Section 40(4) in Haryana Registration and Regulation of Societies Act, 2012
(4)Where a meeting of the General Body or the Collegium, as the case may be, is convened on the orders of the Registrar under sub-section (3), no other meeting shall be called for the purpose of election by any other authority or by any person claiming to be an office-bearer of the Society.Chapter-IX Property and Funds of the Societies
