Section 34 in Haryana Registration and Regulation of Societies Act, 2012
34. Office-bearers, their powers, functions and duties.
(1)The Bye-laws shall contain provisions for its office-bearers, namely, the President, Vice-President, Secretary, Joint Secretary, Treasurer etc. and specify their powers, functions and duties, singly or jointly with other members of the Governing Body.(2)The office-bearers shall exercise their powers strictly in accordance with the provisions contained in the Bye-laws and any powers exercised in excess of the authorisation under the Bye-laws shall render such decisions non-est.
