Section 3 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
3. Registrar and other officers.
(1)The State Government shall appoint a person to he the Registrar of co-operatives for the State and may appoint one or more officers of the following categories to assist him, namely :-(a)Additional Registrar of Co-operatives;(b)Joint Registrar of Co-operatives;(c)Deputy Registrar of Co-operatives;(d)Assistant Registrar of Co-operatives;(e)Such other categories of officers as may be specified by the State Government in this behalf.(2)The officers appointed to assist the Registrar shall within such areas as the State Government may specify, exercise such powers and perform such duties conferred and imposed on the Registrar by this Act as the State Government may, by special or general order, direct.(3)The officers appointed to assist the Registrar shall be subordinate to him and shall work under his general guidance supervision and control.
