Section 56 in Haryana Registration and Regulation of Societies Act, 2012
56. Supersession of Governing Body and appointment of Administrator.
(1)On receipt of report or recommendations of the Registrar, if the Registrar General is of the opinion that a case is made out for supersession of the Governing Body, he shall issue a show cause notice of the action proposed to be taken in this regard and consider the response of the Society, and grant an opportunity of hearing, if so requested.(2)The Registrar General, after considering the reply, shall pass an order and may appoint an Administrator to manage the affairs of the Society with such directions as deemed appropriate. The orders passed by the Registrar General in this behalf shall be final and absolute.(3)The Administrator shall be a Class-I officer or of equivalent rank in the Service of the Government or any statutory authority or such person who may have retired from a ClassI or equivalent position from the State or the Central Government or a statutory authority.(4)Where a retired person is appointed as the Administrator, the Registrar General may also fix the honorarium or remuneration to be paid to the Administrator during the course of his appointment at the prescribed rates and direct such expenditure to be defrayed out of the funds of the Society.(5)The Administrator may be appointed under sub-section (3) above for a period which shall not exceed one year in the first instance but whose term may be extended for such further period, as considered necessary, subject to the same not exceeding three years in total.(6)On the appointment of the Administrator, the Governing Body shall cease to exercise any powers and perform and discharge any functions or duties conferred or imposed on it under the Act or the Bye-laws. The Administrator shall exercise all the powers of the Governing Body and perform all such functions or duties during the course of his appointment as provided in the Bye-laws, subject to any directions from the Registrar General.(7)The Administrator shall, before the expiry of his term, take necessary action to hold the election of the Collegium or the Governing Body, if so required.(8)If the Administrator is, for reasons beyond his control, not able to hold the election of the Collegium or fails to convene a meeting of the General Body, as the case may be, or inspite of such meeting having been convened, the General Body or Collegium, as the case may be, fails to elect the Governing Body, the Administrator shall forthwith send a report to the Registrar General who may pass such orders, as may be considered expedient, either extending the term of appointment of the Administrator for a further period or, if satisfied that public interest so necessitates, for the dissolution of the Society.(9)The Registrar General may, if he thinks appropriate, appoint a committee to advise and assist the Administrator so appointed for exercise of the powers and discharge of the duties and functions conferred or imposed on him under the Act. The members of the committee shall have such qualifications, as may be prescribed and shall hold office during the pleasure of the Registrar General.(10)Where an order of dissolution is passed, further action shall be taken in accordance with the relevant provisions of the Act.Chapter-XIII Suspension, Cancellation and Dissolution
