Section 27 in Haryana Registration and Regulation of Societies Rules, 2012
27. Qualifications of a Returning Officer and/or Observer.
- Where an Adhoc Committee or Administrator is appointed by the District Registrar in exercise of powers under sub-section (10) of section 39, and it is considered expedient by the District Registrar on a request from the Society (i.e. the Administrator or the adhoc Committee) to appoint an observer to oversee the proceedings of the meeting of General Body or Collegium, and/ or a Returning Officer for conducting the elections of the Collegium or the Governing Body, he may appoint returning officer or observer, who shall be an officer gazetted or equivalent, serving or retired officer of the State or Central Government/ any statutory authority to discharge such duties.
