Section 34(2) in Haryana Co-operative Societies Act, 1984
(2)Where the Registrar, while proceeding to take action under sub-section (1), is of the opinion that suspension of the committee during the period of proceedings is necessary in the interest of the co-operative society, he may suspend the committee and make such arrangement as he thinks proper for the management of the affairs of the society till the proceedings are completed :Provided that if the committee so suspended is not removed, it shall be reinstated and the period of suspension shall count towards its tenure :Provided further that the period of suspension shall not exceed six months.
