Section 3 in Punjab Self-Supporting Co-operative Societies Act, 2006
3. Registrar and other officers.
(1)The Registrar appointed under section 3 of the Punjab Co-operative Societies Act, 1961, shall be deemed to be the Registrar under this Act also.(2)The officers appointed by the State Government to assist the Registrar under the Punjab Co-operative Societies Act, 1961, shall be deemed to be the officers to assist the Registrar under this Act also.(3)The officers referred to in sub-section (2). shall exercise such powers and perform such duties. as may be conferred and imposed on them under this Act by the Government, by a special or general order within the areas, as may be specified in the said order.(4)The aforesaid officers shall be subordinate to the Registrar and shall work under his superintendence and control.(5)For the purpose of removing any doubt, it is made clear that where any order is passed or decision is taken by an officer, by virtue of an order made by the Government under sub-section (3), it shall for the purpose of appeal. be deemed to be order or decision of that officer and not of the Registrar.
