Section 6(1) in Jharkhand Co-operative Societies Act, 2008
(1)The State Government may appoint a person to be the Registrar of registered societies for the State or any portion of it, and may appoint the following officers in such number as required to assist the such Registrar:-(i)Additional Registrar Co-operative Societies.(ii)Joint Registrar Co-operative Societies.(iii)Deputy Registrar Co-operative Societies.(iv)District Co-operative Officer.(v)Assistant Registrar Co-operative Societies.(vi)any other officer to be designated by the State Government to assist such Registrar.
