Section 20(5) in Haryana Registration and Regulation of Societies Rules, 2012
(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:
