Section 3(1) in The M.P. Co-Operative Societies Act, 1960
(1)The State Government shall appoint a person to be the Registrar of Co-operative Societies for the State and may appoint one or more officers of the following categories to assist him, namely:(a)Additional Registrar of Co-operative Societies;(b)Joint Registrar of Co-operative Societies;(c)Deputy Registrar of Co-operative Societies;(d)Assistant Registrar of Co-operative Societies;(e)such other categories of officers as may be prescribed.
