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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(1) in Haryana Registration and Regulation of Societies Rules, 2012

(1)Wherever the person appointed as the Administrator/ Returning Officer/ Observer is in active service of the Government or a statutory body, he shall not draw any remuneration but may be paid honorarium for such additional responsibilities. However, where a retired person is appointed as the Administrator, he may be paid remuneration for his services.