Section 29(1) in Haryana Registration and Regulation of Societies Rules, 2012
(1)Where an Administrator is appointed by the Registrar General in exercise of powers under sub-section (2) of section 56, or the Government in exercise of powers under sub-section(1) of section 68 of the Act, and there is need for appointment of a Committee to assist the Administrator, the concerned authority may appoint such committee, if considered expedient or on the request of the Administrator, as the case may be, to assist the Administrator in managing the affairs of the Society.
