Section 71(3) in Haryana Registration and Regulation of Societies Act, 2012
(3)Where there is no duly elected Governing Body in place in respect of any one or more of such Societies and the affairs of any such Society are being managed by an Administrator or through any adhoc arrangement and there is a situation of deadlock or stalemate with regard to the elections of the Governing Body, the Government may, on the recommendations of the Administrator, take a decision in such cases for reasons to be recorded in writing.
