Section 19(3) in Haryana Registration and Regulation of Societies Rules, 2012
(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.
