Section 5 in The Gujarat Industrial Relations Act, 1946
5. Registrar and Assistant Registrar.
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950] Government shall, by notification in the Official Gazette appoint a person to be the Registrar of Unions for the whole [State of Gujarat] [These words were substituted for the words 'Bombay area of the State of Gujarat' by Gujarat 20 of 1961, section 4.].(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950] Government may, by similar notification, appoint a person to be the Assistant Registrar of Unions for any local area and may, by general or special order, confer on such person all or any of the powers of the Registrar of Unions under this Act.
