Section 64(2) in Haryana Registration and Regulation of Societies Act, 2012
(2)The Government shall place such assets at the disposal of the District Collector, who may,-(i)in the first instance identify any other Society in operation with identical aims and objects and transfer such assets to such Society; or(ii)use such assets, preferably for the purpose for which such assets were created, or for any other public purpose, as deemed appropriate.
