Section 6 in Haryana Registration and Regulation of Societies Act, 2012
6. Aims and objects.
- Any seven or more persons associated for any of the purposes mentioned hereunder, may, by subscribing their names to a Memorandum and filing the same with the District Registrar, form themselves into a Society. The aims and objects, for which a Society may be formed are,-(i)promotion of charity or any philanthropic activity;(ii)promotion of arts, education, science, literature, philosophy, religion, industries, skill development, fine arts, etc.;(iii)promotion of sports (excluding games of chance);(iv)promotion of folk arts;(v)promotion of artefacts and handicrafts;(vi)instruction and diffusion of any useful knowledge;(vii)diffusion of political education;(viii)establishment or maintenance of libraries or reading rooms for general public use, or of public museums and galleries of painting and other works of art;(ix)promotion of conservation and proper use of natural resources such as land, water, forests and wildlife, and optimal use of infrastructure facilities like roads, power, eco-friendly initiatives and such other resources and infrastructure facilities, as may be notified by the Government, from time to time;(x)formation of associations of flats or tenement or condominium or floor space owners pursuant to the requirements as laid down under the Haryana Apartment Ownership Act, 1983 (Act 10 of 1983) or a welfare organization formed for housing projects or a resident welfare organization for the operation, management and maintenance of facilities for the residents or civic amenities of any defined area;(xi)the collection of natural history, mechanical and philosophical inventions, instruments or designs etc.; and(xii)implementation and promotion of any Government sponsored schemes in the State:Provided that no Society shall be registered under the Act unless it prohibits the payment of any dividend or distribution of any assets, income or profits to its members or their dependents or legal heirs except where a Society has been formed or established by the contributions of share holders or members in the nature of a housing Society or a welfare association of flats or tenement or floor space owners pursuant to the requirements laid down under the Haryana Apartment Ownership Act, 1983 (Act 10 of 1983) or a resident welfare association for the operation, management and maintenance of facilities for the residents or civic amenities of any defined area.Chapter-IV Registration of Society
