Section 40(1) in Haryana Registration and Regulation of Societies Act, 2012
(1)The Registrar, on a reference made to him by the District Registrar or by at least one-fourth of the members of the General Body or the Collegium, as the case may be, hear and decide in a summary manner any doubt or dispute in respect of the election or continuance in office of any elected member or office bearer to the Collegium or Governing Body, as the case may be, and may pass such orders in respect thereof, as he deems appropriate:Provided that the election of any or all the members of the Collegium or the office-bearers of the Governing Body shall be set aside where the Registrar is satisfied,(i)that any corrupt practice has been committed by such office-bearer (s); or(ii)that the nomination of any candidate has been improperly rejected; or(iii)that the result of the election, in so far as it concerns such office-bearer, has been materially affected by the improper acceptance of any nomination or by the improper reception, refusal or rejection of any vote or the reception of any vote which is void or does not comply with the provisions of any Bye-law.Explanation I. - A person shall be deemed to have committed a corrupt practice who, directly or indirectly, by himself or through any other person-(i)induces or attempts to induce, by fraud, intentional misrepresentation, coercion or threat of injury to any elector to give or to refrain from giving a vote in favour of any candidate, or any person to stand or not to stand as, or to withdraw or not to withdraw from being a candidate at the election;(ii)with a view to inducing any elector to give or to refrain from giving a vote in favour of any candidate, or to induce any person to stand or not to stand as, or to withdraw or not to withdraw from being a candidate at the election, offers or gives any money, or valuable consideration, or any place or employment, or holds out any promise of individual advantage or profit to any person;(iii)abets the doing of any of the acts specified in clauses (i) and (ii);(iv)induces or attempts to induce a candidate or elector to believe that he, or any person in whom he is interested, will become or will be rendered an object of divine displeasure or spiritual censure;(v)canvasses on grounds of caste, community, sect or religion;(vi)commits such other practice as the Government may prescribe to be a corrupt practice.Explanation II. - A promise of individual advantage or profit to a person includes a promise for the benefit of the person himself, or for anyone in whom he is interested.
