Section 3 in The Punjab Co-operative Societies Act, 1961
3. [ Registrar and other officers and their powers. [Substituted by Punjab Act No. 26 of 1969 Section 3.]
(1)The Government may appoint a person to be the Registrar of Co-operative Societies for the State.(2)To assist the Registrar in his function under this Act the Government may appoint such number of Additional Registrars, Joint Registrars, Deputy Registrars, Assistant Registrars and other persons with such designations as it may think fit.(3)The Government may, by general or special order, confer on any person appointed under sub-section (2), all or any of the powers of the Registrar under this Act.(4)Every person appointed under sub-section (2) shall exercise his powers subject to the general superintendence and control of Registrar.](5)[ Notwithstanding anything contained in this Act, where any power of the Registrar is exercised by any person by virtue of the order issued by the Government under sub-section (3), the order passed or decision made by such person shall, for the purposes of appeal be deemed to be the order or decision of that person and not of the Registrar.] [Added by Punjab Act No. 6 of 1974 Section 3.]
