Section 3 in The Rajasthan Money-Lenders Act, 1963
3. Appointment of Registrar General, Registrars and Assistant Registrars.
- The State Government may, by notification in the Official Gazette, appoint such officers, as it thinks proper, to be a Registrar General, Registrars and Assistant Registrars of money-lenders for the purposes of this Act and may define the areas within which each such officer shall exercise his powers and perform his duties.
