Section 46(2) in Haryana Registration and Regulation of Societies Act, 2012
(2)No payment shall be made out of the funds to the President, Vice- President, Secretary, Treasurer or any other office bearer by way of honorarium or remuneration :Provided that incurring of any expenditure on the Boarding/ Lodging and TA/DA of the office bearers while on tour in connection with the affairs of the Society, shall be permissible following the prudent financial norms. (3) Notwithstanding the restrictions prescribed above, a Society may pay such remuneration, salary or honorarium to the persons in its full-time or part-time employment, as it may determine:Provided that no member shall be in the employment of the Society.Chapter-X Accounts, Audit, Filing of Documents
