Section 3(1) in The Meghalaya Co-operative Societies Act
(1)The Government of Meghalaya may appoint a person to be a Registrar of Co-operative Societies for Meghalaya or any portion of it for the registration, supervision assistance, counsel and control of registered societies and for the development of the co-operative movement and control over all co-operative education and with such other powers and responsibilities as may be provided under this Act or rules or bye-laws framed thereunder.
