Section 46 in Haryana Registration and Regulation of Societies Act, 2012
46. Application of funds.
(1)A Society shall have the powers to spend such sums out of its funds, as it thinks fit, for the purposes authorised under its Bye-laws or by the Act.(2)No payment shall be made out of the funds to the President, Vice- President, Secretary, Treasurer or any other office bearer by way of honorarium or remuneration :Provided that incurring of any expenditure on the Boarding/ Lodging and TA/DA of the office bearers while on tour in connection with the affairs of the Society, shall be permissible following the prudent financial norms. (3) Notwithstanding the restrictions prescribed above, a Society may pay such remuneration, salary or honorarium to the persons in its full-time or part-time employment, as it may determine:Provided that no member shall be in the employment of the Society.Chapter-X Accounts, Audit, Filing of Documents
