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State of Haryana - Act

Haryana Registration and Regulation of Societies Rules, 2012

HARYANA
India

Haryana Registration and Regulation of Societies Rules, 2012

Rule HARYANA-REGISTRATION-AND-REGULATION-OF-SOCIETIES-RULES-2012 of 2012

Published on 21 June 2012
Commenced on 21 June 2012
[This is the version of this document from 21 June 2012.]
[Note: The original publication document is not available and this content could not be verified.]

Haryana Registration and Regulation of Societies Rules, 2012Published vide Notification No. S.O.51/HAI/2012/S.87/2012, dated 21st June, 2012Haryana GovernmentIndustries and Commerce DepartmentNo.S.O.51/HAI/2012/S.87/2012. - In exercise of the powers conferred by section 87 of the Haryana Registration and Regulation of Societies Act, 2012 (Act 1 of 2012), the Governor of Haryana hereby makes the followings rules, namely :-

1. Short title.

- These rules may be called the Haryana Registration and Regulation of Societies Rules, 2012.

2. Definitions.

(1)In these rules, unless the context otherwise requires -

(i)"Act" means the Haryana Registration and Regulation of Societies Act, 2012 ( Act 1 of 2012);

(ii)"Appendix" means an Appendix annexed to these rules;

(iii)"Form" means form appended to these rules.

(2)The words and expressions used but not defined shall have the same meaning as assigned to them in the Act.

3. Approval of name of Society.

(1)An association of persons desirous of registering itself as a Society, shall file an application in Form I with the District Registrar concerned for approval of the name of the Society under sub section (1) of section 8 of the Act, proposing three names in order of priority and it shall be accompanied by the fee set out in the Schedule of Fee as mentioned in Appendix-I.

(2)The District Registrar shall process the application keeping in view the provisions contained in section 7 of the Act and approve the name following the priority stated in the application and communicate the same in Form 1-A. In case the District Registrar does not find the proposed name fit for approval, he shall communicate the reasons for refusal of approval of the name and directing the applicant to propose alternate names.

(3)The name approved by the District Registrar shall remain valid for a period of one hundred eighty days from the date of issue of letter of approval and the applicant shall be required to register the Society under the said name within such period. In case the Society is not registered under the approved name within the stipulated period, the approval shall lapse.

(4)The District Registrar shall not approve the same name for any other applicant during the validity period of the name approved earlier.

4. Application for registration of a Society.

- An application for the registration of a Society under sub section (2) of section 8 of the Act shall be made to the District Registrar concerned in Form-II alongwith the documents specified therein and shall be accompanied by the fee set out in the Schedule of Fees as given at Appendix-1.

5. Certificate of registration.

- The District Registrar shall issue a certificate of registration of the Society within seven working days in Form-III in terms of provisions contained in sub section (1) of section 9 of the Act.

6. Registration number for a Society.

- Every Society registered by the District Registrar shall be allotted a unique number, which shall comprise the initials of the State, the District Code, the Year of Registration and the Registration Number in Form-III .

7. Register of Societies.

(1)The District Registrar shall cause to be maintained an alphabetical index of the Societies registered by him in Form -IV.

(2)The District Registrar shall thereafter assign a page or pages for each Society in the register of Societies in Form -V and maintain the same updated at all times in terms of the provisions contained in sub section (1) of section 9 of the Act.

8. Registration number for an existing Society.

- [(1) Every existing Society shall apply to the District Registrar for allotment of a new registration number in Form-VI within a period of two years from the date of coming into force of the Act without any fee or within next thirty six months on payment of fee set out in the Schedule of fees contained in Appendix-I in terms of provisions contained in sub section (4) of section 9 of the Act. The Society shall file application and submit the requisite documents alongwith a certificate from the office bearer duly authorized by the Governing Body to the effect that the Memorandum and the Bye-laws of the Society, as being presented before the District Registrar, conform to the provisions of the Act and the rules made thereunder.] [Substituted by Notification No. 8/36/2016-4IBII, dated 11.3.2016 (w.e.f. 21.4.2012).]

(2)After scrutiny of the application and the documents filed by the existing Society, the District Registrar shall allot a new registration number under rule 6 and issue a fresh certificate of registration in Form-VII.

(3)All applications received for allotment of a new registration number may be examined and kept separately. The process of allotment of new registration numbers shall commence after expiry of the period of one year or the extended period, if any.

9. Change of Registered Office.

- (a) Within the same district -

(1)The information pertaining to change of registered office of a Society shall be filed with the District Registrar in Form-VIII alongwith a certified copy of the resolution of the Governing Body, certificate of registration in original, alongwith fee mentioned in Appendix 1 within a period of thirty days of the date of such change.

(2)The District Registrar shall take on record the change of address, make the necessary endorsement on the original certificate of registration as well as in the register of societies and return the original certificate to the Society.

(b)outside the district -

(1)In case of change of registered office from one district to another district, the application pertaining to change of registered office shall be filed in Form VIII-A with the Registrar of the District in which the Society is registered alongwith a certified copy of the resolution of the Governing Body, certificate of registration in original, alongwith fee mentioned in Appendix 1 .

(2)The District Registrar shall in the first instance examine the application and verify that the Society has filed all the documents and returns due from it as on the day. Upon his satisfaction, he shall record his `No Objection' in Form VIII-B to the application and endorse the Society's original file containing all the documents, with due pagination, to his counterpart for recording the shifting of the registered office of the applicant society and issue of a new registration certificate. The District Registrar shall also record such event in the register of Societies maintained in his office and shall retain one set of the vital documents in his office. A copy of the endorsement to the District registrar of the new District shall also be sent to the applicant Society for its information;

(3)The District Registrar of the district to which the registered office of the Society has been resolved to be shifted shall, on receipt of the document file of the Society from his counterpart, take on record the said documents and issue a fresh certification of registration to the Society within a period of thirty days from the date of receipt of documents while retaining the year of its registration intact as per the format in Form VIII-C.

10. Change in name.

- (a) By the Society of its own-

(1)The General body shall pass a special resolution authorizing any office-bearer or member of the Governing Body of the Society to make an application to the District Registrar for approval of an alternate name as per procedure prescribed for approval of name under rule 3.

(2)Upon approval of the new name, the applicant shall file an application in Form - IX for change of name along with the fee as set out in Schedule of fee in Appendix-I, and the District Registrar shall allow and register the same in terms of provisions contained in sub-section (1) of section 12 of the Act and shall issue a fresh certificate of registration in Form IX-A.

(b)By the order of Registrar -

(1)Where the Registrar issues directions to a Society for change of its name in terms of sub-section (1) of section 13 of the Act, the Governing Body shall place such directions before the General Body or Collegium, as the case may be, for implementation of such directions and passing a special resolution for change of name of the Society as directed by the Registrar.

(2)The General body or Collegium shall pass a special resolution authorizing any office bearer or member of the Governing Body to make an application in Form-IX to the District Registrar for approval of an alternate name as per procedure laid down under rule 3.

(3)Upon approval of the alternate name, the authorized representative shall file an application for change of name, which shall be allowed by the District Registrar, who shall issue a fresh certificate of registration in Form IX-B.

11. Admission of members and Issue of Identity cards.

(1)Every Society shall prescribe in its byelaws the manner of application for admitting members to the Society and the competent authority to decide such applications as per Form-X. The payment of membership fee shall be made by the applicant from his bank account through a Bank Instrument (Demand Draft/Pay Order/Cheque) and in no case be accepted in cash.

(2)Every Society shall issue an identity card to every person admitted as a member containing the particulars given in Form-XI in terms of section 17 of the Act. The Society may decide about the validity or renewal of such identity card at such intervals as deemed appropriate.

12. Register of members.

- The register of members in terms of sub section 1 of section 18 shall be maintained by the Society in Form-XII. In case the total number of members is more than 300, it shall prescribe in its byelaws the constitution of electoral colleges and shall, in addition, maintain a register of the electoral colleges and the members elected by each of such electoral colleges in Form-XIII and register of collegium in Form-XIV.

13. Filing of list of members.

- Every Society shall file an updated list of members with the District Registrar, separately showing inclusions and deletions, if any, during the preceding financial year in Form-XV within sixty days of the close of the financial year in compliance of the provisions contained in sub-section (3) of section 18 of the Act, in physical or electronic mode.

14. Settlement of membership disputes.

- Where the District Registrar decides to verify the credentials and genuineness of members in exercise of powers conferred under sub-section (5) of section 21 of the Act, he shall follow the process as under: -

(i)in case the number of members is less then one thousand, cause individual notices to be sent to such members by registered post at the address contained in the register of members maintained by the Society in the first instance calling upon them to appear before him along with supporting identity documents as per the schedule (date and time) as may be indicated in such notice;

(ii)where the number of members whose credentials are to be verified exceeds one thousand, cause the issue of a public notice addressed to the members indicating his decision to verify the genuineness of the members with a view to informing them to appear before him at such time and place as to be indicated in the individual notices;

(iii)take a decision on accepting the genuineness or otherwise of the members appearing before him;

(iv)after completing the process under sub-clause (i) above and with a view to informing the left out members, he shall cause another public notice to be issued, which shall be a second opportunity, calling upon all the left out members to appear before him as per the schedule indicated therein;

(v)where a member is not able to present himself in person on the date so fixed by the District Registrar, for whatsoever reasons, his name shall be included in a list of defunct members with no voting rights for a period of one year. The membership in such case may be revived and activated as soon as he appears in person before the District Registrar within such period of one year. In case the member does not appear in person before the District Registrar inspite of two opportunities granted to him, his name shall be struck off the register of members;

(vi)the proceedings under this rule shall be conducted at the expense of the Society.

15. Contents of the Memorandum of Association and Bye-laws.

- The contents of the Memorandum and the Bye-laws shall be prepared in accordance with the provisions contained in sections 24 and 25 of the Act. The Society shall generally follow the model memorandum and the byelaws set out in Appendix-I, II and III of these rules.Provided that a Society may include or exclude any or all such provisions in its bye laws as required keeping in view the nature and scope of its activities and operations, and which may or may not find a mention in the model byelaws subject to the condition that such additions or omissions are not inconsistent with the provisions of the Act and these rules.

16. Quorum for the Meetings.

- Sub-section (3) of Section 29 of the Act provides for the quorum for meetings of the General Body/ Collegium to be not les than 40% of the total members of the Society. In case the minimum stipulated quorum is not present in the meeting of the General Body/ Collegium so convened, the meeting shall be adjourned to another date, of which a proper notice shall be issued.

17. Procedure for amendment.

(1)Any amendment in the Memorandum and the Bye laws resolved by the Society shall be filed in the office of the District Registrar in terms of sub-section (3) of section 26 in Form-XVI alongwith the fee mentioned in Appendix 1 prescribed fee and certified copy of the Special Resolution.

(2)The District Registrar shall register such amendment in terms of sub-section (3) of section 26 and communicate the same to the Society in Form XVI-A.

(3)In case the District Registrar refuses to register the said amendment, he shall communicate the reasons for such rejection to the Society within the time specified therefor.

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).

19. Filing the copy of Register of Governing Body.

(1)Every Society shall maintain a register showing the names, addresses and occupations of the persons appointed/ elected as the office-bearers/members of the Governing Body in Form No. XVII and shall file a list of elected office bearers/ members of Governing Body with the District Registrar within a period of thirty days from the date of appointment or election of office bearers as required under clause (i) of sub section (4) of section 33 of the Act.

(2)Every change in the members of the Governing body shall be filed with District Registrar in Form XVII-A within thirty days from the date of such change as required under clause (ii) of sub section (4) of section 33.

(3)Every Society shall file an annual return of updated list of officebearers/ members of the Governing Body with the District Registrar, separately showing inclusions and deletions, if any, during the preceding financial year in Form XVII-B, within sixty days of close of the financial year in compliance with the provision contained in clause (iii) of sub section (4) of section 33 of the Act.

20. Remuneration or the Honorarium.

- Remuneration or the Honorarium to be paid to the Administrator/ Returning Officer/ Observer/ the adhoc Committee/ and the members of the Committee constituted to assist the Administrator -A. In case of appointment of the Administrator/ Returning Officer/ Observer/ Adhoc Committee by the District Registrar under sub-sections (10) and (11) of section 39 of the Act:

(1)Wherever the person appointed as the Administrator/ Returning Officer/ Observer is in active service of the Government or a statutory body, he shall not draw any remuneration but may be paid honorarium for such additional responsibilities. However, where a retired person is appointed as the Administrator, he may be paid remuneration for his services.

(2)The remuneration or honorarium under sub-rule (1) above may be decided and determined to be paid either on lump-sum basis or on monthly basis linked with the deliverables, as considered appropriate and justified.

(3)The remuneration or the honorarium, as the case may be, shall be determined by a Committee comprising of the following;-

(i)Deputy Commissioner of the concerned district as Chairman;

(ii)Sub-divisional Magistrate as Member;

(iii)District Registrar, as the Member-Secretary.

(4)While determining the remuneration or the honorarium, the Committee shall take into account the nature of responsibilities, the size of operations of the Society, the time and effort required to manage the affairs of the Society, the Society's financial position and its capacity to pay. However, such remuneration for an Administrator should generally not exceed the last pay drawn by him minus the pension in the case of a retired person and the honorarium should not exceed 20% of the gross pay of a serving person.

(5)Similarly, the Committee headed by the Deputy Commissioner may also determine the remuneration/ honorarium for the members of an Adhoc Committee, wherever appointed, keeping in view the nature of responsibilities, the size of operations of the Society, the time and effort required to manage the affairs of the Society, the Society's financial position and its capacity to pay.B. In case of appointment of the Administrator/ Returning Officer/ Observer/ a Committee to assist the Administrator by the Registrar General under sub-section (3) of Section 56 of the Act and sub-section(4) of section 68 of the Act:

(3)The remuneration or the honorarium, as the case may be, shall be determined by a Committee comprising of the following;

(i)Registrar General of Societies as the Chairman;

(ii)Registrar of Societies, as the Member-Secretary;

(iii)Sr. Accounts Officer in the Office of Director Industries & Commerce.

(5)Similarly, the Committee headed by the Registrar General may also determine the remuneration/ honorarium for the members of the Committee appointed to assist the Administrator, wherever appointed, keeping in view the nature of responsibilities, the size of operations of the Society, the time and effort required to manage the affairs of the Society, the Society's financial position and its capacity to pay.

21. Books of Accounts.

- Every Society shall keep and maintain the following books of accounts, namely:-

(i)cash book showing daily receipt and expenditure, and the balance at the end of each day;

(ii)receipt book, containing forms in duplicate/ counter-foils, one of each set to be issued with details for money received by the Society and other to serve as counterfoil;

(iii)voucher's file, containing all vouchers for contingent and other expenditure incurred by the Society, numbered serially and filed chronologically;

(iv)ledger showing consolidated and separate account of all items of receipt and expenditure;

(v)any other books/ registers/ sub-ledgers as deemed appropriate by the Governing Body.

22. Writing of Accounts.

(1)Every entry in the books of account required to be kept in terms of section 47 of the Act shall be made as and when any transaction takes place.

(2)On receipt of any money, in cash or by cheque or any other instrument, a receipt recording the purpose of such receipt (e.g. membership fee or annual subscription or donation etc.) shall be prepared by the Society immediately and delivered to the payer.

(3)Any voucher, duly signed by the payee in token of any payment or expenditure incurred, shall be obtained by the Society at the time any payment is made to him and such voucher shall be immediately filed in the file maintained for the purpose.

23. Verification of accounts, returns and registers.

- The accounts, returns and registers of the Society specified in the Act and these rules shall be verified by any two office-bearers/ members of the Governing Body of the Society and in each such account, return and register, the following declaration shall be endorsed by such office-bearers/ member of Governing Body in token of the verification, namely :-"We declare that the particulars furnished above are true and correct to the best of our knowledge and belief."

24. Adoption of Annual Accounts and filing of documents.

(1)Every Society shall hold its Annual General Meeting within a period of six months of the close of the financial year for approval and adoption of its duly audited annual accounts.

(2)The annual return of the list of members of the Society as specified under subsection

(3)of section 18 and clause (i) of sub-section (1) of section 50 shall be filed in Form-XV within a period of sixty days of the close of the financial year or thirty days after holding the Annual General Meeting, whichever is earlier, alongwith fee as mentioned in Appendix 1.

(3)The annual return of the list of members of the Collegium as specified under clause (ii) of sub-section (1) of section 50 shall be filed in Form-XIV within a period of thirty days of holding the Annual General Meeting of the Society.

(4)The annual return of the list of office-bearers and members of the Governing Body, as specified under clause (iii) of sub-section (1) of section 50 shall be filed in Form-XVII within a period of thirty days of holding the Annual General Meeting of the Society.

(5)An annual report on the working of the Society by the Governing Body duly certified by the President and Secretary.

(6)A copy each of the balance-sheet, receipt expenditure statement and the auditor's report duly certified by the auditor, and

(7)A copy of the special resolution, as and when passed.

(8)In case a Society fails to file any document or return within the period specified in the Act, it may file such documents within further period on payment of fine as mentioned in Schedule B of Appendix 1.

25. Amalgamation and Division of a Society.

(1)Where one or more Societies resolve to amalgamate themselves into one Society in accordance with the provisions contained in sub-section (1) of section 51, or a Society resolves to divide itself into two or more societies in accordance with the provisions contained in sub-section (2) of section 51 of the Act, the said Societies or Society shall prepare a Scheme of amalgamation or division, as the case may be. Such a scheme of amalgamation or division shall, inter alia, contain the following, namely:-

(i)name and address of the Society, its Governing Body and objects;

(ii)the financial position i.e. assets & liabilities of the Society as at the close of financial year immediately preceding supported by the audited annual accounts for the last three financial years;

(iii)the grounds, objects and rationale in support of the proposal;

(iv)details of the proposal of amalgamation or division, as the case may be;

(v)details of pending litigation for and against the respective Societies, if any;

(vi)consent of the secured creditors, if any;

(vii)a copy of resolution of the Governing Body supporting the move;

(viii)a copy of the special resolution of the General Body/Collegium, as the case may be;

(ix)area of operation of the amalgamated Society /sub-divided Societies along with their relationship with the parent/ apex Society, if any;

(x)settlement of all pending claims/ liabilities and a certificate from the Governing Body to that effect.

(2)An application in Form-XVIII in triplicate shall be filed by the authorised officebearer/ member of the Governing Body to the Registrar.

(3)The Registrar shall, thereafter, pass appropriate orders on the proposal for amalgamation or division of the Society, as the case may be, and convey the same to the applicant Society with a copy to the District Registrar.

(4)The applicant Society shall file a copy of the orders of the Registrar along with the following documents with the District Registrar for registration, namely ;

(i)a certified copy of Memorandum and byelaws of the amalgamated Society or the divided Societies;

(ii)list of members and office bearers of such Society;

(iii)prescribed fee as mentioned in Appendix 1.

(5)The District Registrar shall cancel the registration of the amalgamating Societies and shall issue a certificate of registration of the new Society. Similarly, in case of division, he shall register the new Societies created by way of division.

(6)In case the amalgamating Societies are registered with different District Registrars, the newly amalgamated Society shall be registered by the District Registrar where the Society resolves to maintain its registered office.

26. Inspection and grant of copies thereof.

- Any person can inspect any document kept by the Registrar after payment of fee as mentioned in Appendix 1 and obtain copies thereof after depositing the fee as mentioned in Appendix 1.

27. Qualifications of a Returning Officer and/or Observer.

- Where an Adhoc Committee or Administrator is appointed by the District Registrar in exercise of powers under sub-section (10) of section 39, and it is considered expedient by the District Registrar on a request from the Society (i.e. the Administrator or the adhoc Committee) to appoint an observer to oversee the proceedings of the meeting of General Body or Collegium, and/ or a Returning Officer for conducting the elections of the Collegium or the Governing Body, he may appoint returning officer or observer, who shall be an officer gazetted or equivalent, serving or retired officer of the State or Central Government/ any statutory authority to discharge such duties.

28. Amount of Remuneration.

- The maximum remuneration or honorarium for a Returning Officer may be fixed by the committee constituted in accordance with rule 20 (A) (3) of these rules, while it may be fixed at an all inclusive amount not exceeding Rs. 1,000/- in case of an observer. These expenses shall be borne by the Society concerned.

29. Qualifications of the members of a Committee to assist the Administrator.

(1)Where an Administrator is appointed by the Registrar General in exercise of powers under sub-section (2) of section 56, or the Government in exercise of powers under sub-section(1) of section 68 of the Act, and there is need for appointment of a Committee to assist the Administrator, the concerned authority may appoint such committee, if considered expedient or on the request of the Administrator, as the case may be, to assist the Administrator in managing the affairs of the Society.

(2)The Committee appointed under sub-rule (1) above may comprise of such number of members as is minimally required, but not exceeding five in all.

(3)The members of the Committee may preferably be drawn from the area in which the Society carries out its operations and should be persons of eminence with established credentials in public life. The Committee may also include subject experts in Legal and Accounts matters (such as a practising Advocate and/ or a practising Chartered Accountant or a person having retired with experience in accounting and administrative matters). The Registrar General may generally avoid appointing any such person as a member of the Committee who may have direct interest in the affairs of the Society.

30. Interpretation and Clarification.

- In the event of a need for an interpretation of any of the provisions under these rules or lack of clarity or ambiguity in any provision contained in these rules, or any situation not having been specifically addressed under these rules, the Government shall be competent to issue the requisite interpretation, clarification or address any unforeseen situation by way of a Government Order.

31. Schedule of fees.

- The fees payable for various purposes defined under the Act and the Rules made there under are prescribed in schedule of fees in Appendix -1.Part - II Schedules and FormsAppendix -1A. Schedule of Fees[rule 3(1) rule 4, rule 8(1), rule 9(a) (1), 10(a) (2), rule 15, rule 17(1), rule 24(8), 25(4) (iii)]

of fees payable for different purposes as prescribed under Section 82 of the Haryana Registration and Regulation of Societies Act, 2012

Schedule of Fees and Charges
Sr. No.	Purpose	Fee (INR)
1	For approval of name of the Society	Rs. 100/-
2	For registration of Society, including registration onamalgamation and division of societies	Rs. 2500/-
3	For filing annual return, balance sheet etc.	Rs. 500/-
4	For inspection of documents in the custody of theRegistrar/District Registrar	Rs. 200/-
5	For making or granting copies of any entries or documentsbefore or after registration	Rs. 5/- per page
6	For filling of appeals, petitions etc.	Rs. 1000/-
7	For filing a petition under sub-section (1) of Section 21 ofthe Act	Rs. 500/-
8	For alterations or amendments in the Memorandum ofAssociation, Byelaws and name of the Society	Rs. 500/-
9	For filing membership Return of the Society along withadditions/ deletions, if any.	Rs. 200/-
10	For change of registered office of the society	Rs. 500/-
11	For filing or recording or registering any other document.	Rs. 100/-

B. Schedule of Fines & Penalties

of fines and penalties payable for different purposes as prescribed under Section 50 of the Haryana Registration and Regulation of Societies Act, 2012

Schedule of Fines & Penalties
Sr. No.	Name of the document to be filed	Due Date	Fee Payable
(a)	List of Members	60 days of the close of the FY or 30 days of the AGM,whichever is earlier	Rs. 200/-
(b)	If filed within next 60 days	Rs. 200 + Rs. 100 = Rs. 300/-
(c)	If filed within the next 120 days	Rs. 300/- + Rs. 10/- for delay of per day per document
(d)	If filed within next 120 days	Amount due under Sr. No. (c) + Rs. 20/- for delay of per dayper document
(e)	Non filling of returns/documents	Penalty as per chapter XV of the Act.

Note:

1. The prescribed fee shall be payable through a Treasury Receipt made to the Head of Account _____________

2. All fees and charges may be required to be paid online after implementation of e-Governance solutions, which shall be duly notified by the Government.

Appendix -2General Guidelines and illustrations for determination of the number of electoral colleges and its relationship with the constitution of the Governing Bodies(Reference rule 18)General Guidelines:

1. An existing Society, with more than [1000] [Substituted '300' by Notification No. 8/36/2016-4IBII, dated 11.3.2016 (w.e.f. 21.4.2012).] members, shall be required to carve out electoral colleges in accordance with the provisions contained in Section 32 of the Act read with rule 18, unless it opts to exercise other options available under subsection (1) of section 30 and sub-section (1) of section 32 of the Act. Carving out of electoral colleges may involve two major challenges i.e. determination of the electoral colleges and the allocation of members to an electoral college. The Governing Body of such Society is expected to define the criteria for creation of the electoral colleges. It is for the Governing Body of the Society to determine the same and also introduce a process of settling any objections from the members. However, once finalized, the constitution of an electoral college should remain intact for all times to come and the inter-se allocation of members should not change unless there is outgo and fresh induction of members in respect of an electoral college. Once finalized, these shall become a part and parcel of the byelaws of a Society.

2. Where a Society, registered after the coming into force of this Act, decides to keep its membership at more than [1000] [Substituted '300' by Notification No. 8/36/2016-4IBII, dated 11.3.2016 (w.e.f. 21.4.2012).], it shall prescribe the mode and manner of creation of its electoral colleges and the method and process of allocation of members to an electoral college in its byelaws.

3. Illustrations:

Illustration 1:Suppose a Society has 21,000 members and it decides to constitute a Collegium consisting of 300 members which shall entail creation of 300 electoral colleges. Normally, each of the electoral colleges should comprise of an average number of 21,000/300 = 70 members. However, the Society may carve out 70 electoral colleges in a manner that the number of members of an electoral is within +/- (10%) of the average number.Illustration 2:Suppose a Society has 10,000 members and it decides to constitute a Collegium consisting of 250 members which shall entail creation of 250 electoral colleges. Normally, each of the electoral colleges should comprise of an average number of 10,000/250 = 40 members. However, the Society may carve out 40 electoral colleges in a manner that the number of members of an electoral college is within +/- (10%) of the average number.Illustration 3:Suppose a Society has 1,000 members and it is required to constitute a Collegium. The Byelaws of the Society also provide for a Governing Body of 21 members (including the office-bearers). In such a case, the strength of the Collegium must not be less than 5 times of the strength of the Governing Body i.e. 105. In case the Governing Body consists of 11 members (including the office-bearers), the Collegium must comprise of no less than 55 electoral colleges i.e. five times of the strength of the Governing Body.Illustration 4: In the case of a Group Housing SocietyThere is a Group Housing Society comprising of about 900 members. The Complex has common infrastructure facilities even though it may have, say, four different categories of dwelling units depending on the size of such dwelling Units. Such a Society shall have the following options:

(a)The Society shall have four distinct groups of members, say, `A', `B', `C' and `D' categories, linked with the sizes of dwelling Units. Further, `A' category may have 120 DUs, `B' category may have 240 DUs, `C' Category may have 360 DUs, and `D' category have the balance 180 DUs. The Society may decide to constitute a Collegium consisting of 300 members, i.e. an electoral college of 3 members each ensuring proportionate representation to each group. In case the Society decides to create a Collegium of 180 members, the proportionate representation shall be based on 5 members. In order to ensure that each of the Groups is also represented on the Governing Body, the Society may decide to earmark the number of positions of the Governing Body to include representatives of each Group on the Governing Body; or

(b)To divide itself into more than one society under sub-section (2) of section 51 of the Act, each based on the size of dwelling Units. In such a case, there may be one parent Society for the housing complex as a whole to look after the management of common indivisible infrastructure facilities and services and the individual societies of each group may be responsible for management of the common services for each group. There shall have to be a relationship defined between the Parent Society and the individual societies in such a case in order to meet the corresponding responsibilities for the common services and obligations. The elected/ nominated representatives from the different Societies shall constitute the Governing Body of the Parent Society in such case.

Form-IApplication Form for approval of Name(See sub-rule (1) of rule 3)ToThe District Registrar of Societies,....................................................................................................................Subject: Approval of name for the proposed SocietySir,We, the following persons are desirous of forming a Society to be registered under the Haryana Registration and Regulation of Societies Act, 2012 in district-of the State of Haryana.

1. Name and full address of the person(s) applying for the availability of the name (in block capitals).

Sr. No.	Name of the Person/Applicant	Occupation	Date of Birth	Address	Signatures
i)
ii)
iii)
iv)

2. Proposed name of the Society:

Sr. No.	Proposed name of the Society	Order of Priority
i)	First
ii)	Second
iii)	Third

3. Main object of the proposed Society

4. Address of the proposed registered office

5. Particulars and results of any application moved to this or any other Registrar previously for approval of name.

6. Particulars of remittance of fee (Draft/IPO)

Amount (in Rs.)	DD/ Cheque/Cash	No. & Date	Name of the Bank

Signature of the authorizedrepresentative of the applicants(Name in Block Capitals)Correspondence address__________________________________________Place: ____________________Dated: ____________________Form 1-AApproval of Name(See sub-rule (2) of Rule 3)FromDistrict Registrar of Societies,_______________________To___________________________________________________________________________Memo. No. ________________________ Dated _______________Subject :- Approval of name of the SocietyDear Sir,Kindly refer to your application dated ____________ for approval of name of your proposed society. Having examined the same, I am pleased to inform you that the following name has been approved against your application, namely:-

2. This approval shall remain valid for a period of 180 days from the date of issue of this letter, whereafter the same shall lapse.

3. Accordingly, you may take further necessary steps for the registration of the Society within a period of 180 days from the date of issue of this letter.

(sd/-)(Name of the authorised officer/ official)for District Registrar ________________________.Form-IIApplication for Registration of Society(See rule 4)From

ToThe District Registrar of Societies,___________.Subject: Application for registration of a Society under the Haryana Registration and Regulation of Societies Act, 2012Sir,Pursuant to approval of the name of our Society intimated vide your office letter No. ________________ dated ___________, we have formed the said Society named as ____________________________________________ on ________.

2. I enclose herewith the following documents:

(i)Copy of name approval letter;

(ii)Memorandum of Association;

(iii)Bye-laws of the Society;

(iv)List of members of the Society alongwith address;

(v)Copy of Resolution of the Society authorizing the undersigned to submit this application;

(vi)Treasury Challan/ Voucher bearing No. _______ dated _______ drawn on _________________for an amount of Rs. ______ towards the registration fee.

3. I am a member of the Governing Body/ Managing Committee/ Executive Committee (strike out whatever is not applicable) of the Society and have been duly authorised in this behalf by the Society.

4. It is certified that the Memorandum and the Byelaws of the Society, as being presented before you, are conforming to the provisions of the Haryana Registration and Regulation of Societies Act, 2012 and the rules framed there under.

5. It is further certified that the registered office of the Society shall be as under and all future correspondence may be addressed to the Society at its said registered address:

Please provide the following details under thisdescription:• Name & Complete Address of the Societywith PIN Code;• Name and contact details (Tel No. and EmailID of the Society/authorized signatory)

6. Accordingly, it is requested that the Society may be registered and the Certificate of Registration issued.

(Signature of the applicant)(Name of the Applicant)Address _______________________________________________Date :Place :Form-IIICertificate of Registration to be issued under Section 9(1) of the Haryana Registration and Regulation of Societies Act, 2012(See rule 5 and rule 6)Certificate of Registration of SocietyI hereby certify that a Society bearing the Registration Number and name as undermentioned has been registered this ______ day ______ month ______ year under the Haryana Registration and Regulation of Societies Act, 2012 (Haryana Act No. 1 of 2012).

State code

District Code

Year of Registration

Registration Number

Name of the Society

Registered Office Address

Issued under my hand at ________ this _______ day of (month)_______(Year)____________________________(Signature of the District Registrar)Seal:Station:Form -IVIndex of Register of Societies to be maintained by the District Registrar under section 9(1) of the Haryana Registration and Regulation of Societies Act, 2012(See sub-rule (1) of rule 7)

Form of Index to the Register of Societies
Sr. No.	Name of the Society	Date of Registration	Registration number	Volume and Page No. of the Register of Societies

Form - VRegister of Societies to be maintained by District Registrar under Section 9(1) of the Haryana Registration and Regulation of Societies Act, 2012(See sub-rule (2) of rule 7)Format of the page(s) assigned to a Society in the Register of Societies

1. Serial No. (as in the Index)

2. Name of the Society:

3. Registration No.:

4. Date of Registration:

5. Address of the Registered office:

6. Main Objects:

7. Date of first meeting of General Body:

8. Number of members of the General Body:

9. Number of Members of the Governing Body:

Details of Documents Registered or Filed
Date	Serial number and year	Name of document	Whether registered and taken on record orrejected	Name and signatures of the District Registrar orhis authorized officer
1	2	3	4	5

Form - VIApplication for allotment of new registration number by an existing Society under section 9(4) of the Haryana Registration and Regulation of Societies Act, 2012(See sub-rule (1) of rule 8)From_______________________________________________________________ToThe District Registrar of Societies,______________.No. _____________ Dated: _____________Subject: Application for allotment of new registration number to the existing Society under the Haryana Registration and Regulation of Societies Act, 2012Sir,Pursuant to the provisions of section 9(4) of the Haryana Registration and Regulation of Societies Act, 2012, I ___________________, President/ Secretary of ______________________ Society having registration No. __________ dated __________, duly authorized by the Governing body of the society vide resolution No. _______ dated _______, hereby apply for allotment of a new registration number.

2. I enclose herewith the following documents, namely:-

(i)An attested copy of the registration certificate;

(ii)Memorandum of Association;(old or new or both as applicable)

(iii)Bye-laws of the Society;

(iv)List of members of the Society;

(v)List of members of the governing body;

(vi)Copies of audited balance sheet/ annual accounts for the last three financial years;

(vii)Copy of Resolution of the Society authorizing the applicant to submit this application;

(viii)Copy of the Treasury Receipt/ Voucher dated-----------for an amount of Rs. ______ towards fee. (Required to be paid only if this application is being filed after expiry of one year from the date of coming into force of the Haryana Registration and Regulation of Societies Act, 2012)

3. It is certified that the Memorandum and the Byelaws of the Society, as being presented before you, are conforming to the model byelaws and the provisions of the Haryana Registration and Regulation of Societies Act, 2012.

4. It is further certified that the registered office of the Society shall be as under & all future correspondence may be addressed to the society at its said registered address, namely:-

Please provide the following details under thisdescription:• Name & Complete Address of the Societywith PIN Code; (Existing as well as New)• Name and contact details (Tel No. and EmailID of the Society/authorized signatory)

5. It is requested that the Society may be allotted a new registration number and a

fresh Certificate of registration be issued.(Signature of the applicant)(Name of the Applicant)Date :Place :Form-VIIRevised Certificate of Registration issued under Section 9(4) of the Haryana Registration and Regulation of Societies Act, 2012 upon allotment of a new registration number(See sub-rule (2) of rule 8)Revised Certificate of Registration of SocietyI hereby certify that ________________________________ (name of the society) registered vide registration number _______________ on __________ Registered with District Registrar ___________ has been allotted a new Registration Number as undermentioned on this ______ day ______ month ______ year under the Haryana Registration and Regulation of Societies Act, 2012 (Haryana Act No. 1 of 2012).

State code

District Code

Year of Registration

Registration Number

Name of the Society

Registered Office Address

Issued under my hand at ________ this _______ day of (month) _______(Year)____________________________(Signature of the District Registrar)Address____________Seal:Station:Form - VIIINotice of Change of the Registered Office of the Society (within the district) under Section 11 of the Haryana Registration and Regulation of Societies Act, 2012(See sub-rule (a) (1) of rule 9)From_____________________________________________________________________ToThe District Registrar,______________ (Station)Sir,You are hereby informed in terms of sub-section (2) of Section 11 of the Haryana Registration and Regulation of Societies Act, 2012 (Haryana Act No. 1 of 2012) that the registered office of _______________________ society has been changed from ___________________________________________________________________________ (complete address as recorded in the office of the District Registrar) to ___________________________________________________________________________ (complete new address) with effect from ____________ as per the resolution bearing No. _________ dated _________ of the Governing Body of the society.

2. I am enclosing herewith the following documents:-

(i)Resolution of the Governing Body

(ii)Certificate of Registration in Original

(iii)Treasury Challan/ Voucher bearing No. _______ dated _______ drawn on _________________for an amount of Rs. _______________ towards the requisite fee.

3. You are requested to take note of the change in the Registered Office address of the Society and make all future correspondence at the new address notified now.

Signature of the authorized person(Name and Designation of the signatoryin relation to the Society)Date :Place :Form - VIII-AApplication for change of the Registered Office of the Society (outside the district) under Section 11 of the Haryana Registration and Regulation of Societies Act, 2012(See sub-rule (b) (1) of rule 9)From

ToThe District Registrar of Societies,_______________________ (Station)Dated:Subject: Application for change of the registered office of the society (outside the district) under Section 11 of the Haryana Registration and Regulation of Societies Act, 2012.Sir,I, _______________________ s/o _____________________, office-bearer of ______________________________________ (name of the society), duly authorized by the Governing Body vide its resolution No. _______ dated _________, hereby submit the application for change of registered office of the society from ________ district to __________ district under section 11 of the Haryana Registration and Regulation of Societies Act, 2012 as per details given below:

Particulars of the Society
1	Name of the Society
2	Registered Office Address
3	Registration Number
4	Date of Registration
5	Date of Meeting of the Governing Body
6	Date of Meeting of General Body/Collegium
7	Reason for change of registered office
8	District in which the registered office is proposed to bechanged
9	Complete address of the registered office in the new districtafter change

2. I enclose herewith the following documents:

(i)Certificate of Registration in original.

(ii)Copy of the resolution passed by the Governing Body;

(iii)Proof of location and society's right to use such place as its registered office in the new district;

(v)Treasury Challan/ Voucher bearing No. _______ dated _______ drawn on _________________for an amount of Rs. _______________ towards the requisite fee.

3. It is certified that the change of registered office of the society, as being

presented before you, is conforming to the provisions of the Haryana Registration andRegulation of Societies Act, 2012 and the rules framed there under.

4. It is further certified that the registered office of the Society changed outside the

district shall be as under and all future correspondence may be addressed to the society atits said registered office address:

5. Accordingly, it is requested that the change of registered office of the society from district to the district ___ may be considered for recommendation to your counterpart in the new district for issue of the requisite certificate.

(Signature of the applicant)(Name of the Applicant)Date :Place :Form - VIII-BNo Objection Certificate and endorsement for change of the Registered Office of the Society under Section 11 of the Haryana Registration and Regulation of Societies Act, 2012(See sub-rule (b) (2) of rule 9)FromDistrict Registrar,_______________ToThe District Registrar,_________________.Memo No. ____________ Dated ______________Subject :- Application of _________________ (Society's name) for change of its registered office from ___________ to ________________: regarding.Dear Sir,This is with reference to the application dated ___________ submitted by ______________ Society for change of its registered office from __________________ (exact address) to ________________________, which is situated in your jurisdiction.

2. Having verified the details and particulars of the applicant society and the status of the documents filed by them in this office, we hereby issue a `No Objection' to the Society's application and endorse the same for further necessary action at your end. The original file of the said society containing _______ pages is sent herewith. This document file contains the following latest documents filed by the Society in this office:

(i)Registration Certificate in Original;

(ii)MOA of the Society;

(iii)Byelaws of the Society as amended till date;

(iv)Register of members of the Society as per the latest filing dated _______ ;

(v)Particulars of the office-bearers and members of the Governing Body of the Society as per the latest filing dated _______ ;

(vi)Any other documents (please specify).

3. You are requested to take the same on record, under acknowledgement to this

office, take note of the new Registered Office of the Society and issue a fresh certificate of Registration in accordance with the provisions of the Act and the rules made there under. This office will strike its name from the register of societies maintained by us only after a new Certificate of Registration is issued by your office.____________________(Signature of the District Registrar)Seal:Station:Endst.No.Dated :A copy of the covering letter is forwarded to _______________________ (Applicant) for their kind information and further necessary action.____________________(Signature of the District Registrar)Seal:Station:Form - VIII-CNew Certificate of Registration by the District Registrar consequent upon change of Registered Office from one district to another under Section 11 of the Haryana Registration and Regulation of Societies Act, 2012(See sub-rule (b) (3) of rule 9)Certificate of Change of Registered Office from one district to anotherIt is hereby certified that ________________________ (name of the society), which was originally registered on _________ vide registration number ______________ at _______________________________ (address of the registered office) district _______________ under Section 9(1) and allotted new registration number ______________ on __________ under section 9(4) of the Haryana Registration and Regulation of Societies Act, 2012 and having complied with the provisions of Rule 9(b), the registered office of the society is hereby accepted to be changed to ______________________________________.Consequent upon the change of the registered office of the said Society, its new registration number will be as under :-

State code

District Code

Year of Registration

Registration Number

Name of the Society

Registered Office Address in the new district

Existing Registration Number retained ____________________________________Given under my hand at ________ this _______ day of (month) ______ (Year)________.Date :Place :____________________(Signature of the District Registrar)(of the new district)Form - IXApplication for change of name of the Society under Section 12(1) of the Haryana Registration and Regulation of Societies Act, 2012(See Rule 10 (a) (2)/ (b) (3))From

ToThe District Registrar of Societies,_______________________ (Station)Dated:Subject: Application for change of name of the society under Section 12(1) of the Haryana Registration and Regulation of Societies Act, 2012.Sir,I, _______________________ s/o _____________________, office-bearer of ______________ (name of the society), duly authorized by the Governing Body vide its resolution No. _______ dated _________, hereby apply for change of name of the society under Section 12(1) of the Haryana Registration and Regulation of Societies Act, 2012 as per details given below:

Particulars of the Society
1	Name of the Societies
2	Registered Office Address
3	Registration Number
4	Date of Registration
5	Date of Meeting of the Governing Body
6	Date of Meeting of General Body/ Collegium
7	Reason in brief for change of name
	a) By the Society of its ownb) By the order of Registrar(Give reasons to (a) and (b) above as applicable)
8	Reference number and date vide which the proposed name hasbeen approved
9	New name as approved

2. I enclose herewith the following documents:

(i)Certificate of Registration in original.

(ii)True Copy of resolution passed by the Governing Body ;

(iii)True Copy of special resolution passed by the General Body ;

(iv)True copy of the new name approval letter;

(v)Treasury Challan/ Voucher bearing No. _______ dated _______ drawn on _________________for an amount of Rs. _______________ towards the requisite fee.

3. It is certified that the change of name of the society, as being presented before you, is conforming to the provisions of the Haryana Registration and Regulation of Societies Act, 2012.

4. It is further certified that pursuant to the approval granted by you, the Society

shall be known by the new name with its registered office as under:

Please provide the following details under thisdescription:• New Name & Complete Address of the Societywith PIN Code;• Name and contact details (Tel No. and EmailID of the Society/authorized signatory)

5. Accordingly, it is requested that the change of name of the society form to the may be approved and the necessary Certificate be issued.

Date :Place :(Signature of the applicant)(Name of the Applicant)Form - IX-ACertificate of Registration under sub-section (2) of Section 12 of the Haryana Registration and Regulation of Societies Act, 2012 consequent upon Change of Name of the Society by the Society of its own[See rule 10(a) (2)]Registration Certificate upon Change of NameIt is hereby certified that ________________________ (name of the society), which was originally registered on ____________ vide registration number _________________ and allotted new registration No. ____________ on __________ under section 9(4) of the Haryana Registration and Regulation of Societies Act, 2012 and having duly passed a special resolution in terms of section 12(1) of the Act, the name of the society is hereby changed to ______________________________________.

2. Accordingly, the original Certificate of Registration shall be substituted by this

Certificate from the date of issue:

State code

District Code

Year of Registration

Registration Number

Name of the Society as originally registered

Registered Office Address in the new district

New Name of the Society

-do-

Given under my hand at ________ this _______ day of (month) ______ (Year)________.Place:____________________(Signature of the District Registrar)Form - IX-BCertificate of Registration under sub-section (1) of Section 13 of the Haryana Registration and Regulation of Societies Act, 2012 consequent upon Change of Name of the Society by the order/ direction of the Registrar[See rule 10(b) (3)]Registration Certificate upon Change of NameIt is hereby certified that ________________________ (name of the society), which was originally registered on ____________ vide registration number _________________ and allotted new registration No. ____________ on __________ under section 9(4) of the Haryana Registration and Regulation of Societies Act, 2012, was directed by the Registrar of Societies to change its name vide his orders bearing No. ________ dated _______.

2. That acting upon the directions of the Registrar of Societies, the said Society has resolved to change its name from to __.

3. Accordingly, the original Certificate of Registration will be substituted by this Certificate from the date of issue:

State code

District Code

Year of Registration

Registration Number

Name of the Society as originally registered

Registered Office Address in the new district

New Name of the Society

-do-

Given under my hand at ________ this _______ day of (month) ______ (Year)________.Place :___________________(Signature of the District Registrar)Form - XApplication Form for Membership of a Society

To		Photograph
	The President/Secretary
	____________________
	____________________

Subject: Application for admission as a Member of the ______________ Society.Dear Sir,I wish to apply for admission as a member of ___________________ Society. My brief particulars are as under:

Sr. No.	Subject	Particulars
1	Name of the Applicant
2	Father's/Husband's Name
3	Permanent Address:
4	Correspondence Address:
6	Date of Birth:
7	Occupation:
8	Phone No. with Code:
9	Email ID
10	PAN No.) (attach self attested copy, if available
11	Caste, where the membership of a Society is restricted to anycaste or community (Attach the Caste Certificate)

2. I certify that:

(i)I unconditionally subscribe to the aims & objects of the Society and contribute towards attainment of the same.

(ii)I will abide by the Bye laws of the Society, as applicable and amended from time to time.

(iii)I have not been convicted of an offence involving moral turpitude involving imprisonment.

3. I am enclosing herewith the following Documents:

(i)Copy of ________________________ towards proof of Identity.

(ii)Copy of ________________________ towards proof of Address.

(iii)Copy of ________________________ towards proof of date of birth.

(iv)Copy of the Caste Certificate (required only where a Society has limited its membership in its Bye laws to the members of particular caste or community)

(v)DD/Pay Order/ Cheque No.__________ dated _________ for Rs.________ drawn in favour of ________________________ towards membership fee.

(vi)DD/Pay Order/ Cheque No.__________ dated _________ for Rs._______ drawn in favour of _____________________________ towards annual subscription for the year __________.

(vii)Two passport size and one stamp size photographs.

4. I request you to kindly admit me as a ___________ (Type of Membership) member of the Society.

Thanking you,Yours faithfullyDated: _______________Place: ________________(Signature of the Applicant)B. Recommendations of a regular member of the Society (if provided in the byelaws):I recommend admission of Sh. _____________________ s/o _______________, aged _____ years, r/o __________________________________, as Ordinary/ Life member of the Society.

Signature of the Member
Name of the Member
Membership No.
Date
Place

C. Decision of the Governing Body:Sh.______________________ s/o ____________________, aged _____ years, r/o _________________________________, is admitted as Ordinary/ Life member of the Society w.e.f. _____________ under membership No._____________ vide resolution bearing No. __________ in the meeting of the Governing Body held on _______.He may be issued an Identity Card of the Society & his name may be entered in the Register of Members.Secretary/ PresidentDated: ___________Place: ____________Form - XIParticulars to be contained in the Identity Card to be issued under Section 17 of the Haryana Registration and Regulation of Societies Act, 2012(See sub-rule (2) of rule 11)

Name of the Society with logo, if any.
IDENTITY CARD
I.Card No.:		Type of Membership:
Date of Birth:
Photograph	Name:
S/o,W/o:
Address:
Membership No.:
Date of Issue:
Photograph
Valid upto:
Holder's Signature	Authorised Signatory of the Society

Form - XIIRegister of Members to be maintained under Section 18 of the Haryana Registration and Regulation of Societies Act, 2012(See rule 12)

1. Name of the Society:

2. Regd. Office Address:

3. Date of registration:

4. Registration number:

Register of Members of the Society
Sr. No.	Name of the member	Father's/ Husband's name	Membership No.	Type of Membership	Full address of the member	Occupation	Date of enrolment	Caste	Date of resignation or removal	Remarks/Signature & date of authorisedsignatory
1	2	3	4	5	6	7	8	9	10	11

Form - XIIIRegister of Electoral Colleges to be maintained under Section 18 of the Haryana Registration and Regulation of Societies Act, 2012(See rule 12)Register of Electoral Colleges

1. Name of the Society:

2. Regd. Office Address:

3. Date of registration:

4. Registration number:

5. No. of Electoral Colleges:

Register of Electoral Colleges
Sr. No.	Identity/Particulars of the Electoral College	No. of Members in the Electoral College	Name of the Member	Father's/ Husband's name	Membership No.
1.



2.



3.



	And so on and so forth

Form - XIVRegister of Members of the Collegium to be maintained under sub-section (3) of section 30 of the Haryana Registration and Regulation of Societies Act, 2012(See rule 12)

1. Name of the Society:

2. Registered Office Address:

3. Date of registration:

4. Registration number:

1.	Date of Election to the Collegium
2.	Date till when the term of the Collegium
Sr. No.	Particulars of the Electoral College	Name of the Elected Member	Membership No. of the Elected Member	Date of Cessation of Membership of the Collegium,if any

Form - XVList of members of the Society along with changes therein to be filed with District Registrar under section 18(3) of the Haryana Registration and Regulation of Societies Act, 2012(See Rule 13)List of members and changes therein during the year _________

1. Name of the Society:

2. Registered Office Address:

3. Registration No.:

4. Maximum Limit of the number of Members of the Society in its Bye-laws, if any: __________

A.	List of members as submitted for the previousyear ending March ________
Sr. No.	Name of the Member	Membership No.	Full address of the member	Occupation	Date of enrollment
1
2
B.	List of members who ceased to be membersduring the year :
Sr. No.	Name of the Member	Membership No.	Date of Cessation of membership	Reasons for cessation (Death/Resignation/Removal)	Remarks, if removed (for non-payment of fees orany other reason)
1
2
C.	List of persons admitted as new membersduring the years after the last filing:
Sr. No.	Name of the Member	Membership No.	Date of Birth	Date of admission	Occupation	Full address of the member
1
2

5. This is to certify that;

(i)the members who have been included and/or the members whose name(s) has been deleted in the register of members during the year _______ are as per the provisions of the Byelaws of the Society and the Haryana Registration and Regulation of Societies Act, 2012 and the rules made there under;

(ii)the total number of members is within the limit specified in the byelaws of the Society;

(iii)there are no other changes in the register of members during the year_____ and the above list is as per the Register of Members maintained by the Society under section 18 of the Act.

Filed by:
Sign.	Sign.	Date:
Name of the Secretary	Name of the President	Place:

Form - XVIApplication for amendment in the Memorandum and By-laws of the Society under section 26(3) of the Haryana Registration and Regulation of Societies Act, 2012(See sub-rule (2) of rule 17)From

ToThe District Registrar of Societies,_______________________ (Station)Dated:Subject :- Application for amendment in the memorandum and By-laws of the Society under section 26(1) of the Haryana Registration and Regulation of Societies Act, 2012.Sir,I, _______________________ s/o _____________________, office-bearer of ______________ (name of the society), duly authorized by the Governing Body vide its resolution No. _______ dated _________ hereby file the application for amendment in the memorandum and by-laws of the society under section 26(1) of the Haryana Registration and Regulation of Societies Act, 2012 as per details given below:

Particulars of the Society
1.	Name of the Societies
2.	Registered Office Address
3.	Registration Number
4.	Date of Registration
5.	Date of Meeting of the Governing Body
6.	Date of Meeting of General Body/Collegium
7.	Reason in brief for change in memorandum/ by-laws
	(a) By the Society of its own
	(b) By the order of Registrar
	(Give reasons to (a) and (b) above as applicable)
8.	Particulars of changes proposed(Give details of theclauses deleted, replaced and added. Attach an extra sheet ifrequired.)	S. No.	Clauses deleted	Clauses amended	Clauses added

2. I enclose herewith the following documents namely:-

(i)attested copy of Certificate of Registration ;

(ii)copies of resolutions passed by the Governing Body ;

(iii)copies of special resolutions passed by the General Body ;

(iv)attested copies of memorandum/ by-laws before proposed amendment;

(v)attested copies of memorandum/ by-laws after porposed amendment;

(vi)Treasury Challan/ Voucher bearing No. _______ dated _______ drawn on _________________for an amount of Rs. _______________ towards the requisite fee.

3. It is certified that the proposed amendment in memorandum/ bye-laws of the Society, as being presented before you, is conforming to the provisions of the Haryana Registration and Regulation of Societies Act, 2012.

4. Accordingly, it is requested that the amendment in the memorandum/ bye-laws of the Society as requested for may be taken on record and the necessary Certificate may be issued.

(Signature of the applicant)(Name of the Applicant)Date :Place :Form - XVI-ACertificate of amendment in Memorandum/ By-laws of the Society under Subsection (3) of Section 26 of the Haryana Registration and Regulation of Societies Act, 2012.[See rule 17(3)]Certificate of amendment in the Memorandum/By-laws of the SocietyI hereby certify that ________________________ (name of the society) which was originally registered on ____________ vide registration number _________________ and allotted new registration No. ____________ on __________ under section 9(4) of the Haryana Registration and Regulation of Societies Act, 2012 and having duly passed a special resolution in terms of section 26(1) of the Act, the approval to the amendment in memorandum/ by-laws of the Society is hereby granted as under :-

S.No.	Clauses deleted	Clauses Amended	Clauses added

Given under my hand at ________ this _______ day of (month) ______ (Year)________.____________________(Signature of the District Registrar)Place:Form - XVIIRegister of the Office-bearers and members of the Governing Body of the Society under Section 33 (4)(i) of the Haryana Registration and Regulation of Societies Act, 2012(See sub-rule (1) of rule 19)

1.	Name of the Society
2.	Registration . No. & Date
3.	Registered Office Address of the Society
4.	Date of Election of the Governing Body:
5.	Elections valid Till:
Register of Office-bearers and members of theGoverning Body
Sr. No.	Name of the office bearer/Member of the GoverningBody	Membership No.	Designation	Date of appointment	Full address of the member	Remarks
1
2
3
4
5
6
7
8
9

The above particulars are certified to be correct as per therecords of the Society.
Sign.	Sign.	Date:
Name of the Secretary	Name of the President	Place:

Form - XVII - AChange in the Office-bearers and members of the Governing Body of the Society under section 33 (4)(ii) of the Haryana Registration and Regulation of Societies Act, 2012(See sub-rule (2) of rule 19)

1.	Name of the Society
2.	Registration. No. and Date
3.	Registered. Office Address of the Society
4.	Date of Election of the Governing Body:
5.	Elections valid Till:

Change in the constitution of the GoverningBody during the term, if any
Sr. No.	Name of the office bearer/Member of the GoverningBody	Membership No.	Designation	Date appointment/cessation/Removal	Reasons for removal or appointment

The above particulars are certified to be correct as per therecords of the Society.
Sign.	Sign.	Date:
Name of the Secretary	Name of the President	Place:

Form - XVII-BOffice bearers and members of the Governing Body and changes therein to be filed along with Annual Return under section 33(4)(iii) of the Haryana Registration and Regulation of Societies Act, 2012(See sub-rule (3) of rule 19)

1.	Filing for theYear:	Ending March________
2.	Name & addressof the Society
3.	Registration. No.and Date
4.	Registered Officeaddress of the Society
A.	Details of theoffice-bearers and members of the Society as on the 31st of Marchof the previous year:
Sr.No.	Nameof the office bearer/Member of the Governing Body	MembershipNo.	Designation(Office-bearer/Member)	Fulladdress of the member	Remarks,if any
1.
2.
3.
4.
B.	Appointments tothe Governing Body during the year for which report is beingsubmitted:
Sr.No.	Nameof the office bearer/Member of the Governing Body	MembershipNo.	Designation(Office-bearer/Member)	Fulladdress of the member	Dateof Appointment
1.
2.
C.	Removals fromthe Governing Body during the year for which report is beingsubmitted
Sr.No.	Nameof the office bearer/Member of the Governing Body	MembershipNo.	Designation(Office-bearer/Member)	Dateof Removal	Reasonsfor Removal
1.
2.
3.

The above particulars are certified to be correct as per therecords of the Society.
Sign.	Sign.	Date:
Name of the Secretary	Name of the President	Place:

Form - XVIIIApplication for Amalgamation/ Division of a Society to be filed with the Registrar under section 51(1) of the Haryana Registration & Regulation of Societies Act, 2012(See sub-rule (2) of rule 25)From

ToThe Registrar of Societies,First Floor, 30 bays' Building,Sector 17, ChandigarhThrough the District Registrar _______________Dated:Subject: Application for Amalgamation / Division of a Society under the Haryana Registration & Regulation of Societies Act, 2012.Sir,I, ______________ s/o_______________, office-bearer of ______________ (name of the society), duly authorized by the Governing Body vide its resolution No. _______ dated _________ hereby file the application for amalgamation / division of the Society as per details given below:

A.	In case of amalgamation of two or more societies
Sr. No.	Name of the Society	Regn. No.	Date of Regn.	Registered Off. Address	Date of Meeting of GeneralBody/Collegium/Administrator's Recommendations
1.
2.
3.
4.	Name of the Society after Amalgamation as approved by theDistrict Registrar
5.	Registered Office of the Society after amalgamation

B.	In case of Division of a Society
Particulars of the Society to be sub-divided
1.	Name of the Societies
2.	Registered Office Address
3.	Registration Number
4.	Date of Registration
5.	Date of Meeting of the Governing Body
6.	Date of Meeting of General Body/ Collegium
Particulars of the Sub-divided Societies
	Proposed Names of the Society after Division	Regd. Office Address
1.
2.
3.

*Fill-up either Part `A' or Part `B' as the case may be.

2. I enclose herewith the following documents:

(i)Copies of resolutions passed by the Governing Bodies of each of the Society;

(ii)Copies of special resolutions passed by the General Body/Collegium of each of the Society;

(iii)Scheme of amalgamation/ division duly approved by the General Body/collegium of each of the Society;

(iv)Treasury Challan/ Voucher bearing No. _______ dated _______ drawn on _________________for an amount of Rs. ______ towards the requisite fee.

3. It is certified that the scheme of amalgamation/ division of the Society, as being presented before you, is conforming to the provisions of the Haryana Registration and Regulation of Societies Act, 2012.

4. It is further certified that the registered office of the new Society after amalgamation/ sub-division shall be as under & all future correspondence may be addressed to the society at its said registered office address:

Please provide the followingdetails under this description:• Name & Complete Address of the Society with PIN Code;• Name andcontact details (Tel No. and Email ID of the Society/authorizedsignatory)

5. Accordingly, it is requested that the scheme of amalgamation/division of the Society may be approved and the necessary Certificate may be issued.

(Signature of the applicant)(Name of the Applicant)Date :Place :Part - III ModelMemorandum of AssociationAndModel Byelaws Of Societies

Sr. No.	Nature of Society	Pages
1.	Model Memorandum of Association	Annexure -1
2.	Contents and Explanatory Notes for preparation of the Byelawsof a Society	Annexure -2
3.	Model Byelaws for:
(i)	An All purpose Society without a Collegium	Annexure -3
(ii)	An All purpose Society with a Collegium	Annexure -4
(iii)	Association of owners of Dwelling Units	Annexure -5

Annexure -1Model `Memorandum of Association' of a Society

Sr. No.	Subject	Description
1	Name of the Society
2	The registered office of the Society shall be at:
3	Jurisdiction	The Society shall work within ________ District of theterritory of State of Haryana
4	Aims and Objects of the Society	The objectives, which are specific to a society, shall beenumerated below.Some of the indicative objectives could beas under:
(i)	Promotion of national unity and international peace and amity;
(ii)	Promotion of communal and social harmony and brotherhood;
(iii)	To work for the cause of enforcement of prohibition andinitiate people's movement against smoking, alcoholism and drugabuse;
(iv)	To create awareness and addressing some of the social evils,such as, female foeticide, dowry, extravagant expenditure onsocial functions like marriages, empowerment of women in decisionmaking etc. etc.
(v)	Promotion and progress of agriculture and animal husbandry;
(vi)	To take up programmes for accelerating the pace of ruraldevelopment with application of science and technology(techniques and technologies for cost reduction, improvingproductivity, etc.) especially in the field of waterconservation, sanitation, low-cost housing, agriculture andanimal husbandry and engineering sources;
(vii)	To take up programmes for ensuring protection of environmentand for regeneration of natural resources degraded due to pastneglects;
(viii)	Promotion and extension of appropriate technology includingsystems having renewable sources of energy;
(ix)	Promotion of cottage and small scale industries by taking upaction research work;
(x)	To take up programmes in which science and technology may havemajor role in improving life, working conditions andopportunities for gainful employment of women.
(xi)	To engage in delivery of citizen services in a transparentmanner with use of Information and Communication Technology.
(xii)	To undertake impact evaluation of economic and socialprojects.
(xiii)	To undertake programmes which ensure raising of income levelsand expanding employment opportunities of the weaker sections ofthe Society, particularly of those living below the poverty lineand women by involving participants in the planning,implementation and maintenance of activities taken up.
(xiv)	To organize disadvantaged section of Society and take stepsfor increasing their level of awareness in regards to theprogramme contents and facilities therein underGovernment/non-Government programmes, legal provisions, etc. andalso for increasing their bargaining power by promotingco-operative and group action.
(xv)	To take up all formal and non-formal educational programme asper directives contained in the National Policy of Education,1986.
(xvi)	To work for promotion of sports and health care activities.
(xvii)	To raise or acquire funds or property from Central Government,State Government, Non-government agencies, charitable trusts byway of donations or grants or contribution or by taking loan frompublic and private financial institutions. The funds, properties,assets and all other resources, present and future, of theSociety shall be utilized for any or all the purposes or objectsof the Society as stated above and also for all other similaractivities in furtherance of ideals of truth and non-violence.
5.	The names of the founder members ofthe Society to which the rules and byelaws of the managementaffairs is entrusted are as under:
Sr. No.	Name Father's/Husband's name	Address	Occupation	Signatures
(i)
(ii)
(iii)
(iv)
(v)
(vi)
(vii)

Annexure - 2

Explanatory notes for the Contents of the`Byelaws' of a Society
Sr. No.	Subject	Description
1.	Name of Society	This should contain the name of the society as approved by theDistrict Registrar, giving reference no. and date of the lettervide which such name has been approved.
2.	Membership of Society	Sections 14 to 23 of the Act may be carefully read whileframing the byelaws in this behalf. It has been observed that themaximum number of disputes in a Society pertain to memberships.The byelaws must address the issues of the maximum number ofmembers it would like to fix for the Society, types ofmembership, the fees for each type of membership, the manner andthe process of admitting a person as a member, cessation ofmembership etc. Further, all particulars of a person admitted asa member, such as Name, Father's name, address (bothcorrespondence and permanent address), contact details (such astelephone number, email ID), caste or community (if the byelawsof a Society so restrict), may be obtained for ease ofestablishment of identity as well as timely communications.
3.	Re-admission of expelled/ suspended members	The society may also lay down in its byelaws the procedure forre-admission of a person as a member who ceased to be a member ofthe society in terms of the provisions contained in section 22 ofthe Act, or suspension and reinstatement of a member, if deemednecessary. However, it may also keep in view that no such member,who has been either convicted of an offence amounting to moralturpitude or who has been removed from membership on thedirections of the District Registrar/ Registrar/ RegistrarGeneral for any misconduct, should be readmitted.
4.	Members' Rights/ Privileges and duties	The byelaws of a society should clearly define therights/privileges and duties of its members. Section 20 of theAct may be carefully read while framing the byelaws in thisbehalf.
Explanatory notes for the Contents of the`Byelaws' of a Society
Sr. No.	Subject	Description
5.	Definition of General Body	["GeneralBody" means and refers to the body of`members' of a Society, and which may be divided into electoralcolleges where the membership is more than 1000 in order toconstitute the Collegium of the Society.The constitution of collegiumand election of the representatives of the collegium should be decidedby the Society/its management as deemed appropriate and clearly definedin the byelaws of the society.] [[Substituted by Notification No.8/36/2016-4IBII, dated 11.3.2016 (w.e.f. 21.4.2012).]]
		The constitution of collegium and election of therepresentatives of the collegium should be decided by theSociety/ its management as deemed appropriate and clearly definedin the byelaws of the society.
6.	Size of the Governing Body and the Collegium	[The size of theGoverning body, which can vary between 3 to 21in terms of Section 33 of the Act, designations of itsoffice-bearers and their powers & duties should be clearlydefined in the bye-laws of the society. Where a Society decidesto keep its membership at more than 1000, it will be required toconstitute electoral colleges (not exceeding 300) and theCollegium so formed shall act as the General Body for all intentsand purposes. In that case, the size of the Governing Body cannotexceed 1/5th the size of the Collegium.] [[Substituted by Notification No.8/36/2016-4IBII, dated 11.3.2016 (w.e.f. 21.4.2012).]]
7.	Creation/ constitution of the electoral colleges	[In case of Societies with more than 1000 members, these arerequired to carve out a scheme of creation of Electoral Collegesin its byelaws and election of members of the Collegium.Provisions contained in Rule 16 read with the illustrations inAppendix-2 may be referred for the purposes of clarity.] [Substituted by Notification No. 8/36/2016-4IBII, dated 11.3.2016 (w.e.f. 21.4.2012).]
8.	Elections of the Collegium/ Governing Body.	Keeping in view that memberships and elections of Societiesconstitute a major part of the problems in smooth management ofthe affairs of a society, it is advisable that the procedureswith regard to the elections of the Collegium and the GoverningBody are clearly defined in the bye-laws of the society subjectto the provisions of the Act and the rules framed there under.
9.	Term of Governing Body	The tenure of the Governing Body of a Society shall not bemore than three years. The bye-laws of the society should alsocontain a provision for filling-up of vacancy of any of theoffice- bearers or members of the Governing body, caused due toany reason whatsoever, during its tenure or till the election ofnew Governing Body.
10.	Requirement of Notice of meeting of the Governing Body	The notice periods for convening meetings of the GoverningBody and the General Body should be prescribed in the byelawssubject to the provisions of the Act and the rules there under.
11.	Quorum of Meetings	The byelaws of a Society should provide for the quorum of anymeeting. The Act specifies the quorum of a General Body/Collegium meeting as 40%. The provisions contained in rule 16 maybe kept in mind while specifying in the byelaws as to what shouldbe quorum for a meeting adjourned on account of want of thequorum in the meeting convened in the first instance andadjourned.
12.	Governing Body and urgent Meetings	The byelaws may also contain a provision for convening urgentmeetings of the Governing Body at shorter notice or without anyformal notice with written consent of at least 50% of the totalstrength of the Governing body.
13.	Powers of Governing Body	The bye laws of the society should clearly define the powersthat may be exercised by the Governing body and its officebearers for management of affairs of the society. The Governingbody is the custodian of the assets of the society.
14.	Office-bearer of Society and their Powers	The byelaws of the society should also contain provisionspertaining to each of the office-bearers, their designations andtheir powers & duties. The office-bearers would be entitledto exercise such powers as are mentioned in the byelaws of thesociety. It may be useful to specify the operation of accountssingly or jointly by the office-bearers in order to have properinternal checks on financial transactions
15.	General Secretary/ Secretary	The responsibility for convening the meetings of a Societyshould generally vest in the Secretary/ General Secretary of thesociety who will also be the custodian of all records, documents,title deeds etc. of the society. Unless otherwise provided in theByelaws, the Secretary will be responsible for implementing thedecisions of the governing body and act as the compliance officerof the society for various types of statutory compliances underthe Act.
16.	Management of funds by Treasurer	One of the members of the governing body should be designatedas a Treasurer who should be responsible for proper management offunds and assets of the society as well as proper maintenance ofthe books of accounts according to the byelaws/rules of thesociety. He should be the custodian of all books of accounts/statutory records and cheque- books of all bank accounts, FDRs,etc. The Byelaws should also specify the officer responsible forfiling of all the documents in the office of the DistrictRegistrar as required under the Act.
17.	Provision for filling-up casual vacancies	Procedure with regard to filling- up of any vacancy of anoffice bearer of the society caused due to death, resignation,cessation of membership etc. should be defined in the byelaws ofthe society. Ideally, such a person should continue to hold theoffice & perform functions only till the next Annual GeneralMeeting of the General Body, unless his appointment is furtherratified in such Annual General Meeting.
18.	Sources of Income of a Society	Every Society should clearly define the sources of its incomesuch as membership fee, annual subscription, donations, rent fromproperty/assets, interest, gifts, etc. in its byelaws so as tomaintain probity in its financial transactions.
19.	Provisions relating to Audit of the Society's Accounts	The byelaws of a society should provide for audit of annualaccounts of the society from an auditor who is a member of theInstitute of Chartered Accountants of India and such auditorshould not be a member of the Governing Body of the society.
20.	Operation of Bank Accounts	The byelaws of a society should define the persons who areauthorized to operate its bank accounts, which may include itsemployees and the office-bearers. The limits of cash-in-hand tomeet the day-to-day expenses, the limits up to which theauthorized person could sign the cheques individually and jointsignatories beyond such limits should be clearly defined.

Annexure - 3Model Byelaws for a Society (Multi-purpose) without a Collegium

1. Name of the Society: _______________________________________________

2. The Registered Office of the Society shall be at (complete postal address):

____________________________________________________________________________________________________________________________________________________________________________________________________________.

3. The Society shall carry out its major activities in the ____________ District within the territory of State of Haryana.

4. Membership:

(1)The Society shall have a maximum of 250 members including the founder members/ original subscribers.

(2)Eligibility: In order to be admitted as a member of the Society, a person:

(i)must be 21 years of age on the date of admission;

(ii)should subscribe to the aims and objects of the Society;

(iii)must have deposited the admission fee and annual subscription fee and must not be in arrears of payment of such fee as on the date of annual general meeting for continuing as a member;

(iv)must not be an insolvent and of unsound mind; and

(v)must not have been convicted of an offence involving moral turpitude involving imprisonment of one year or more.

(3)Kinds/ Types / Categories of Members: The Society shall consist of four different categories of members as under:

(i)Founder Members - A member who has been admitted as a founder member at the time of registration of the Society and has paid the requisite membership fee to the society. The number of founder members shall not exceed _____. The founder members shall also be deemed to have become Life Members of the society and shall have the privilege of being members of the collegium without election, in case the total number of members of the society exceeds 300.

(ii)Life Members - A person may be admitted as a life member on payment of the prescribed fees and such person shall continue to be the member of the society for his life. The total number of life members shall not exceed _____ .

(iii)Ordinary Member - The Society shall have a total of _____ ordinary members who shall continue to enjoy their membership only so long as they are not in arrears of payment of their annual subscription fee. An ordinary member may be admitted as a tenure member, say, for a period of two to five year(s), as the case may be, and he will cease to be a member of the society on completion of his tenure, unless it is renewed by the Governing body for another tenure.

(iv)Honorary Member - The Governing Body may admit individuals of distinguished talent and merit or whose association is deemed to be beneficial to the Society or who has rendered services of outstanding merit to the Society or who is a distinguished citizen of India or any other country as Honorary Member of the Society, after obtaining consent of the individual, without payment of any membership or subscription fees. The number of such honorary members shall not exceed _______. The Honorary members shall be entitled to attend the meetings and contribute to the deliberations but shall have no right to vote.

(4)Membership Fee & Annual Subscription:

(i)The rates for membership of the Society and the annual subscription shall be as under:

As may be decided by the Society in its Byelaws:
Sr. No.	Type of Member	Admission Fee	Annual Subscription
(i)	Founder Members	Rs. 21,000/-	Nil
(ii)	Life Member	Rs. 11,000/-	Nil
(iii)	Ordinary Member	Rs. 1100/-	Rs. 500/-
(iv)	Honorary Member	Nil	Nil

(ii)The payment of annual subscription of a member shall become due as on the 1st of April of every year, which may be paid latest by the 30th of June of such year. The membership of a defaulting member shall be deemed to be under suspension after the due date (30th June) and such member shall not be entitled to cast his vote during the elections of the Society held after 1st July of the said year.

(iii)The suspension of membership on account of default in payment of the annual subscription may be revoked after he has cleared the default with along with 18% interest on the amount payable. However, he shall not be eligible to cast his vote in any election held during the remainder of the financial year.

(5)Admission Procedure (for members other than the subscribers):

(i)The admission of a person as a member of the Society shall be decided by its Governing Body from time to time;

(ii)An individual willing to be a member of the Society has to submit an application in prescribed form, and along with supporting documents to the Secretary duly filled in and signed and recommended by a regular member of the society.

(iii)The Secretary shall examine the application and place the same before the Governing Body for a decision.

(iv)The Governing Body may accept or reject the application and the decision of the Governing Body in this regard shall be final. It shall not be bound to assign any reason for its decision.

(v)The approval of the Governing Body shall be intimated to the member, his name shall be entered in the register of members, to be maintained in such manner & form as prescribed under the Haryana Societies Registration and Regulation Rules, 2012 and he/she will be issued an Identity Card of the Society.

(6)Identity Card for every member: Every person admitted as a member will be issued an identity card containing his/ her photograph, brief particulars and membership category, duly signed by the individual Member and the General Secretary of the Society.

(7)Rights & Obligations of Members:

(i)All the members of the Society shall be bound by the rules and regulations of the Society as contained in its byelaws and amended from time to time;

(ii)Every member, except an Honorary member, shall have a right to cast his vote at the elections of the Society provided such member is not a defaulter in payment of any dues of the Society and the annual subscription for a period of three months beyond the due date;

(iii)Every member of the Society shall have the right to inspect the books of accounts, books containing the minutes of proceedings of the general meetings, meetings of the Governing Body and register of members of the society on any working day by giving a notice of seven days;

(iv)Every member shall inform the Society about any change in his address, which shall be duly recorded in the register of members of the Society and upon which the Society shall issue a fresh Identity Card to such member.

(8)Cessation of Membership: Any person admitted as a member shall cease to be a member of the Society in the following events:

(i)Attracts the provisions contained in Section 22 of the Act;

(ii)Upon his/ her acting contrary to the aims and objectives of the Society;

(iii)Upon such member being found guilty of a financial misappropriation of the funds of the society;

(iv)Upon indictment and directions for removal by the District Registrar/Registrar/ Registrar General of Societies;

(v)An Honorary member shall cease to be a member of the Society, if the Governing Body, decides so by passing a resolution in this behalf.

5. General Body:

(1)Every person admitted as a member shall be a member of the General Body of the Society and shall be entitled to cast his vote for the election of the Governing Body of the Society unless he is in arrears of payment of any dues of the Society, including the annual subscription.

(2)Every member shall cast his vote in person and no proxy voting shall be allowed.

6. Meetings of the General Body:

(i)A meeting of the General Body of the society will be held as and when required. However, at least one meeting of the General Body of the society, called as the Annual General Meeting (AGM) will be held in a year, within six months of the close of the financial year for consideration and adoption of the duly audited annual accounts of the society in addition to transaction of any other business of the Society as may be required.

(ii)The Governing Body of the society may convene an extra-ordinary meeting of the General Body of the society at any time after giving due notice as prescribed hereunder, either of its own or within 45 days of receipt of a written requisition along with reasons for convening such meeting, from at least 1/10th of the members of the General Body.

(iii)For any meeting of the General Body, a clear notice of at least 14 days along with a copy of the agenda of the business to be transected, date, time & venue of the meeting will be given to the members of the General Body. A copy of such notice will also be endorsed to the District Registrar.

(iv)A meeting of the General Body may also be convened at a shorter notice, if agreed to, by a majority (at least above 50% of the total members) of the members of the General Body.

(v)Quorum for the meeting of the General Body will be 40% of the total members entitled to vote and present in person, subject a minimum of four members. In case of a meeting adjourned for want of quorum, the quorum for the adjourned meeting shall not be less than 10% of the total members, subject to a minimum of three. The General Body shall be competent to transact all business in such adjourned meeting except the consideration of any Special Resolution. Any Special Resolution can be passed in such adjourned meeting only if at least 25% of the total members of the Society are present.

(vi)The proceedings of all meetings of the General Body will be recorded in the minutes-book (bound or in loose leaves) maintained separately for the purpose by the Secretary and such minutes will be signed by the Chairman of the meeting and the Secretary of the Society.

7. Powers, Functions & Duties of the General Body -

(i)To guide the Society in determining and fulfilling its aims and objects.

(ii)To decide policy matters such as change of name of the society, amendment in the Memorandum of Association and the Byelaws of the society, approval of annual accounts of the society, approval for disposal of immoveable assets of the society etc. and all such other acts as may be required under the Haryana Registration and Regulation of Societies Act & Rules, 2012.

(iii)To elect the members of the Governing Body.

(iv)To remove any member from the Governing Body and according approval to the continuation of a person appointed as a member of the Governing Body against a casual vacancy.

8. Governing Body:

(1)Composition: The Governing Body of the society shall consist of a total of 11 Office-bearers and Members as under:a) Presidentb) Vice-Presidentc) General Secretary /Secretaryd) Joint Secretarye) Treasurerf) Six Executive Members, including co-option of any Honorary Member by the Governing Body.

(2)Election of the Governing Body:

(i)The Term of the Governing Body shall be three years from the date of approval of its election by the District Registrar;

(ii)The Governing body will declare the Schedule of Elections and appoint the Returning Officer for conduct of elections and also notify/display a list of members of the General Body entitled to vote at least 45 days prior to the holding of the General Meeting for conduct of the elections. The Governing Body shall also send notices for holding elections of the Governing Body to all the members, conveying the date, time & the manner. The information w.r.t. holding of election for the Governing Body shall also be sent to District Registrar to appoint an observer, if he so desires.

(iii)Any objections qua the list of members of the Society entitled to vote shall be decided by the Returning Officer in consultation with the office-bearers of the society. However, the decision of the Returning Officer shall be final in the event of any difference of opinion. The Returning Officer shall, thereafter, invite nominations to be filed within the period prescribed in the Schedule of elections, scrutiny and withdrawal of nominations, if any, for election of the office-bearers and the executive members of the Governing Body.

(iv)The Returning Officer will display a list of the contesting members on the notice board of the society. The returning officer will conduct the election on the notified date. The members eligible to vote will be allowed to cast their vote in person, and wherever disputed, on production of the identity card issued by the society.

(v)After closing hours on the date of the poll, the returning officer will declare the results and constitute the Governing Body of the society. A list of the elected office-bearers and the executive members of the Governing Body, duly signed by the Returning Officer, will be filed with District Registrar within 30 days, who shall accord his approval of the same upon his satisfaction.

(vi)The office-bearers of the Society shall not be entitled to any remuneration for rendering services to the society.

(3)Filling of any Casual Vacancy on the Governing Body -Any vacancy arising on account of resignation or death of any member of the Governing Body or for any other reason, may be filled-up by the Governing Body, if required, from amongst the members of the General Body on adhoc basis till the holding of next Annual General Meeting of the Society. Such adhoc member of the Governing Body shall cease to be a member of the Governing Body on the date of the next Annual General Meeting, if his appointment is not approved in the Annual General Meeting by a majority vote for the balance term of the Governing Body.

(4)Meetings of the Governing Body -

(i)The meetings of the Governing Body will be held as and when required. However, the Governing Body shall meet at-least once in every quarter and there will be minimum four meetings of the Governing Body in a financial year.

(ii)A clear notice of three days of every such meeting will be given by the Secretary of the Governing Body to the office bearers and members before the date appointed for the meeting. However, the Governing Body may meet at shorter notice, wherever so required, with the consent of at least fifty percent of its members.

(iii)The quorum of the meetings of the Governing Body shall be at least 40% of the total members of the Governing Body, subject to a minimum of 5 members. In case quorum is not present, the meeting shall be adjourned to another date for which a proper notice shall be issued. The members present in the adjourned meeting, subject to a minimum of three members, shall form the quorum for the adjourned meeting.

(iv)The proceedings of every meeting of the Governing Body will be recorded in the proceedings book separately maintained for this purpose. Such minutes shall be signed by the Chairman of the meeting and the Secretary of the Society. In case the Chairman or the Secretary are not available to sign the minutes, these will be signed by any two members present in the meeting as may be authorised by the Governing Body.

(v)The minutes of every meeting of the Governing Body will be placed for confirmation in the succeeding meeting of the Governing body.

(5)Powers, Functions & Duties of the Governing Body-

(i)The Governing Body will be responsible for achieving the aims & objectives of the Society and shall work in the best interest of the Society, for which it shall be empowered to deploy the funds & assets of the society for the stated objectives;

(ii)The Governing Body will be competent to raise funds and purchase property, movable and immovable, on free-hold or lease basis in its name, as decided by it.

(iii)The Governing Body shall have full charge of all immovable properties and moveable assets belonging to or vested in the Society and these will be managed in such a manner as it considers appropriate subject to the overall control and directions of the General Body of the Society.

(iv)The Governing Body shall be competent to invest the funds in the manner it considers appropriate in the best interests of the Society and it shall be competent to borrow or mortgage or hypothecate the properties on behalf of the Society in the manner decided.

(v)To constitute various standing or adhoc Committees for looking after such functions as may be assigned from time to time.

(vi)To create provision for engagement of regular or part-time employees of the Society to look after the secretarial, accounting and other functions in a seamless manner.

(vii)To outsource certain functions e.g. cleaning, security and similar other maintenance activities of the premises of the society.

(6)Powers, Functions & Duties of individual members of Governing Body-

(i)President:

a) To preside over all the meetings of the General Body and of the Governing Body and regulate the proceedings of such meetings.b) To do all such acts, deeds and things as may be authorized by the General Body and/or the Governing Body from time to time.c) To allow or disallow discussion on any matter which is not included in the agenda.d) To ensure proper & transparent functioning of the Society/ Governing Body.e) To ensure strict compliance of the provisions of the Haryana Registration and Regulation of Societies Act, 2012 and the rules made thereunder.f) To supervise and guide the overall activities/ achievement of aims & objectives of the Society.

(ii)Vice-president:

a) To assist the president in carrying out his duties.b) In absence of the President, to act on his behalf and perform all duties and exercise all the powers of the President.c) To do all such acts, deeds and things, as may be authorized by the Governing Body.

(iii)General Secretary/Secretary:

a) To conduct, organize, supervise and manage all the affairs of the Society and do all such acts and perform all such duties for the working of the Society as may be assigned by the President/Governing Body;b) To receive, scrutinize and place applications for membership of the Society before the Governing Body and to enter the name of the members, it approved, in the register of members under his initials and to intimate the members about the same and issue identity cards to the members so admitted;c) To convene meetings of the General Body/Governing Body with the consent of the President and serve proper notices as prescribed under these byelaws.d) To attend all the meetings of the General Body and the Governing Body and assist the President in conducting the meetings and record proceedings of all the meetings.e) To prepare annual report of the Society and place it before the Governing Body along with audited annual accounts of the Society, for approval to place the same before the General Body in the Annual General Meeting.f) To keep and preserve the records of the Society/ Governing Body.g) To help and assist the President in looking after the complete affairs of the Society and in attaining aims & objects of the Society.h) To ensure timely filing of all statutory returns/ documents in the office of the District Registrar and such other authorities as may be prescribed under the Haryana Registration and Regulation of Societies Act, 2012 and the rules made thereunder.i) To be the custodian for safe custody of common seal of the society and affix the same, wherever required, as per the authorisation of the Governing Body.j) To conduct correspondence on behalf of the Society/ Governing Body and to sign letters and papers on its behalf and to ensure that all statutory registers and records are properly kept and maintained.k) To prepare before announcing of the date of election and the Annual General Meeting, the list of all the members eligible to vote, duly updated and to place it before the Governing Body.l) Act as the overall in-charge of the administration and execution of all the programmes of the Society/ including financial affairs on behalf of the Governing Body including creation of posts, fixation of salaries/ remuneration/ allowances etc., make appointments/ engagement of staff, make purchases and do all other such things as may be necessary in the furtherance of the aims & objects of the Society in accordance with the delegations by the Governing Body from time to time and where no such delegation is specifically made, in consultation with the President of the Society.

(iv)Joint Secretary:

a) To assist the General Secretary/ Secretary of the Society in carrying out his functions and duties;b) To discharge the functions and duties of the General Secretary/ Secretary of the Society in his absence to the extent authorised by the Governing Body;c) To look after such functions and duties and exercise such powers as may be assigned and delegated by the Governing Body of the Society from time to time.

(v)Treasurer:

a) To keep accounts of all financial transactions of the Society and of all the sums of money received and spent by the Society and maintain records of receipts and expenses relating to such matters, and of assets, credits and liabilities.b) To get the accounts of the Society audited by the chartered accountant appointed by the Governing Body at the close of the Financial year, every year.c) To submit to the Governing Body through General Secretary/Secretary, the audited annual accounts of the Society, at least one month prior to the date of annual general meeting.d) To act as the overall custodian of all the books of accounts of the society, financial statements, receipt books, expense vouchers, bank pass books & cheque books, cash etc.

(7)Cessation of members of the Governing Body- An office-bearer/ executive member of the Governing Body shall cease to be an office-bearer or executive member:a) upon submission & acceptance of his resignation;b) if he ceases to be a member in accordance with sub-clause (8) of Clause 4 of these byelaws;c) if he is removed by a resolution passed in the meeting of the General Body.

(8)Exclusions from the Employment of a Society:a) No member of the Society shall be in full-time or part-time employment of the Society;b) No dependant or family member or close relative of the office-bearers and members of the Governing Body shall be engaged as an employee of the society during its term;c) Every office-bearer and member of the Governing Body shall make a declaration in case any person in the employment of the Society is his close relative.

(9)Amendments in the Memorandum of Association, Byelaws, Name of the Society, etc. - Any amendment in the Memorandum of Association and Byelaws, or Change of Name, amalgamation or division of the Society will be done only with the approval of the General Body by way of a special resolution. The intimation of any such amendment or change, along with attested copy of the requisite documents, shall be filed in the office the District Registrar by the General Secretary/ Secretary within such time as may be prescribed under the Haryana Registration and Regulation of Societies Act, 2012 and the rules made thereunder.

(10)Management of Assets and Funds of the Society

(i)The sources of income of the society will include receipts on account of membership fee, annual subscription, rent from property/ assets, interest, consultation fees, donations, gifts, grants, etc. The society can also raise funds through interest-free short term loans from its members or from scheduled banks on interest. Loan from the scheduled banks on interest will be taken only for purchase of creation of capital assets and not for meeting any recurring revenue expenditure under any circumstances.

(ii)The Governing Body will prepare and approve an annual budget of the Society on the basis of its estimated income and the capital & revenue expenditure during the first quarter of the financial year and shall also place a copy thereof before the General Body in its Annual General Meeting for information.

(iii)The Bank accounts of the Society will be jointly operated by such members/ office bearers as may be decided by the Governing body from time to time.

(iv)All assets and funds will belong to the Society and vest in the society.

(v)All receipts and payments of the Society shall be made through Bank Instruments (i.e. DD/ Pay Order/ Cheques/ Bank Transfers/ RTGS) including all receipts towards the Membership Fees and the annual subscriptions from the members. However, the Governing Body may determine the limits of financial transactions which may be conducted in cash in certain other cases.

(11)Accounts of the Society:

(i)The Treasurer of the Society will be responsible for keeping and maintaining proper books of accounts i.e. cash book, ledger etc. as required under the Income Tax laws and/or any other authority including the Institute of Chartered Accountants of India, at its Registered Office with respect to all sums of money received and expended by the Society and the assets and liabilities of the Society.

(ii)The books of accounts of the Society shall be open to inspection during the business hours by the Registrar General, Registrar, District Registrar or any officer authorised by them and by any member of the Society.

(iii)The annual accounts of the society will be signed by any two authorised office-bearers of the Society.

(iv)The Governing Body will appoint a chartered accountant, who shall not be a member of the Governing body or family member of any member of the Governing Body, for auditing the accounts and filing of income tax return of the society for each financial year, at such remuneration as may be determined by the Governing Body.

(12)Common Seal:-The Society will have a common seal which shall be kept in safe custody of the General Secretary/Secretary and shall be affixed wherever it is required in accordance with the authorisation by the Governing Body.

(13)Amalgamation of the Society :-The Society may amalgamate itself with any other Society established with the identical aims and objects or allow any other society to amalgamate with itself by a Special Resolution passed in this behalf in accordance with the provisions contained in Section 51 of the Act and rule 25 made there under.

(14)Dissolution of the Society:

(i)The Society may resolve to dissolve itself in accordance with the provisions contained in the Act and the rules there under in case it becomes difficult to carry on with the operations of the Society, or it becomes insolvent or for any other pressing and unavoidable reasons;

(ii)In the event of dissolution of the Society, no assets of the society shall devolve on or distributed amongst the members of the Society;

(iii)Its assets and properties shall be first used to liquidate any liabilities and the left-over properties/ assets, if any, shall be considered for transfer to any other Society established with identical aims and objects or to the District Collector for use thereof in the general public interest.

We, the several persons whose names & addresses aresubscribed hereunder, certify the above to be the true copy ofthe Bye-laws of the society.
Sr. No.	Name	Father's/Husband's name	Address	Occupation	Signatures
(i)
(ii)
(iii)
(iv)
(v)
(vi)
(vii)

Annexure - 4Model Byelaws for a (multi-purpose) Society with a Collegium

1. Name of the Society: _______________________________________________

2. The Registered Office of the Society shall be at (complete postal address):

3. The Society shall carry out its major activities in the ____________ District within the territory of State of Haryana.

4. Membership:

(1)The Society shall have a maximum of 3000 members including the founder members/ original subscribers.

(2)Eligibility: In order to be admitted as a member of the Society, a person:

(i)must be 21 years of age on the date of admission;

(ii)should subscribe to the aims and objects of the Society;

(iii)must have deposited the admission fee and annual subscription fee and must not be in arrears of payment of such fee as on the date of annual general meeting for continuing as a member;

(iv)must not be an insolvent and of unsound mind; and

(v)must not have been convicted of an offence involving moral turpitude involving imprisonment of one year or more.

(3)Kinds/ Types / Categories of Members: The Society shall consist of four different categories of members as under:

(4)Membership Fee & Annual Subscription:

(i)The rates for membership of the Society and the annual subscription shall be as under:

Sr. No.	Type of Member	Admission Fee	Annual Subscription
(i)	Founder Members	Rs. 21,000/-	Nil
(ii)	Life Member	Rs. 11,000/-	Nil
(iii)	Ordinary Member	Rs. 1100/-	Rs. 500/-
(iv)	Honorary Member	Nil	Nil

(5)Admission Procedure (for members other than the subscribers):

(i)The admission of a person as a member of the Society shall be decided by its Governing Body from time to time;

(iii)The Secretary shall examine the application and place the same before the Governing Body for a decision.

(iv)The Governing Body may accept or reject the application and the decision of the Governing Body in this regard shall be final. It shall not be bound to assign any reason for its decision.

(7)Rights & Obligations of Members:

(i)All the members of the Society shall be bound by the rules and regulations of the Society as contained in its byelaws and amended from time to time;

(8)Cessation of Membership: Any person admitted as a member shall cease to be a member of the Society in the following events:

(i)Attracts the provisions contained in Section 22 of the Act;

(ii)Upon his/ her acting contrary to the aims and objectives of the Society;

(iii)Upon such member being found guilty of a financial misappropriation of the funds of the society;

(iv)Upon indictment and directions for removal by the District Registrar/ Registrar/ Registrar General of Societies;

(v)An Honorary member shall cease to be a member of the Society, if the Governing Body, decides so by passing a resolution in this behalf.

5. General Body:

(1)Every person admitted as a member shall be a member of the General Body of the Society and shall be entitled to cast his vote for the election of members of the Collegium unless he is in arrears of payment of any dues of the Society, including the annual subscription.

(2)Every member shall cast his vote in person and no proxy voting shall be allowed.

6. Collegium of the Society

(i)The Society shall have a total of 11+ 150 = 161 electoral colleges which shall constitute its Collegium;

(ii)Each electoral College shall consist of 18 to 22 members who shall, in turn, elect one member to the Collegium;

(iii)The particulars and details of the electoral colleges along with the members allocated to each electoral College are attached as Annexure-1 to these Byelaws. Further constitution of electoral colleges and allocation of members to each electoral colleges shall be decided by the Governing Body with the admission of new members and such details shall be communicated to the members and also displayed on the notice board of the Society in its office;

(iv)Any change in the allocation of members of an electoral college shall be made only upon cessation of the members of an electoral college and induction of fresh members or on consideration of the request of any member, if found feasible of acceptance.

(v)The Collegium of the Society shall act as the General Body for all intents and purposes and the members of the Collegium shall in turn elect the Office-bearers and the members of the Governing Body.

7. Procedure for Election of the Collegium

(i)11 number of founder members of the Society shall be the members of the collegium without any election.

(ii)150 number of members of the society shall be elected as members of the collegium. Each member shall be representing his house/ electoral college.

(iii)The term of the collegium shall be three years from the date of its constitution.

(iv)The Governing body will declare the schedule of election and appoint a returning officer for conduct of election and also notify/ display the details of members of each electoral colleges entitled to vote at least 90 days prior to holding the General Meeting. Further, individual notices for holding elections of the collegium shall also be conveyed by the Governing Body. The information of holding the election of the collegium shall also be sent to the District Registrar so as to appoint an observer, if he so desires.

(v)Any objections qua the list of members of the Society entitled to vote shall be decided by the Returning Officer in consultation with the office-bearers of the society. However, the decision of the Returning Officer shall be final in the event of any difference of opinion. The Returning Officer shall, thereafter, invite nominations to be filed within the period prescribed in the Schedule of elections, scrutiny and withdrawal of nominations, if any, for election of the members of the Collegium.

(vi)The Returning Officer will display a list of the contesting members on the notice board of the society. The returning officer will conduct the election on the notified date. The members eligible to vote will be allowed to cast their vote in person, and wherever disputed, on production of the identity card issued by the society.

(vii)After closing hours on the date of the poll, the returning officer will declare the results and constitute the Collegium of the society. A list of the elected members of the collegium, duly signed by the Returning Officer, will be filed with District Registrar within 30 days.

8. Meetings of the Collegium of the Society:

(i)A meeting of the Collegium of the society will be held as and when required. However, at least one meeting of the Collegium of the society, called as the Annual General Meeting (AGM) will be held in a year, within six months of the close of the financial year for consideration and adoption of the duly audited annual accounts of the society in addition to transaction of any other business of the Society as may be required.

(ii)The Governing Body of the society may convene an extra-ordinary meeting of the Collegium of the society at any time after giving due notice as prescribed hereunder, either of its own or within 45 days of receipt of a written requisition along with reasons for convening such meeting, from at least 1/10th of the members of the Collegium.

(iii)For any meeting of the Collegium, a clear notice of at least 14 days along with a copy of the agenda of the business to be transacted, date, time & venue of the meeting will be given to the members of the Collegium. A copy of such notice will also be endorsed to the District Registrar.

(iv)A meeting of the Collegium may also be convened at a shorter notice, if agreed to, by a majority (at least above 50% of the total members) of the members of the Collegium.

(v)Quorum for the meeting of the Collegium will be 40% of the total members entitled to vote and present in person, subject a minimum of four members. In case of a meeting adjourned for want of quorum, the quorum for the adjourned meeting shall not be less than 10% of the total members, subject to a minimum of three. The Collegium shall be competent to transact all business in such adjourned meeting except the consideration of any Special Resolution. Any Special Resolution can be passed in such adjourned meeting only if at least 25% of the total members of the Society are present.

(vi)The proceedings of all meetings of the Collegium will be recorded in the minutes-book (bound or in loose leaves) maintained separately for the purpose by the Secretary and such minutes will be signed by the Chairman of the meeting and the Secretary of the Society.

9. Powers, Functions & Duties of the Collegium -

(i)To guide the Society in determining and fulfilling its aims and objects.

(iii)To elect the members of the Governing Body.

(iv)To remove any member from the Governing Body and according approval to the continuation of a person appointed as a member of the Governing Body against a casual vacancy.

10. Governing Body:

(2)Election of the Governing Body:

(i)The Term of the Governing Body shall be three years from the date of approval of its election by the District Registrar;

(ii)The Governing body will declare the Schedule of Elections and appoint the Returning Officer for conduct of elections and also notify/display a list of members of the Collegium entitled to vote at least 45 days prior to the holding of the General Meeting for conduct of the elections. The Governing Body shall also send notices for holding elections of the Governing Body to all the members, conveying the date, time & the manner. The information w.r.t. holding of election for the Governing Body shall also be sent to District Registrar to appoint an observer, if he so desires.

(vi)The office-bearers of the Society shall not be entitled to any remuneration for rendering services to the society.

(3)Filling of any Casual Vacancy on the Governing Body - Any vacancy arising on account of resignation or death of any member of the Governing Body or for any other reason, may be filled-up by the Governing Body, if required, from amongst the members of the Collegium on adhoc basis till the holding of next Annual General Meeting of the Society. Such adhoc member of the Governing Body shall cease to be a member of the Governing Body on the date of the next Annual General Meeting, if his appointment is not approved in the Annual General Meeting by a majority vote for the balance term of the Governing Body.

(4)Meetings of the Governing Body -

(v)The minutes of every meeting of the Governing Body will be placed for confirmation in the succeeding meeting of the Governing body.

(5)Powers, Functions & Duties of the Governing Body-

(ii)The Governing Body will be competent to raise funds and purchase property, movable and immovable, on free-hold or lease basis in its name, as decided by it.

(v)To constitute various standing or adhoc Committees for looking after such functions as may be assigned from time to time.

(vi)To create provision for engagement of regular or part-time employees of the Society to look after the secretarial, accounting and other functions in a seamless manner.

(vii)To outsource certain functions e.g. cleaning, security and similar other maintenance activities of the premises of the society.

(6)Powers, Functions & Duties of individual members of Governing Body-

(i)President:

a) To preside over all the meetings of the Collegium and of the Governing Body and regulate the proceedings of such meetings.b) To do all such acts, deeds and things as may be authorized by the Collegium and/or the Governing Body from time to time.c) To allow or disallow discussion on any matter which is not included in the agenda.d) To ensure proper & transparent functioning of the Society/ Governing Body.e) To ensure strict compliance of the provisions of the Haryana Registration and Regulation of Societies Act, 2012 and the rules made thereunder.f) To supervise and guide the overall activities/ achievement of aims & objectives of the Society.

(ii)Vice-president:

(iii)General Secretary/Secretary:

a) To conduct, organize, supervise and manage all the affairs of the Society and do all such acts and perform all such duties for the working of the Society as may be assigned by the President/Governing Body;b) To receive, scrutinize and place applications for membership of the Society before the Governing Body and to enter the name of the members, it approved, in the register of members under his initials and to intimate the members about the same and issue identity cards to the members so admitted;c) To convene meetings of the Collegium/Governing Body with the consent of the President and serve proper notices as prescribed under these byelaws.d) To attend all the meetings of the Collegium and the Governing Body and assist the President in conducting the meetings and record proceedings of all the meetings.e) To prepare annual report of the Society and place it before the Governing Body along with audited annual accounts of the Society, for approval to place the same before the Collegium in the Annual General Meeting.f) To keep and preserve the records of the Society/ Governing Body.g) To help and assist the President in looking after the complete affairs of the Society and in attaining aims & objects of the Society.h) To ensure timely filing of all statutory returns/ documents in the office of the District Registrar and such other authorities as may be prescribed under the Haryana Registration and Regulation of Societies Act, 2012 and the rules made thereunder.i) To be the custodian for safe custody of common seal of the society and affix the same, wherever required, as per the authorisation of the Governing Body.j) To conduct correspondence on behalf of the Society/ Governing Body and to sign letters and papers on its behalf and to ensure that all statutory registers and records are properly kept and maintained.k) To prepare before announcing of the date of election and the Annual General Meeting, the list of all the members eligible to vote, duly updated and to place it before the Governing Body.l) Act as the overall in-charge of the administration and execution of all the programmes of the Society/ including financial affairs on behalf of the Governing Body including creation of posts, fixation of salaries/ remuneration/ allowances etc., make appointments/ engagement of staff, make purchases and do all other such things as may be necessary in the furtherance of the aims & objects of the Society in accordance with the delegations by the Governing Body from time to time and where no such delegation is specifically made, in consultation with the President of the Society.

(iv)Joint Secretary:

(v)Treasurer:

11. Amendments in the Memorandum of Association, Byelaws, Name of the Society, etc. - Any amendment in the Memorandum of Association and Byelaws, or Change of Name, amalgamation or division of the Society will be done only with the approval of the Collegium by way of a special resolution. The intimation of any such amendment or change, along with attested copy of the requisite documents, shall be filed in the office the District Registrar by the General Secretary/ Secretary within such time as may be prescribed under the Haryana Registration and Regulation of Societies Act, 2012 and the rules made thereunder.

12. Management of Assets and Funds of the Society

(ii)The Governing Body will prepare and approve an annual budget of the Society on the basis of its estimated income and the capital & revenue expenditure during the first quarter of the financial year and shall also place a copy thereof before the Collegium in its Annual General Meeting for information.

(iii)The Bank accounts of the Society will be jointly operated by such members/ office bearers as may be decided by the Governing body from time to time.

(iv)All assets and funds will belong to the Society and vest in the society.

13. Accounts of the Society:

(iii)The annual accounts of the society will be signed by any two authorised office-bearers of the Society.

14. Common Seal:-

The Society will have a common seal which shall be kept in safe custody of the General Secretary/Secretary and shall be affixed wherever it is required in accordance with the authorisation by the Governing Body.

15. Amalgamation of the Society:

The Society may amalgamate itself with any other Society established with the identical aims and objects or allow any other society to amalgamate with itself by a Special Resolution passed in this behalf in accordance with the provisions contained in Section 51 of the Act and rule 25 made there under.

16. Dissolution of the Society:

(ii)In the event of dissolution of the Society, no assets of the society shall devolve on or distributed amongst the members of the Society;

We, the several persons whose names & addresses aresubscribed hereunder, certify the above to be the true copy ofthe Bye-laws of the society.
Sr. No.	Name	Father's/Husband's name	Address	Occupation	Signatures
(i)
(ii)
(iii)
(iv)
(v)
(vi)
(vii)

Annexure -5Residents Welfare Association of ________ Apartment Owners Model Bye-laws (GHS)

Chapter 1

1.	Short title and Application:
	(i)	These bye-laws may be called the Bye-laws of the Associationof Apartment Owners of the __________________.
	(ii)	These bye-laws shall apply to the members of the Associationof Apartment Owners of the _______________ and the HousingComplex situated at __________________________.
	(iii)	All present owners, their successors-in-interest, tenants,future tenants or their employees or any other person who may usethe facilities of the Housing Complex in any manner shall bebound by these the provisions set forth under these Bye-laws.
	(iv)	The acquisition of ownership or on rent of any independentdwelling units (hereinafter referred to as "Dwelling Unit")of the Complex or act of occupancy of any of the said units willsignify that these bye-laws are accepted, ratified and will becomplied with.
2.	Definitions:
	Unless otherwise specified, all words and phrases used inthese byelaws shall have the same meaning as ascribed to themunder the Haryana Registration and Regulation of Societies Act,2012 and the rules framed there under and the Haryana ApartmentOwnership Act, 1983.
3.	Haryana Apartment Ownership Act, 1983
	The housing complex raised at ____________________________,District _______, and known as the ____________ (name), issubmitted to the provisions of the Act and the rules made thereunder.
4.	Aims and Objects of the Association: The aims and objectsof the Association shall be:-
	(i)	to be and to act as the Association of Apartment Owners of thegroup housing building complex called the _________________ GroupHousing Society, (hereinafter called "complex") whohave filed their respective declarations submitting theirapartments to the provisions of the Act.
	(ii)	to invest or deposit contributions and other moneys with theAssociation;
	(iii)	to ensure that the complex is properly managed, maintained andadministered in a manner compatible with the standards andexpectations of the apartment owners;
	(iv)	to provide for the maintenance, repair and replacement offittings, fixtures, appurtenances or other property requiringmaintenance, repair and replacement comprised in common areas andfacilities by contribution made by the apartment owners, and ifnecessary, by raising loans for that purpose;
	(v)	to retain and permit use of common facilities to outsidersagainst an approved charge and appropriate such income for theobjects of the Association or its credit to a reserve fund;
	(vi)	to establish and conduct educational, physical, social andrecreational activities for the benefit of the apartment ownerson its own account or jointly with individuals or institutions;
	(vii)	to frame rules regarding establishment of any provident fundfor the benefit of full-time employees of the association, asrequired under the law of the land, after following theprescribed procedure;
	(viii)	to do all things necessary or/ and otherwise provide for theattainment of the objects specified in these bye-laws.
	(ix)	The Association shall not act beyond the scope of its objectswithout suitably amending the provisions of these bye-laws forthe purpose.
5.	Affiliation
	Should there be any Federation of apartment owners in thelocality in which the _____________ CGHS is situated, theAssociation may become a member thereof and pay the sums fromtime to time payable to such Federation under the rules thereof.
	Chapter IIMembership and the Association of Apartmentowners
6.	Terms of admission of Members
	(i)	Every person who owns an apartments in the __________Co-operative Group Housing Society, _________, and has executedrespective declarations pursuant to Clause 3 of these Byelawssubmitting the apartment to the provisions of Haryana ApartmentOwnership Act, 1983, shall be a member of the Association, andshall pay a sum of one hundred rupees as membership fee;
	(ii)	Each owner, on being a member, shall be allotted ______ shareof the face value of Rupees __________ in respect of the each ofthe dwelling units under his ownership. Every apartment ownermust hold at least one share of the Association and the Jointowners shall hold the share jointly.
	(iii)	Each apartment owner shall receive a copy of the bye-laws inelectronic form for their reference, of which a hard copy mayalso be supplied on demand.
	(iv)	Upon any apartment ownertransferring his/her apartment by way of any will, gift or sale,or an apartment becoming liable to transfer on account of naturalinheritance, the successor-in-interest shall automatically becomea member of the Association, and shall be admitted as a member onpayment of the applicable membership fee;Provided that any transfer of theapartment by way of sale to a third party, other than thoseinvolving family transfers, shall require prior approval of theAssociation.Further provided that wherever the Association permits anysuch transfer, the seller/ transferor or the buyer / transferee,as mutually settled between the parties, shall be liable to pay aone time transfer fee of _______________ rupees to theAssociation.
	(v)	On the death of an apartment owner, the apartment shall betransferred to the person or persons to whom the owner bequeathsthe same by his or her nomination or will or to the legal heirsof his or her estate, in case he or she has not made any specificbequest of the apartment:
	(v)	Where any legatee is a minor, the apartment owner shallappoint a guardian of such minor to exercise powers and performthe functions required under these bye-laws.
7.	Joint Apartment Owners
	Where an apartment has beenallotted in favour of two or more persons jointly, they may bejointly entitled to the ownership of the apartment and the shareof the Association in such case may be issued in their jointnames. However, the person whose name stands first in the sharecertificate shall have the right to vote;Provided that such person, whose name stands first in theshare certificate, may transfer such right of vote to any one ofthe other joint owners.
8.	Disqualifications
	No apartment owner shall be entitled to vote on the questionsof the election of members of the Board or the President,Secretary, Treasurer or any other officebearer or be entitled tostand for election to such office if he or she is in arrears ofany payment to the Association on account of common maintenancecharges, utility bill payments, common areas user charges etc. onthe first day of the month of the election for more than 60 days.
9.	Powers, Functions and Duties of Association:-
	(i)	The Association will be responsible for completeadministration of the common facilities and services of theapartment complex and shall be competent to exercise all powersin this behalf e.g. preparation and approval of the annualbudget, determination and collection of monthly contributionsfrom the members, placing demand for any additional contributionoccasioned by any unforeseen liability, interacting with allgovernment or semi-government agencies etc. in furtherance of theoverall management of the apartment complex in an efficientmanner.
	(ii)	Except as otherwise provided, resolutions of the Associationshall require approval by a majority of owners, present andvoting, casting their votes in the manner provided in clauses 17and 18 of the bye-laws.
10.	Place of meetings -
	Meetings of the Association shall be held either at theHousing Complex or any suitable place convenient to the owners asmay from time to time be designated by the Association.
11.	Annual General Meeting
	(i)	The first general meeting of the members of the Associationwill be held on __________________ to consider and approve theseBye-laws.
	(ii)	The Annual General Meeting of the Association shall be heldevery year any time during the second quarter of the financialyear (July to September) so as to consider, approve and adopt theannual accounts of the Association and transact all such businessas it may be required to do.
12.	Extra-ordinary or Special General Meetings
	(i)	The Association may hold itsextra-ordinary or special general meetings as and when required.Provided that the Board of Managers shall convene a special orextraordinary general meeting of the Association upon arequisition signed by 1/3rd of the members, or as & when sodirected by the the District Registrar of Societies or theHousing Commissioner or any other officer duly authorized by themunder the relevant statutes in this behalf.
	(ii)	The notice of any special general meeting shall state thedate, time and place of such meeting and the purpose thereof.
13.	Notice of Meetings
	(i)	A notice of 14 days, indicating thetime, date and venue, shall be given to the members for anygeneral meeting.Provided that such notice may be of a shorter duration if notobjected by at least 1/3rd of the members.
	(ii)	The notice of any general meeting sent by electronic mail tothe email ID of the members shall be an accepted mode of serviceof such notice.
	(iii)	A copy of the notice of every general meeting, annual orspecial, shall also be endorsed to the office of the DistrictRegistrar and/or the Housing Commissioner, as the case may be. Ahard copy of the said notice may be sent to the concerned officesof the District Registrar and/ or the Housing Commissioner, ifthese offices are not electronically connected.
14.	Quorum and Voting
	(i)	The quorum for every general meeting, annual or special, shallbe 40% of the members.
	(ii)	There shall be one vote for each apartment, which may beexercised by the joint member on authority of the member.
	(iii)	Every vote, be it exercised by themember or by the duly authorized joint member, shall be cast inperson.Provided that the member may communicate such authority infavour of the joint member through electronic mail with a copythereof duly endorsed to the Secretary of the Association.
15.	Adjourned Meetings. -
	(i)	A general meeting of the Association may be adjourned if thequorum for such meeting is not complete
	(ii)	It shall be competent for the Board of Managers to convene anadjourned general meeting after a gap of not less than 48 hoursof the meeting first convened and adjourned.
	(iii)	If no quorum is present in the adjourned meeting, a total of________ members present shall constitute the quorum and thematters decided.
16.	Order of Business
	The order of Business of any general meeting, annual orspecial, may be decided by the Board of Managers or the membersas deemed appropriate.
17.	Special Resolution
	Any matter required to be resolved through a SpecialResolution may be decided at any general meeting, annual orspecial, which is attended by at least 40% of the total membersand the proposal is approved by 3/5th of the members present andvoting.
	Chapter IIIOffice-bearers of the Association, electionand their duties
18.	Office-bearers of the Association, tenure and theirElection
	(i)	The office-bearers of the Association shall consist of aPresident, a Vice- President, a Secretary, a Joint Secretary anda Treasurer.
	(ii)	The office-bearers of the association shall be elected, as andwhen it becomes due, by the Association of Owners at its AnnualGeneral Meeting.
	(iii)	The term of office of the office-bearers of the Associationshall be three years.
19.	Resignation, Suspension and Removal of Officer-bearers. -
	(i)	An office-bearer of the Associationmay, of his own volition, resign from such position at any time.Provided that the Board of Managers may, if consideredunavoidable, require such office-bearer to continue to dischargehis functions till such time his substitute is duly elected at ageneral meeting of the Association.
	(ii)	In case a majority of the Board ofManagers express their lack of confidence in any office-bearer,for whatsoever reason, they shall be competent to suspend suchoffice-bearers from office till such time the matter isconsidered at the general meeting of the Association for hisremoval and so resolved.Provided that the Board of Managers shall convene a meeting ofthe Association of Owners as soon as possible, but not later than45 days of such decision, to consider the removal of suchoffice-bearer.
	(iii)	The successor of any office-bearer removed from the officeshall be elected at the same meeting of the Association.
20.	President of the Association
	(i)	The President shall be the Chief Executive Officer of theAssociation and shall preside over all meetings of theAssociation and of the Board of Managers.
	(ii)	The President shall have all the general powers and dutieswhich are usually vested in a Chief Executive of an organisation,including but not limited to the powers to constitutesub-committees of members for attending to various tasks infurtherance to the aims and objects of the Association.
21.	Vice President
	(i)	The Vice President shall perform such functions as areassigned to him by the Board of Managers from time to time.
	(ii)	Officiate as the President and preside over the meetings ofthe Association and the Board of Managers during any temporaryabsence of the President.
22.	Secretary
	(i)	He shall be the overall in-charge of the secretarial functionsof the Association and the Board of Managers;
	(ii)	He shall issue notices for the meetings of the Association,the Board of Managers, record the proceedings of all suchmeetings and maintain various registers as are required to bemaintained in this behalf.
	(iii)	He shall be the custodian of all such books and records of theAssociation and the Board of Managers, as the Board may direct.
23.	Joint Secretary
	He shall assist the Secretary of the Association in dischargeof his duties and responsibilities
24.	Treasurer
	(i)	He shall be responsible for management of the finances andaccounts of the Association, receipts and expenditure, bankaccounts, maintenance of all books of accounts, investment ofsurplus funds and audit of the accounts of the Association.
	(ii)	He shall be responsible for the deposit of all moneys andother valuable effects in the name and to the credit of theAssociation, in such depositories, as may from time to time bedecided by the Board of Managers.
	Chapter IVConstitution of the Board of Managers, itsfunctions and powers
25.	Board of Managers and its mandate
	(i)	The affairs of the Association shall be managed by a `Board ofManagers', comprising of five office-bearers, who shall beelected by the members of the Association for a term of threeyears, and may be referred to as the `Board' hereinafter.
	(ii)	The office-bearers of the Board of Managers shall be theoffice-bearers of the Association also.
	(iii)	The Board of Managers shall act as the trustees of the membersof the Association and be responsible for the overall managementof the assets of the Association, operation and management of allits common facilities and the housing complex as a whole, andshall exercise all powers as are required to be exercised in theefficient discharge of its functions and responsibilities;
	(iv)	The Boards of Managers shall discharge its functions andduties following the principles of collective responsibility andthe designations of any officebearers are not meant to create anyhierarchy;
	(v)	The Board of Managers may appoint such sub-committees ofmembers from time to time, as may be considered necessary, withsuch terms as it may deem appropriate in exercise of powers anddischarge of duties for the administration of the affairs of theAssociation.
	(vi)	The Board may co-opt or appoint such persons as members of anysuch subcommittee who possess special knowledge of any area toprovide any expert assistance to any such committee.
	(vii)	Any sub-committee appointed by the Board, with or without anyexpert, shall submit its report to the Board, upon which theBoard may take such action as deemed appropriate.
	(viii)	The Board shall be responsible for preparation of the AnnualAccounts and shall present an Annual Report of its activitiesbefore the Association in its Annual General Meeting.
26.	Duties, functions and powers of the Board
	The Board shall, in addition to the duties andresponsibilities assigned under these bye-laws or by resolutionof the Association, be responsible for the following, among otherthings:
	(i)	The care, upkeep and surveillance of the apartment complex ofthe _____________ Group Housing Society, and the common areas andfacilities and the restricted common areas and facilities;
	(ii)	Determination and collection of the monthly maintenancecharges from the apartment owners;
	(iii)	Raise bills, receive the amount and deposit the same with theappropriate authority on account of monthly water and electricitybills;
	(iv)	Levy and collection of user charges for use of restrictedcommon facilities as may be decided by the Association from timeto time;
	(v)	Designation, employment, payment of remuneration and dismissalof personnel or service provider(s) necessary for the maintenanceand operation of the apartment complex of the __________________Group Housing Society, its common areas and facilities and therestricted common areas and facilities;
	(vi)	Provide for the manner in which the accounts of theAssociation shall be maintained and its audit shall be carriedout;
	(vii)	Inspect and examine the records and accounts kept by or underthe supervision of the Secretary and/or the Treasurer so as toensure that these are maintained in the manner as prescribed;
	(viii)	Take steps for timely payment of all obligations and therecovery of all sums due to the Association;
	(ix)	Approve or sanction working expenses, maintenance of cashbalance and deal with other miscellaneous business;
	(x)	Ensure that the cash book is written promptly and is signeddaily by one of the members of the Board authorized in thisbehalf;
	(xi)	Appropriately deal with the complaints concerning the above;
	(xii)	Perform all other functions as may be decided, from time totime, by the Association for the maintenance, repair andreplacement of the fittings, fixtures, appurtenances or otherproperty requiring maintenance, repair and replacement comprisedin common areas and facilities and the restricted common areasand facilities.
27.	Restrictions for an office-bearer or member from receivingany benefits
	No office-bearer or member of theAssociation or the Board of Managers shall be appointed to anysalaried office of the Society, and shall not be paid any fees orremuneration for the services rendered by him;Provided that the office-bearers and/or the members shall beentitled to claim reimbursement of actual travel and out ofpocket expenses incurred by them in connection with any workrelated to the Association, and interest on any money lent to thesociety for overcoming any temporary requirements.
28.	Vacancies in the Board of Managers
	Any vacancy in the Board, caused by any reason other than theremoval of an officebearer, may be filled-up by the remainingoffice-bearers of the Board by nomination as an interveningmeasure, which shall be placed before the Association in its nextgeneral meeting for ratification or election of suchoffice-bearer.
29.	Engagement of Agencies, Service Provider, Estate Managerand other officials
	(i)	The Board may engage one or more service providing agenciesfor performance of such functions or delivery of such servicesand for such compensation as it may determine for the purpose.
	(ii)	The Board may engage or employ individuals, on full-time orpart-time basis in the employment of the Association, for aremuneration or compensation as determined by the Board, andperformance of such duties and services as may be decided by theBoard.
	(iii)	The Board may require all or any of the employees of theAssociation to furnish a fidelity bond.
	Chapter VMeetings of the Board of Managers -Notices,Agenda, Quorum, and Proceedings
30.	Meetings of the Board of Managers
	(i)	The first meeting of the newly elected Board shall be heldwithin 30 days of such election at such place as shall be fixedby the Board.
	(ii)	The Board of Managers may hold its meeting as and whenrequired subject to the condition that it shall meet at leastonce every quarter and hold a minimum of four meetings in afinancial year.
31.	Notice for the Meetings of the Board of Managers
		Every meeting of the Board shallentail a notice of at least three days, circulated in electronicor physical mode, as the case may be, along with the tentativeagenda of the business to be transacted at such meeting.Provided that the notice period may be waived in emergentcircumstances if a majority of the office-bearers agree to holdthe meeting at a shorter notice.
32.	Quorum
	At least 33% of the members of the Board shall constitute thequorum for any meeting.
33.	Proceedings of Meetings
	(i)	Proceedings of each and every meeting of the Board of Managersshall be recorded by the Secretary and signed by the Secretaryand the President;
	(ii)	The proceedings of meetings, signed by the Secretary and thePresident, shall be maintained in the form of a register ofproceedings;
	(iii)	The proceedings may be circulated amongst the Board members byelectronic mode and hard copies thereof shall be endorsed toconcerned authorities, as required.
		Chapter VIFunds, Accounts and Audit
34.	Funds: The Association may raise funds through all or anyof the following sources, namely: -
	(i)	Transfers from the savings available in the Capital Account ofthe ________________ Group Housing Society , if any;
	(ii)	Membership fee and by issue of shares;
	(iii)	Contributions, assessments, user charges and donations fromthe apartment owners;
	(iv)	Revenue Surpluses which may form the nucleus of the ReserveFund;
	(v)	Loans, if necessary, subject to such terms and conditions asthe Association may determine with the approval of the CompetentAuthority in this behalf.
35.	Investments - The Association may invest or deposit itsfunds in one or more of the following:-
	(i)	In a Co-operative Bank or a Scheduled Bank or a Post-officeSavings Account, or
	(ii)	In any of the securities specified in Section 20 of the IndianTrust Act, 1982; or
	(iii)	In any other manner as resolved by the Association.
36.	Deployment of funds
	The income and property of the Association shall be appliedsolely towards promotion of the aims and objects of theAssociation as set forth in the Memorandum of Association and noportion thereof shall be paid or transferred, directly orindirectly, to the members of the Association.
37.	Maintenance of Accounts
	(i)	The Association may open separate bank accounts for separatepurposes and maintain proper accounts of credits to and debitsfrom each such account.
	(ii)	The Secretary or the Treasurer may keep an amount, notexceeding Rs. ______________ , in cash at all times with them orwith the Manager in order to defray any or all such pettyexpenses for which payments may not be feasible through bankinstruments.
	(iii)	All payments exceeding Rs. __________, in so far as possible,shall be made by cheque signed by the Secretary or the Treasurerof the Association.
	(iv)	Cheques for any payment exceeding Rs. _____________ shall besigned jointly by the Secretary and the Treasurer.
	(v)	The Board of Managers shall maintain a pass-book in respect ofevery member in electronic or physical form containingparticulars of the amount due from a member (in respect of commonmaintenance charges, utility bills, user charges, or any otherdemand), the payments made, the balance towards or against themember/ Association, as the case may be. Copies of the accountsso maintained shall be made available to the members on demandduring the Annual general Meeting of the Association or at anystage, for which the Association may or may not determine a fee.
38.	Annual Accounts
	(i)	The Board of Managers shall prepare annual accounts of theAssociation as at the end of a financial year, as soon aspossible, but in any case on or before the 30th June of thefollowing year.
	(ii)	The Annual Accounts shall contain (a) the receipts andexpenditure statement of the previous financial year; (b) surplusor deficit account; and (c) a summary of the property and assetsand liabilities of the common areas and facilities of theAssociation giving such particulars as will disclose the generalnature of these liabilities and assets and how the value of fixedassets has been arrived at.
39.	Audit of Accounts
	(i)	The Annual Accounts shall be submitted for Audit by aChartered Accountant engaged by the Board, such CharteredAccountant not being a member of the Association or a closerelative of any of the members;
	(ii)	The Auditors shall audit the accounts of the Association, withor without any qualifications, and submit their report thereon.
	(iii)	The audited financial statement shall be open to inspection byany member of the Association during office hours and in theoffice of the Association and a copy thereof shall be placedbefore the Annual General Meeting for its approval and adoptionnot later than 31st of August of the year.
	(iv)	Every financial statement shall be accompanied by a completelist of the apartment owners, along with the amount receivablefrom or payable to the members.
	(v)	A copy of the Annual Audited Accounts shall be filed in theoffice of the District Registrar in the form and mannerprescribed under the relevant law.
40.	Appointment of Auditor and related matters.-
	(i)	The Association shall appoint a registered CharteredAccountant or a firm of Chartered Accountants as the auditor atits Annual General Meeting along with the determination of theremuneration there for.
	(ii)	The Board of Management shall extend full assistance to theAuditor and make all such documents and records available to himas may be required for the same;
	(iii)	The Auditor shall conduct the audit of the accounts of theAssociation in accordance with the accepted Accounting Standards,along with or without any qualifications or advisory to theAssociation for the proper upkeep of accounts.
	(iv)	The auditor shall be entitled to call for and examine anypapers or documents belonging to the Association covering thecomplete scope of activities of the Association.
	Chapter VIIMortgages
41.	Notice about Mortgage and related information
	(i)	A member, who mortgages his or her dwelling unit in favour ofany financial institution, shall notify the Association throughits Secretary, the name and address of his or her mortgagees, andthe Association shall maintain such information in a bookentitled "Mortgagees of Units."
	(ii)	The member shall also notify the Association about the statusof mortgage of the dwelling unit, and its vacation.
	(iii)	The Association may, at the request of the Mortgagee of aunit, report any unpaid assessments or charges due from the ownerof such unit.
	Chapter VIIIDetermination of contributions from Membersfor Common Maintenance of facilities, user charges and utilitypayments
42.	Members to contribute for Various charges
	(i)	The Association shall determine therates of various charges to be contributed by the members onaccount of all or any of the following:(a) Charges for the maintenance ofcommon areas and facilities e.g. security, cleaning, garbagedisposal, horticulture, electrical and plumbing services, AMCs ofvarious facilities e.g. lifts, Gen-set etc.;(b) Charges for use of commonfacilities e.g. Gym, Indoor games, lounge, terrace with lounge,common kitchen area, lawns etc;(c) Utility charges i.e.electricity bills of individual dwelling units (if the power isbeing supplied to the Association Complex from a HT Connection),water charges etc.;(d) Contribution to the ReserveFund for meeting major repairs and renovation works required forthe common areas of the complex;(e) Costs towards payment ofinsurance premium to cover the risk against various eventualitiese.g. fire, earthquakes, calamity, strike by any terrorist actionetc;(f) Any taxes or fees or cesspayable to the local Municipal Corporation;(g) Any other charges not specifically covered under theabove.
	(ii)	All expenditure incurred on the maintenance of the commonfacilities and services of the housing complex shall berecoverable from and payable by the members on a prorated basisi.e. divided or multiplied by a factor of ____________ (no. ofmembers) in a uniform manner.
	Chapter IXObligations of the Apartment Owners
43.	Obligation to timely payment of all charges andcontributions
	Each and every owner of an apartment in the Housing Complex,who is a also member of the Association, shall be underobligation at all times to pay the common maintenance charges anduser charges as determined by the Association from time to timeand the utility bills in respect of electricity and waterconsumption without being in arrears.
44.	Observance of duties and responsibilities
	The apartment owners shall be obliged to observe their dutiesand obligations as set out herein and any violation of the sameshall make them liable to fine and /or for forfeiture of theirrights as may be determined by the Association at its meeting orby any special committee appointed by them in this regard.
45.	Enforcement of obligations
	In case any member is in arrears of payment of his obligationsfor a period of ______ days or more, the Board of Managers shallbe competent to take all measures for the recovery of sucharrears of the monthly maintenance charges, or monthly utilitybills (electricity and related charges) and other user charges,including coercive measures by taking recourse to disconnectionof electricity and water supply to the dwelling unit, blockingits sewage outflow, and denial of access to the use of commonfacilities including the lifts.
46.	Maintenance and repairs of individual dwelling units
	(i)	All repair, renovation and replacement of internalinstallations within the area of the individual dwelling unite.g. water, light, gas, power, sewage, telephones,air-conditioners, sanitary installations, doors, windows, lampsand all other accessories belonging to the unit area shall becarried out by the apartment owner at his own expense;
	(ii)	Every apartment owner shall promptly undertake the maintenanceand repair work in respect of any installation within his owndwelling unit, which if not attended promptly, may have anadverse effect on the dwelling units of other members or thecommon areas of the housing complex;
	(iii)	Should there be caused any damage or injury to the commonareas or facilities in the process of internal works in anyapartment, the owner shall either get the same restored to itscondition at his own expense or be liable to pay and re-imbursethe expenditure incurred by the Association on getting suchdamages repaired.
	(iv)	The apartment owner `A' shall either reimburse and compensatethe owner of another apartment `B' for any damage or injurycaused to his (B's) apartment in the process of repairs carriedout in his (A's) apartment or get the same repaired at his costto the satisfaction of the affected owner.
	(v)	No apartment owner shall make anystructural modifications or alteration in his/her unit orinstallations located within the apartment without previouslynotifying the Association in writing, through the Secretary ofthe Board, and securing prior permission of the Board for suchmodifications and alterations.Provided that the elevation andengineering structure of the building will not be changed underany circumstances.Provided further that any change affecting any other apartmentwill not be permitted.
	(vi)	The Board shall respond to any request received undersub-clause (iii) above at the earliest but not exceeding thirtydays. In case no response is received to the contrary within 30days, it shall be deemed that there is no objection to theproposed modification, alteration or installation.
47.	Use of Independent units and liability for violation
	(i)	All the apartments/ dwelling units shall be used forresidential purposes only as permissible under the regulations of__________________ (the competent Authority) from time to time.
	(ii)	Any financial or other liability arising out of violation ofthe usage condition shall have to be borne by the apartment ownerwho violates this condition;
48.	Use of Common areas and facilities and restricted commonareas and facilities.
	(i)	No member shall place or cause or allowed to be placed anyfurniture, packages or objects of any kind in the lobbies,vestibules, stairways, elevators and other areas of the___________ Group Housing Complex and facilities of a similarnature both common and restricted, that may impede or expected toimpede the smooth movement of persons or goods or may causeinconvenience to the residents.
	(ii)	The common or restricted areas shall not be used for anypurpose e.g. storage or construction work, except wherespecifically authorized by the Association, other than for normaltransit and circulation.
	(iii)	The ______________ Group Housing Complex has provision for____________ elevators earmarked for the use of apartment owners/tenants and their guests and _________ elevator earmarked forfreight service or auxiliary purposes.
	(iv)	Owners, tenants and their workmen shall use the freight orservice elevator only for carrying any packages, merchandise orconstruction material or any such other objects which may effectthe comfort or well being of the passengers of the elevatorsdedicated for the use of owners, occupants and guests. The usersshall exercise due care and caution and ensure that no damage ordefacing is caused to any of the lifts during the use thereof.
49.	Right of access and entry in emergency and normalconditions
	(i)	Every apartment owner shall ensure unhindered access to theManager or any workmen employed by the Board to attend to anyemergent situation arising from electrical installations or anysuch thing which might threaten the safety of his apartment orany other apartment whether in his presence or absence.
	(ii)	An owner shall permit other owners or their representative,when so required, to enter his dwelling unit for the purpose ofinstallation, alteration, or repairs to the mechanical orelectrical services, provided, that requests for entry are madein advance and that such entry is at a time convenient to theowner; but in case of emergency, such right of entry shall beimmediate.
50.	Code of Conduct for the apartment owners/ residents
	(i)	It shall be the responsibility ofevery apartment owner/ resident to ensure that:(a) his/ her apartment is not usedfor any unlawful, illegal, immoral or anti-national activity;(b) the laws, rules and instructions of the police and or anylaw enforcement agency regarding verification of their tenantsand foreign nationals are duly complied with.
	(ii)	All the apartment owners and/or residents including thetenants of the Hermitage Housing Society Complex and theirdomestic help, if any, are obliged to maintain at all times awholesome family environment in the complex.
	(iii)	No owner or resident of the _________________ Group HousingSociety Complex shall post any advertisement or posters of anykind in or on the building except as authorized by theAssociation.
	(iv)	The apartment owners/ residents may notify the security staffat the gate in advance if they are expecting any guests or anymaintenance staff or any other person. The guests, visitors andmaintenance workers etc. are required to sign the visitor'sregister at the entrance gate, failing which entry to the HousingComplex may be denied by the Security staff.
	(v)	Consumption of alcohol or any intoxicants etc. by theresidents and /or their guests and domestic staff in the commonareas, and smoking in the lifts is strictly prohibited.
	(vi)	The apartment owners/ residentsshall:(a) contain and confine the noiselevel caused by any construction, maintenance and repairs in anyapartment or use of musical instruments, radios, television,amplifiers and any other devices so as to ensure that otherresidents are not disturbed in peaceful enjoyment of theirprivacy;(b) ensure that the domestic pets,if any, are kept strictly following the safety & sanitationnorms, and managed & maintained as per the Municipal bye-lawsor regulations;(c) not dust rugs, carpets etc.from the windows and balconies, or to clean rugs, carpets etc. bybeating on the exterior part of the Hermitage C.G.H.S. building;(d) not throw or drop any garbageor trash or litter outside the disposal installations providedfor such purpose in the service areas or any water from thewindows/ balconies etc;(e) collect all garbage or solid/semi solid municipal waste in a container and dispose it off inthe Municipal dust-bin, if no such installation is provided;(f) lay or install or cause to be laid/ installed any wiringfor electrical or telephone installation, television antennae,machines or air conditioning units, etc. on the exterior of theComplex building or that protrude through the wall or the roof ofthe building except as authorized by the Association.
51.	Parking of Vehicles:The apartment owners/ residents/tenants shall follow the following guidelines in this behalf:
	(i)	As _____ car parking slots are earmarked for each apartment,_____ parking stickers shall be issued for each apartment forregular overnight parking of vehicles inside the buildingcomplex. These stickers will be displayed on the front windscreenof the cars of the residents.
	(ii)	Entrance and parking of any additional vehicle on a regularbasis for any apartment inside the Complex will be regulated bythe Board of Managers.
	(iii)	It is expected that every owner/ resident shall park or causeto be parked his cars at the assigned parking slot specificallyallotted to an apartment.
	(iv)	All the apartment owners and residents are expected to ensurethat their vehicles or taxies are not parked in the maindrive-way except for drop and pick-up facility of the passengers;
	(v)	The rear-setback area of the complex may be used as thefloating car parking space during the day time only;
	(vi)	No owner or resident shall park or allow his vehicles to beparked in the drive-ways/ pathways demarcated for the movement ofvehicles in the basement, or park two-wheelers in the areaearmarked for four-wheelers.
52.	Domestic Staff (servants, drivers, cleaners, cooks anddomestic workers etc.)
	(i)	Apartment owners/ residents are required to get the servants,drivers, cleaners, cooks and domestic workers (henceforth to bereferred as the domestic staff) employed by them verified by thelocal police and to submit a copy of the police verification tothe Board. Entry to the Housing Complex may be denied to thedomestic staff not verified by the local police.
	(ii)	The names and other particulars of the servants, drivers anddomestic staff employed by the residents should be supplied bythem to the Board. The Board shall issue identity cards to themthat must be carried by the domestic staff while in the Complex.On termination of the employment of any member of their domesticstaff, it shall be the responsibility of the owner/resident toinform the Board and to return the identity card.
	(iii)	The domestic staff is prohibited from using the common areasfor recreation, assembly or sitting unless accompanied by theresidents. Domestic staff will use only the areas earmarked forthem in the Complex area.
	Chapter XOther General matters
53.	Compliance
	These bye-laws are set forth to comply with the requirementsof the Haryana Registration and Regulation of Societies Act, 2012read with the provisions of Haryana Apartment Ownership Act, 1983and the rules framed there under. In case of any inconsistencybetween these byelaws and the provisions of the said Acts, theprovisions of the Acts will apply.
54.	Seal of the Association
	The Association shall have a common seal which shall be in thecustody of the Secretary and shall be used only under theauthority of a resolution of the Board of Managers and every deedor instrument to which the seal is affixed shall be attested foror on behalf of the Association by two members of the Board andthe Secretary or any other person authorized by the Associationin that behalf.
55.	Amendment of the Memorandum and/ or Byelaws of theAssociation
	The Memorandum of Association orthe Byelaws may be amended through a special resolution passed ina general meeting of the Association by 3/5th of the memberspresent and voting.Provided that where a member is unable to attend the meetingin person, he may communicate his concurrence or reservation tothe amendment to the memorandum or the Bye-laws, as the case maybe, by electronic means or letter at least one day prior to thedate of the meeting, which shall be read out by the Secretary inthe meeting.
56.	Amalgamation or Dissolution of the Association
	(i)	The Association of Apartment Owners of the HermitageCo-operative Group Housing Society, Gurgaon is a body corporatewith perpetual succession and not likely to be dissolved;
	(ii)	The Association, may, however, amalgamate itself with anyother Society with identical aims and objects through a specialresolution passed in a general meeting of the Association andapproved by at least 3/5th of the members present and voting.

Note: Forms as required under the model byelaws appended to the rules framed under the Haryana Apartment Ownership Act may be appended to these byelaws.

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State of Haryana - Act