Section 68 in Haryana Registration and Regulation of Societies Act, 2012
68. Supersession of Governing Body and appointment of Administrator.
(1)If, in the opinion of the Government, the Governing Body of any Society,-(i)makes default or is negligent in the performance of duties imposed on it; or(ii)commits acts which are prejudicial to the interests of the Society, its members or public at large; or(iii)fails to resolve disputes with regard to the eligibility of members; or(iv)fails to hold elections of the Governing Body; or(v)is otherwise not functioning properly,it may, after giving a show cause notice, direct the supersession of the Governing Body and appoint an Administrator, alongwith or without constitution of committee of persons to assist him for a period not exceeding two years in the first instance:Provided that the period may be extended and continued at the request of Administrator but it shall not exceed five years in continuity.(2)The Administrator shall, subject to the overall control of the Registrar General and such directions as may be received from him, have the powers to exercise all or any of the functions of the Governing Body of the Society and take action as may be required for proper management of the Society.(3)The Administrator so appointed shall, before the expiry of his term, make efforts to arrange for the constitution of the Collegium, if applicable and the Governing Body, as the case may be, in accordance with the Bye-laws, provisions of the Act and the rules made thereunder.(4)The Registrar General may fix the honorarium or remuneration payable to the Administrator or the member of the committee with the approval of the Government and direct such expenditure to be defrayed out of the funds of the Society.
