Section 68(1) in Haryana Registration and Regulation of Societies Act, 2012
(1)If, in the opinion of the Government, the Governing Body of any Society,-(i)makes default or is negligent in the performance of duties imposed on it; or(ii)commits acts which are prejudicial to the interests of the Society, its members or public at large; or(iii)fails to resolve disputes with regard to the eligibility of members; or(iv)fails to hold elections of the Governing Body; or(v)is otherwise not functioning properly,it may, after giving a show cause notice, direct the supersession of the Governing Body and appoint an Administrator, alongwith or without constitution of committee of persons to assist him for a period not exceeding two years in the first instance:Provided that the period may be extended and continued at the request of Administrator but it shall not exceed five years in continuity.
