Section 55 in Haryana Registration and Regulation of Societies Act, 2012
55. Action on Inquiry report.
- The Registrar shall consider the inquiry report alongwith the recommendations of the District Registrar, if any, and take any of the following steps,(i)where no irregularities, whatsoever, of procedural or material nature, are found to have been committed by the Governing Body, he shall order closure of the inquiry alongwith information thereof to the Society and complainants, if any; or(ii)where the irregularities or violations committed by the Society are found to be of procedural nature, which are rectifiable, he shall direct the Society to take recourse to such corrective measures within such time, as he may direct:Provided that where a Society fails to carry out the directions, the Registrar shall forward the matter to the Registrar General alongwith his recommendations for appropriate action against the Society; or(iii)where the irregularities or violations committed by the Society are found to be of a serious or material nature (e.g. relating to memberships, financial mis-management or financial irregularities or fraud or subversion of the objects of the Society), the Registrar shall forward the matter to the Registrar General alongwith his recommendations for appropriate action against the Society; or(iv)pass any other appropriate order to meet the ends of justice.
