Section 147 in Rajasthan Co-operative Societies Act, 1965
147. Delegation of powers.
- [(1)] [Re-numbered and inserted by Rajasthan Act No. 17 of 1976.] The Government may, by notification in the official Gazette, and subject to such conditions, if any, as it may think fit to impose, delegate all or any of the powers of the Registrar under this Act to any apex or central society, as classified under the rules, or to an officer of any such society.(2)[ The Government may, by notification in the official Gazette, direct that all or any of the powers exercisable by it under this Act or the rules may be exercisable by the Registrar or such other officer, and subject to such conditions, if any, as may be specified in the notification.] [Re-numbere and inserted by Rajasthan Act No. 17 of 1976.]
