth; or(b)on the basis of geographical spread of the members i.e. members residing in Ward 1& 2 of a Municipal Town or Villages `X' `Y' and `z' constituting one electoral college and so on and so forth; or(c ) on the basis of professional or qualification criteria i.e. an electoral college consisting of Advocates, another college consisting of Professionals (Doctors, CAs, Engineers, Architects etc.), still another college consisting of Post- graduates, another college consisting of graduates, another consisting of persons belonging to the teaching profession, another one consisting of social workers and so on and so forth, or(d)On the basis of sizes/ categories of dwelling units in the case of Societies formed in pursuance to the Haryana Apartment Ownership Act (Illustration 4 in Appendix-2 may be referred).
