Section 29(3) in Haryana Registration and Regulation of Societies Rules, 2012
(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.
