Section 5 in Bombay Industrial Relations Act, 1946
5. Registrar and Assistant Registrar. - (1) The [State] Government shall, by notification in the Official Gazette appoint a person to be the Registrar of Unions for the whole [State of Gujarat].
(2)The [State] Government may, by similar notification, appoint a person to be the Assistant Registrar of Unions for any local area and may, by general or special order, confer on such person all or any of the powers of the Registrar of Unions under this Act.
