Section 4 in Mizoram Cooperative Societies Act, 2006
4. Appointment of Registrar.
(1)The state government may appoint a person to be the Registrar of Co-operative Societies (herein after referred as Registrar) for the entire stat or part thereof, as the case may be, for the purposes of registration, monitoring, regulation, control and supervision of co-operatives and such other functions, duties and responsibilities specified as under this Act.(2)The Government, in consultation with the Registrar, may appoint Additional Registrar, Joint Registrar, Deputy Registrar and Assistant Registrar to assist the Registrar and may, by general or special order in writing, delegate to such persons all or any of the powers of the Registrar under this Act.
