Section 4 in The U.P. Regulation Of Money-Lending Act, 1976
4. Registration Authorities. -
(1)The State Government may, by notification, appoint a Registrar General of Money-lending (hereinafter referred to as the Registrar General) who shall have jurisdiction throughout Uttar Pradesh and as many Registrars of Money-lending (hereinafter referred to as Registrars) or Deputy Registrars of money-lending (herein-after referred to as Deputy Registrars) and Assistant Registrars of Money-lending (hereinafter referred to as the Assistant Registrars as it thinks fit, each having jurisdiction over such area as may be specified.(2)The Registrar General shall have the superintendence, direction and control of and over Registrars, Deputy Registrars and Assistant Registrars in the performance of their functions under this Act.
