Section 56(8) in Haryana Registration and Regulation of Societies Act, 2012
(8)If the Administrator is, for reasons beyond his control, not able to hold the election of the Collegium or fails to convene a meeting of the General Body, as the case may be, or inspite of such meeting having been convened, the General Body or Collegium, as the case may be, fails to elect the Governing Body, the Administrator shall forthwith send a report to the Registrar General who may pass such orders, as may be considered expedient, either extending the term of appointment of the Administrator for a further period or, if satisfied that public interest so necessitates, for the dissolution of the Society.
