Section 3(2) in Haryana Registration and Regulation of Societies Act, 2012
(2)The Registrar General may, by order, appoint a Class-I officer of the Government as Registrar and other officers of the Government not below the rank of Class-II as Additional Registrar or Joint Registrar to assist the Registrar in the discharge of his functions and empower them to exercise such powers and perform such duties and functions, as may be assigned to them, from time to time.
