Section 3 in Haryana Registration and Regulation of Societies Act, 2012
3. Registrar General, other officers and their powers.
(1)The Government may, by order, appoint a member of Indian Administrative Services as the Registrar General, who shall exercise such powers and perform such duties and functions, as are conferred upon him by or under the Act.(2)The Registrar General may, by order, appoint a Class-I officer of the Government as Registrar and other officers of the Government not below the rank of Class-II as Additional Registrar or Joint Registrar to assist the Registrar in the discharge of his functions and empower them to exercise such powers and perform such duties and functions, as may be assigned to them, from time to time.(3)The Registrar General, may further appoint District Registrars not below the rank of Class-II in the Government, to exercise the powers and discharge such functions and duties, as assigned to them under the Act, in respect of the territorial jurisdiction of one or more districts. He may also appoint certain officers as Deputy District Registrars or Assistant District Registrars not below the rank of Class-II of the Government as per relevant service rules or terms of employment and empower them to exercise such duties and functions, as may be assigned to them, from time to time.(4)The officers appointed under this section shall exercise powers, discharge duties and perform functions under the overall administrative control and superintendence of the Government.
