Section 55(iii) in Haryana Registration and Regulation of Societies Act, 2012
(iii)where the irregularities or violations committed by the Society are found to be of a serious or material nature (e.g. relating to memberships, financial mis-management or financial irregularities or fraud or subversion of the objects of the Society), the Registrar shall forward the matter to the Registrar General alongwith his recommendations for appropriate action against the Society; or
