Section 14 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
14. Registration offices.
(1)For the purpose of registration of cooperatives under this Act there shall be offices at such places as the Government thinks fit.(2)The Government shall appoint a Registrar of Cooperatives and such other individuals as it thinks necessary to carry out the duties, to perform the functions, and to exercise the powers of the Registrar in pursuance of this Act.(3)No individual appointed under this section shall, either during the course of his/her service with the Government or for a period of three years thereafter serve in any capacity as an employee or as a director with any cooperative:Provided that this restriction shall not apply where the individual appointed under this section is a member of a cooperative.
