Section 69(2) in Haryana Registration and Regulation of Societies Act, 2012
(2)Where the Governing Body stands superseded under section 68 and the affairs are being managed by an Administrator appointed by the Government and the Administrator reports to the Government that it is not feasible to hold the elections of the Governing Body, for whatsoever reasons, it shall be competent for the Government, by an order and for reasons to be recorded in writing, to dissolve the Society with effect from such date as may be specified in the order.
