Section 41(4) in Himachal Pradesh Societies Registration Act, 2006
(4)The Administrator(s) appointed under sub-section (1) shall, subject to the control of Registrar and to such instructions as he may, from time to time, give, have power to exercise all or any of the functions of the Governing body or of any officers of the Society, and to take all such actions as may be required in the interest of the Society:Provided that Administrator (s) will enroll no new member and make no appointment.
