Section 59 in Haryana Registration and Regulation of Societies Act, 2012
59. Cancellation of registration upon inquiry.
(1)The Registrar may, if he is satisfied,(i)that the Society has contravened any of the provisions of the Act or the rules made thereunder; or(ii)that the Society is insolvent, or must necessarily become so; or(iii)that the business of any such Society is conducted fraudulently or not in accordance with its Bye-laws or the aims and objects specified in its Memorandum; or(iv)that it is carrying on any unlawful activity or allowing unlawful activity to be carried on in the premises under its control, order an inquiry to be conducted by the District Registrar or any other officer authorized by him.(2)On receipt of inquiry report, the Registrar may, give a show cause notice to the Society specifying briefly the grounds of the proposed cancellation. A public notice inviting objections shall also be published after giving an opportunity to the Society and after issuing public notice inviting objections why the registration of the Society be not cancelled. After considering the objections filed by Society and public, the Registrar may cancel the registration.Explanation. - For purposes of this section, an activity shall be deemed to be unlawful if such activity is an offence punishable under any provision of law, for the time being in force.
