Section 41(8) in Himachal Pradesh Societies Registration Act, 2006
(8)During the period between the issuance of notice and the passing of an order removing the Governing body, the Governing body may be required by the Registrar to function under the supervision and with the approval of such authority as the Registrar may specify in this behalf and no order made or resolution passed or any other act performed by the Governing body, shall be effective unless it is approved by such specified authority.
