Section 10 in The West Bengal Co-Operative Societies Act, 1983
10. [ Conferment of powers and duties 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.] on other persons. -
(1)Subject to the rules, the State Government may, by general or special order in this behalf, confer all or any of the powers, or impose all or any of the duties, of the Registrar under this Act, other than those specified in the First Schedule, on any person appointed under sub-section (1) of section 9 to assist the Registrar.(2)Subject to the rules, the State Government may, by general or special order in this behalf, confer all or any of the powers, or impose all or any of the duties, of the [Director of Co-operative Audit] [Words substituted by West Bengal Act 22 of 1992.] under this Act,[including] [Word substituted by West Bengal Act 21 of 1990.] those specified in the Sixth Schedule, on any person appointed under sub-section (2) of section 9 to assist the [Director of Co-operative Audit] [Words substituted by West Bengal Act 22 of 1992.].
