(1)For earning out the purposes of this Act, the State Government shall appoint -(i)an officer to be called the Registrar General of Money-Lenders, and to assist him, may appoint Additional Registrar General of Money-Lenders and Joint Registrar General of Money-Lenders for the whole of the State of Gujarat;(ii)such number of Registrars of Money-Lenders, Assistant Registrars of Money-Lenders and other officers and persons with such designations as the State Government thinks necessary.(2)The State Government may, by notification in the Official Gazette, specify the areas of his jurisdiction within which the officer appointed under sub-section (1) shall exercise such powers and perform such duties as may be conferred or imposed upon them by or under this Act.(3)The superintendence and control for the proper execution of the provisions of this Act and the rules made thereunder shall vest in the Registrar General.
