Section 24(2) in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
(2)In particular and without prejudice to the generality of the foregoing power, such rules may-(a)fix the fees payable under this Act:(b)prescribe the forms required for the purposes of this Act:(c)prescribe the time within which, and the mode in which, persons authorised under this Act to give notice of a birth or death to a Registrar must give the notice:(d)prescribe the evidence of identity to be furnished to a Registrar by persons giving notice of a birth or death in cases where personal attendance before such Registrar is dispensed with;(e)prescribe the registers to be kept and the form and manner in which Registrars are to register births and deaths under this Act, and the intervals at which they are to send to the Registrar General true copies of the entries of births and deaths in the registers kept by them:(f)notwithstanding anything contained in any law relating to local authorities prescribe the registers to be kept and the form and manner in which births, deaths and marriages shall be registered under any such law;(g)prescribe the conditions on and circumstances in which Registrars may correct entries of births and deaths in registers kept by them; and(h)provide for any other matter which is to be prescribed, or to be regulated by rules.
