Section 3 in The Tamil Nadu Co-Operative Societies Act, 1983
3. The Registrar.
- The Government may appoint any officer of the Government to be Registrar of Co-operative Societies for the State of Tamil Nadu or any portion of it or for any class or classes or category or categories of registered societies and may, by general or special order, confer on any other officer of the Government [or any officer of any body corporate owned or controlled by the Government] [These words were substituted by section 3 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1989 (Tamil Nadu Act 36 of 1989).] all or any of the powers of a Registrar under this Act.
