Section 3 in Sikkim Co-Operative Societies Act, 1955
3. The Registrar.
(1)The Durbar may appoint a person to be Registrar of Co-operative Societies for the State registration, supervision, assistance, counsel and control of registered societies and for the development of the Co-operative movement and control over all Co-operative education and with such other powers and responsibilities as- may be provided under this Act Or rules or bye-laws framed thereunder.(2)The Durbar may also appoint to assist the Registrar and may by general or special order, in writing delegate to any such persons or to any other State Officer, all or any of the powers of the Registrar under this Act.(3)The Durbar may also appoint non-official helpers with such designations and functions as prescribed to aid in the organization of Co-operative Societies.
