Section 162 in The Gujarat Co-Operative Societies Act, 1961
162. Delegation of powers of State Government and of Registrar.
- The State Government may by notification in the Official Gazette and subject to such conditions, as it may think fit to impose, delegate-(a)any power exercisable by it under this Act except the power under subsection (1) of Section 153 and Section 168 thereof to the Registrar;(b)all or any of the Registrar under this Act to any committee constituted or to any co-operative federal society recognised under Section 95 or to an officer of such society or to any panchayat constituted under any law relating to panchayats for the time being in force.
