Section 6 in Jharkhand Co-operative Societies Act, 2008
6. The Registrar.
(1)The State Government may appoint a person to be the Registrar of registered societies for the State or any portion of it, and may appoint the following officers in such number as required to assist the such Registrar:-(i)Additional Registrar Co-operative Societies.(ii)Joint Registrar Co-operative Societies.(iii)Deputy Registrar Co-operative Societies.(iv)District Co-operative Officer.(v)Assistant Registrar Co-operative Societies.(vi)any other officer to be designated by the State Government to assist such Registrar.(2)The State Government may, by general or special order, published in the official Gazette, confer -a. on any person appointed under sub-section (1) , to assist the Registrar, all or any of the powers of the Registrar under this Act except the powers under Section 26, and section 56 of this Act.b. on any Co-operative Federation or Financing Bank all or any of the powers of the Registrar under Section 20 , sub section (3) of Section 28, Section 33, Section 34, Section 35, and section 36.(3)Notwithstanding anything to the contrary contained in any other provisions of the Act, the Registrar may delegate, transfer or assign to the Additional Registrar such of his powers and functions and duties as he may consider necessary including the power under sections 26 and 56 and the Additional Registrar shall, thereupon have powers of Registrar in matters so delegated, transferred or assigned to him.
