Section 14 in The Orissa Self-Help Co-operatives Act, 2001
14. Registrar and registration.
(1)The Registrar of Co-operative Societies appointed under Sub-section (1) of Section 3 of the Co-operative Societies Act and the Additional Registrar of. Co-operative Societies, the Joint Registrar of Co-operative Societies, the Deputy Registrar of Co-operative Societies and the Assistant Registrar of Co-operative Societies appointed under Sub-section (2) of Section 3 of the same Act may be empowered by the State Government to exercise such powers and perform such duties of the Registrar under this Act.(2)The State Government may specify the local area of the jurisdiction of the officers mentioned under Sub-section (1).(3)The State Government may also by order empower any society or local body to assist the Registrar and other officers who shall exercise the powers of Registrar as may be specified in the said order.(4)State Government may declare any existing office under the administrative control of the Registrar of Co-operative Societies to be the place for the purpose of registration of Co-operatives under this Act.
