Section 56(9) in Haryana Registration and Regulation of Societies Act, 2012
(9)The Registrar General may, if he thinks appropriate, appoint a committee to advise and assist the Administrator so appointed for exercise of the powers and discharge of the duties and functions conferred or imposed on him under the Act. The members of the committee shall have such qualifications, as may be prescribed and shall hold office during the pleasure of the Registrar General.
