Section 2A in Karnataka Co-Operative Societies Act, 1959
2A. Registrar, Additional Registrars, Joint Registrars, Deputy Registrars [,State Representatives] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.] and Assistant Registrars.
(1)The State Government may appoint a person to be the Registrar of Co-operative Societies for the State.(2)The State Government may appoint [as many Additional Registrars of Co-operative Societies,] [Substituted by Act 14 of 1973 w.e.f. 14.6.1973.] Joint Registrars of Co-operative Societies, Deputy Registrars of Co-operative Societies [,State Representatives, and Assistant Registrars of Co-operative Societies either as officiating or otherwise] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.] as it thinks fit for the purpose of assisting the Registrar.(3)The State Government may appoint such other officers with such designations as it deems fit to assist the Registrar.(4)All officers and persons employed in the administration of this Act [except relating to the audit] [Inserted by Act 3 of 1980 w.e.f. 11.8.1977.] shall be subject to the superintendence, direction and control of the State Government and the Registrar, and the officer or officers to whom each officer appointed under this Act shall be subordinate shall be determined by the State Government:Provided that the power vested in the State Government and the Registrar under this sub-section shall not be exercisable so as to interfere with the discretion of any authority in the exercise of any quasi-judicial function whether as original or appellate authority.(5)The State Government may, by general or special order, confer on any person appointed as Additional Registrar of Co-operative Societies, Joint Registrar of Co-operative Societies, Deputy Registrar of Co-operative Societies or Assistant Registrar of Co-operative Societies, [either as officiating or otherwise] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.] all or any of the powers of the Registrar under this Act.(6)Notwithstanding anything contained in this Act, matters relating to the [***] [Omited by Act 3 of 1980 w.e.f. 11.08.1977.] accounts of every Co-operative society shall be subject to the supervision and control of the Registrar of Co-operative Societies for the State.(7)[ In proceedings before the Tribunal, the State Representative shall be competent,-(i)to prepare and sign applications, appeals and other documents;(ii)to appear, represent, act and plead;(iii)to receive notices and other processes; and(iv)to do all other acts connected with such proceedings, on behalf of the State Government or any officer appointed under this Act.]
