Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala State Co-Operative Agricultural And Rural Development Banks (Amendment) Act, 1999 18 of 1999 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Kerala State Co-Operative Agricultural And Rural Development Banks (Amendment) Act, 1999 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;".