Section 3 in The Maharashtra Co-Operative Societies Act, 1960
3. Registrar [and his subordinates] [These words were added by Maharashtra 27 of 1969, Section 3(c).].
- The State Government may appoint a person to be the Registrar of Co-operative Societies for the State; and may appoint one or more persons to assist such Registrar [with such designations, and in such local areas or throughout the State, as it may specify in that behalf,] [These words were inserted by Maharashtra 27 of 1969, Section 3(a).] and may, by general or special order, confer on any such person or persons all or any of the powers of the Registrar under this Act. The person or persons so appointed to assist the Registrar and on whom any powers of the Registrar are conferred, shall work under the general guidance, superintendence and control of the Registrar. [They shall be subordinate to the Registrar, and subordination of such persons amongst themselves shall be such as may be determined by the State Government] [These words were added by Maharashtra 27 of 1969, Section 3(b).].
