Section 28(3) in Haryana Co-operative Societies Act, 1984
(3)[ The committee of each society shall, before the expiry of the term of its committee arrange for the election of a committee in accordance with its bye-laws failing which the Registrar shall arrange to hold such elections within a period of ninety days after the expiry of the term of the committee at the cost of the society and the elected members of the outgoing committee shall be debarred from contesting the elections of the committee of any co- operative society for a period of five years from the date of the expiry of the term of the outgoing committee :Provided that no such order shall be passed by the Registrar unless an opportunity of being heard has been given.] [Substituted by Haryana Act No. 19 of 2006.]
