Section 31(9) in Haryana Registration and Regulation of Societies Act, 2012
(9)The Governing Body shall furnish a copy of the proceedings of the meeting of the General Body or the Collegium, as the case may be, convened under sub-section (6) above, duly countersigned by the subordinate officer or observer, if deputed for such meeting, to the District Registrar within a period of thirty days. Wherever such subordinate officer or the observer validates the proceedings of the meeting, the District Registrar shall take the same on record.
