Section 30 in Haryana Registration and Regulation of Societies Rules, 2012
30. Interpretation and Clarification.
- In the event of a need for an interpretation of any of the provisions under these rules or lack of clarity or ambiguity in any provision contained in these rules, or any situation not having been specifically addressed under these rules, the Government shall be competent to issue the requisite interpretation, clarification or address any unforeseen situation by way of a Government Order.
