Section 3 in Himachal Pradesh Co-Operative Societies Rules, 1971
3. Appointment of officers to assist the Registrar.
- [(1) Subject to the provisions of sub-section (1) of section 3 of the Act, the State Government may appoint officers of the following categories to assist the Registrar, namely :-(a)Additional Registrar of Co-operative Societies;(b)Joint Registrar of Co-operative Societies;(c)Deputy Registrar of Co-operative Societies;(d)Assistant Registrar of Co-operative Societies;(e)Such other categories of officers as may be notified by the Government from time to time; and(f)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 or under the Act and these rules as the State Government may, by special or general order, direct.]The Rule lays down that The Additional Registrars, Joint Registrars, Deputy Registrars, Assistant Registrars and other persons appointed to assist the Registrar on whom powers of the Registrar are conferred shall be assistants to the Registrar Co-operative Societies.
