Section 9 in The West Bengal Co-Operative Societies Act, 1983
9. [ Appointment of Registrar and] [Sections 9 and 10 substituted by West Bengal Act 27 of 1989.][Director of Co-operative Audit] [Words substituted by West Bengal Act 22 of 1992.] and other persons to assist them. -
(1)The State Government may appoint a person to be the Registrar of Co-operative Societies for West Bengal and such number of other persons to assist him as it may deem fit.(2)The State Government may appoint a person to be the [Director of Co-operative Audit] [Words substituted by West Bengal Act 22 of 1992.] and such number of other persons to assist him as it may deem fit.
