Section 50(1) in Haryana Registration and Regulation of Societies Act, 2012
(1)Every Society shall file the following returns, in the prescribed form, with the District Registrar within thirty days of holding the annual general meeting,-(i)a list of the members duly certified by the President and the Secretary, as on the 31st March of the year, separately showing the deletions and additions during the previous year;(ii)a list of the members of the Collegium duly certified by the President and the Secretary, alongwith the list of electoral colleges as on the 31st March of the year, separately showing the deletions and additions during the previous year;(iii)a list of the office-bearers alongwith their names, addresses and occupations separately showing the deletions and additions during the previous year, if any;(iv)an annual report on the working of the Society by the Governing Body duly certified by the President and Secretary;(v)a copy each of the balance-sheet, receipt expenditure statement and the auditors report duly certified by the auditor; and(vi)a copy of the special resolution, as and when passed.
