Section 3 in The Tripura Co-operative Societies Act, 1974
3. Registrar.
- The Government may appoint a person to be the Registrar of Co-operative Societies for the State of Tripura and may appoint one or more person to assist such Registrar, and may, by general or special order, confer on any such person or persons all or any of the powers of the Registrar under this Act The person or persons so appointed to assist the Registrar and on whom any powers of the Registrar or conferred, shall work under the general guidance, superintendence and control of the Registrar.
