Section 56(6) in Haryana Registration and Regulation of Societies Act, 2012
(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.
