Section 3 in Rajasthan Co-operative Societies Act, 1965
3. Registrar.
(1)The Government may appoint a person to be the Registrar of Co-operative Societies for the State and may appoint other persons to assist him.(2)The Government may, by general or special order, confer on any person appointed to assist the Registrar, all or any of the powers of the Registrar under this Act.(3)Every person appointed to assist the Registrar shall exercise the powers conferred on him under sub-section (2), subject to the general superintendence and control of the Registrar.
