Section 20(4) in Haryana Registration and Regulation of Societies Rules, 2012
(4)While determining the remuneration or the honorarium, the Committee shall take into account the nature of responsibilities, the size of operations of the Society, the time and effort required to manage the affairs of the Society, the Society's financial position and its capacity to pay. However, such remuneration for an Administrator should generally not exceed the last pay drawn by him minus the pension in the case of a retired person and the honorarium should not exceed 20% of the gross pay of a serving person.
