Section 4 in Rajasthan Co-operative Societies Act, 2001
4. Registrar.
(1)The Government may appoint a person to be the Registrar of Co-operative Societies for the State and may appoint other person to assist him.(2)The Government may, by general or special order, and subject to such conditions as it may think fit to impose, confer on any person appointed to assist the Registrar, or may delegate to any officer of any society, all or any of the powers of Registrar under this o Act. The Government may also, by notification, direct that all or any of the powers exercisable by it under this Act or the rules may be the exercised by the Registrar or such other officer, and subject to such conditions, if any, as may be specified in the notification. Every person. conferred on or delegated with the powers of the Registrar shall exercise such powers, subject to the general superintendence and control of the Registrar.
