Section 5 in The Maharashtra Industrial Relations Act, 1946
5. Registrar, Additional Registrars and Assistant Registrars
(1)The State Government shall, by notification in the Official Gazette, appoint a person to be the Registrar of Unions for the whole of the Sate of Maharashtra.(1A)The State Government may , by similar notification, appoint one or more Additional Registrars of Unions for the whole State or for any local area thereof. An Additional Registrar of Unions shall exercise such powers and perform such duties of the Registrar under the provisions of this Act, as the State Government may, by notification in the Official Gazette, specify in this behalf.(1B)An Additional Registrar shall not be subordinate to the Registrar except as respects such matters as the State Government may, by general or special order, specify in this behalf.(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.
