Section 3 in The Gujarat Co-Operative Societies Act, 1961
3. Registrar and other officers and their powers.
(1)For carrying out the purposes of this Act, the State Government shall appoint a person to be the Registrar of Co-operative Societies for the State.(2)To assist the Registrar in his functions under this Act, the State Government may appoint such number of Additional Registrars, Joint Registrars, Deputy Registrars, Assistant Registrars and other persons with such designations as it may think fit.(3)The State Government may, by general or special order, confer on a person or persons appointed under sub-section (2) all or any of the powers of the Registrar under this Act.(4)Every person appointed under sub-section (2) shall work under the general guidance, and the superintendence and control of the Registrar.
