Section 29 in Haryana Registration and Regulation of Societies Rules, 2012
29. Qualifications of the members of a Committee to assist the Administrator.
(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.(2)The Committee appointed under sub-rule (1) above may comprise of such number of members as is minimally required, but not exceeding five in all.(3)The members of the Committee may preferably be drawn from the area in which the Society carries out its operations and should be persons of eminence with established credentials in public life. The Committee may also include subject experts in Legal and Accounts matters (such as a practising Advocate and/ or a practising Chartered Accountant or a person having retired with experience in accounting and administrative matters). The Registrar General may generally avoid appointing any such person as a member of the Committee who may have direct interest in the affairs of the Society.
