Section 3 in Sikkim Co-Operative Societies Act, 1978
3. Registrar.
(1)The Government may appoint a person to be the Registrar of Cooperative Societies for the State of Sikkim 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 tiny 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 guidance, superintendence and control of the Registrar.(4)The Government may, be notification in the Official Gazette and subject to such conditions as it may think fit to impose, confer all or any of the powers of the Registrar under this Act on the State Co-operative Bank or any federal society or an officer of such bank or federal society and every such bank or federal society or officer on whom the powers of the' Registrar are so conferred shall exercise such powers under the general guidance, superintendence and control of the Registrar.
