Section 6 in The Bihar Co-operative Societies Act, 1935
6. The Registrar.
(1)The State Government may appoint a person to be Registrar of Co-operative Societies for the State or any portion of it, and may appoint persons to assist such Registrar.(2)The State Government may, by general or special order published in the Official Gazette, confer-(a)on any person appointed under sub-section (1), to assist the Registrar, all or any of the powers of the Registrar under the Act except the powers under Section 26, [x x x] [Omitted by Act 29 of 1956.] [and](b)[ on any Co-operative Federation or Financing Bank all or any of the powers of the Registrar under Section 20, sub-section (3) of Section 28, Section 33, Section 34, Section 35 and Section 36. [Substituted by (Amendment) Act 10 of 2002.](3)[ Where the State Government is of opinion that the Registrar needs the assistance of Additional Registrar for speedy disposal of business, it may by order published in the official gazette, appoint such number of Additional Registrars as it may deem fit.](4)Notwithstanding anything to the contrary contained in any other provisions of the Act, the Registrar may delegate, transfer or assign to the Additional Registrar such of his powers and functions and duties as he may consider necessary including the power under Sections 26 and 50 and the Additional Registrar shall, thereupon have powers of Registrar in matters so delegated, transferred or assigned to him.]
