Section 3 in Uttarakhand Co-Operative Societies Act, 2003
3. Registrar and other officers and their powers.
(1)For carrying out purposes of this Act, the State Govt. may appoint a person to be the Registrar of co-operative societies for the State.(2)To assist the registrar in his function under this Act, the State Govt. may appoint such number of Additional Registrars, Joint Registrar, Dy. Registrars, Assistant Registrars and other persons with such designation as it may think.(3)(a)the State Govt. may by general or special order, confer on a person or persons appointed under section 2 all or any of the powers of Registrar under this Act;(b)every person appointed under sub section (2) shall work under the general guidance and the superintendence and control of the Registrar;(c)where any order has been made under sub section (2) conferring on any person all or any of the powers of the Registrar under any provision of this Act such order shall be deemed to confer on him all the powers under that provision as may be amended from time to time.
