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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Madhya Pradesh - Subsection

Section 96(10) in The M.P. Co-Operative Societies Act, 1960

(10)[Notification No. 1495-878-XV-67, dated 1st March, 1968] [Published in M.P. Rajpatra Part I, dated 22-11-1968 at pp. 1828-29.]. - In exercise of the powers conferred by sub-section (2) of Section 3 of Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) the State Government hereby directs that the powers conferred on the Registrar under the Madhya Pradesh Co-operative Societies, Rules, 1962, as specified in column (2) of the Table below, shall be exercised by the Deputy Director-cum-Deputy Registrar (Handlooms) and by the Assistant Registrar, Co-operative Societies incharge of Administration and Supervision of Handlooms and Industrial Co-operative Societies to the extent specified in the corresponding entries in columns (3) and (4) of the said table within the area comprised in the State of Madhya Pradesh in respect of Industrial Co-operative Societies (including Weavers' Societies):Table
Serial No. Rule of the Madhya Pradesh Co-operative SocietiesRules, 1962 Extent of powers conferred on DeputyDirector-cum-Deputy Registrar (Handlooms) Extent of powers conferred on Assistant RegistrarCo-operative Societies (Handlooms)
(1) (2) (3) (4)
1. 5 All powers of the Registrar inrespect of all types of Industrial Societies except-(a) Industrial Financing Bank(b) All Industrial Societies whose areas of operation extendbeyond the limits of division. All powers of the Registrar in respect of all types of PrimaryIndustrial Co-operative Societies.
2. 7 Ditto Ditto
3. 9 Ditto Ditto
4. 11 excluding sub-rule (7) Ditto Ditto
5. 18 All powers of the Registrar in respect of societies which heor Assistant Registrar can register(as shown in S.No. 1) Ditto
6. 22 All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1). All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1)
7. 26 All powers of the Registrar in respect of societies which heor Assistant Registrar can register(as shown in S.No. 1) All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1)
8. 28 All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1) All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1)
9. 29 Ditto Ditto
10. 31 All powers of the Registrar in respect of societies which heor Assistant Registrar can register(as shown in S.No. 1) Ditto
11. 32(1)(v)(c) All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1) Ditto
12. 34 All powers of the Registrar in respect of all types ofIndustrial Societies. Ditto
13. 35 Ditto Ditto
14. 41 All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1) Ditto
15. 44 Ditto Ditto
16. 50 Ditto Ditto
17. 52 All powers of the Registrar in respect of all types ofIndustrial Societies. Ditto
18. 53 Ditto Ditto
19. 54 (1) & (2) Ditto Ditto  
20. 55 Ditto Ditto
21. 56 Ditto Ditto
22. 57(g) All powers of the Registrar in respect of societies which heor Assistant Registrar can register(as shown in S.No. 1) All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1).
23. 57 excluding clauses (e), (g) and (o) All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1). All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1).
24. 58 Ditto Ditto
25. 65 All powers of the Registrar in respect of all types ofIndustrial Societies. Ditto