Section 4 in Multi State Co-Operative Societies Act, 1984
4. Central Registrar.
(1)The Central Government may appoint a person, to be the Central Registrar of Cooperative Societies and may appoint such other persons as it may think fit to assist the Central Registrar.(2)The Central Government may by notification, direct that any power exercisable by the Central Registrar under this Act (other than the power of registration of a multi-State cooperative society) shall in relation to such society, and such matters as may be specified in the notification be exercisable also by any other officer of the Central Government or of a State Government as may be authorised by the Central Government subject to such conditions as may be specified therein :Provided that no officer of a State Government shall be empowered to exercise such power in relation to a national co-operative society :Provided further that no officer of a State Government below the rank of the Registrar of Co- operative Societies shall be empowered to exercise any power exercisable by the Central Registrar under Section 87.
