Section 32(6) in Haryana Registration and Regulation of Societies Act, 2012
(6)Where an existing Society does not have a duly elected Governing Body in position and the affairs of the Society are being managed either through an adhoc body or through an Administrator appointed by the Government in this behalf,-(i)such adhoc body or the Administrator shall take steps to hold the elections of the Governing Body, if its membership is within the specified numbers;(ii)prepare and submit a scheme for determination of the electoral colleges and constitution of a Collegium or determination of the number of members under sub-section (1) above, to the District Registrar, who shall examine the same and cause a meeting of the members of the Society convened and place the same for consideration of the proposed scheme, with or without any modifications.
