Section 9 in The Jharkhand Compulsory Registration of Marriages Act, 2017
9. Appointment or re-designation of existing authorities.
(1)The State Government as the case may be shall, by suitable notification:-(a)Appoint or re-designate any person or authority, as the Registrar General or Chief Registrar of Marriage or Registrar Marriage.(b)Appoint or re-designate any person or authority competent to register marriages under this Act or under any other of law or by practice, a registrar for a particular local area and/or persons' belonging to any particular community residing in a particular local area.(2)All persons and authorities appointed or re-designated under the provisions of this Act shall discharge their functions relating to registration of marriages in accordance with the provisions contained in this Act.
