Section 20 in Haryana Registration and Regulation of Societies Rules, 2012
20. Remuneration or the Honorarium.
- Remuneration or the Honorarium to be paid to the Administrator/ Returning Officer/ Observer/ the adhoc Committee/ and the members of the Committee constituted to assist the Administrator -A. In case of appointment of the Administrator/ Returning Officer/ Observer/ Adhoc Committee by the District Registrar under sub-sections (10) and (11) of section 39 of the Act:(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.(2)The remuneration or honorarium under sub-rule (1) above may be decided and determined to be paid either on lump-sum basis or on monthly basis linked with the deliverables, as considered appropriate and justified.(3)The remuneration or the honorarium, as the case may be, shall be determined by a Committee comprising of the following;-(i)Deputy Commissioner of the concerned district as Chairman;(ii)Sub-divisional Magistrate as Member;(iii)District Registrar, as the Member-Secretary.(4)While determining the remuneration or the honorarium, the Committee shall take into account the nature of responsibilities, the size of operations of the Society, the time and effort required to manage the affairs of the Society, the Society's financial position and its capacity to pay. However, such remuneration for an Administrator should generally not exceed the last pay drawn by him minus the pension in the case of a retired person and the honorarium should not exceed 20% of the gross pay of a serving person.(5)Similarly, the Committee headed by the Deputy Commissioner may also determine the remuneration/ honorarium for the members of an Adhoc Committee, wherever appointed, keeping in view the nature of responsibilities, the size of operations of the Society, the time and effort required to manage the affairs of the Society, the Society's financial position and its capacity to pay.B. In case of appointment of the Administrator/ Returning Officer/ Observer/ a Committee to assist the Administrator by the Registrar General under sub-section (3) of Section 56 of the Act and sub-section(4) of section 68 of the Act:(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.(2)The remuneration or honorarium under sub-rule (1) above may be decided and determined to be paid either on lump-sum basis or on monthly basis linked with the deliverables, as considered appropriate and justified.(3)The remuneration or the honorarium, as the case may be, shall be determined by a Committee comprising of the following;(i)Registrar General of Societies as the Chairman;(ii)Registrar of Societies, as the Member-Secretary;(iii)Sr. Accounts Officer in the Office of Director Industries & Commerce.(4)While determining the remuneration or the honorarium, the Committee shall take into account the nature of responsibilities, the size of operations of the Society, the time and effort required to manage the affairs of the Society, the Society's financial position and its capacity to pay. However, such remuneration for an Administrator should generally not exceed the last pay drawn by him minus the pension in the case of a retired person and the honorarium should not exceed 20% of the gross pay of a serving person.(5)Similarly, the Committee headed by the Registrar General may also determine the remuneration/ honorarium for the members of the Committee appointed to assist the Administrator, wherever appointed, keeping in view the nature of responsibilities, the size of operations of the Society, the time and effort required to manage the affairs of the Society, the Society's financial position and its capacity to pay.
