| [Kerala Act No. 18 of 1999] |
An Act further to amend the Kerala State Co-operative Agricultural and Rural Development Banks Act, 1984
Whereas it is expedient further to amend the Kerala State Co-operative Agricultural and Rural Development Banks Act, 1984, for the purpose hereinafter appearing.
Be it enacted in the Fiftieth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Kerala State Co-operative Agricultural and Rural Development Banks (Amendment) Act, 1999.
(2) It shall come into force at once.
2. Amendment of section 2.- In section 2 of the Kerala State Co-operative Agricultural and Rural Development Banks Act, 1984 (20 of 1984), for clause (i) the following clause shall be substituted, namely;
"(i) "Registrar" means the Registrar of Co-operative Societies appointed under sub-section (1) of section 3 of the Kerala Co-operative Societies Act, 1969 (21 of 1969), and includes any officer of the Co-operative Department, not below the rank of Joint Registrar, on whom the powers and the functions of the Registrar under this Act, except those under section 5 and section 44, are conferred, by general of special order, by the Government;".