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State of Telangana - Act

Telangana Registrar General of Births, Deaths and Marriages Act, 1953

TELENGANA
India

Telangana Registrar General of Births, Deaths and Marriages Act, 1953

Act 8 of 1953

  • Published on 1 June 2016
  • Commenced on 1 June 2016
  • [This is the version of this document from 1 June 2016.]
  • [Note: The original publication document is not available and this content could not be verified.]
Telangana Registrar General of Births, Deaths and Marriages Act, 1953(Act No. 8 of 1953)Last Updated 7th January, 2020The Andhra Pradesh (Telangana Area) Registrar General of Births, Deaths and Marriages Act, 1953, in force in the Telangana area of the State of Andhra Pradesh as on 02.06.2014, has been adapted to the State of Telangana, under section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws (No.2) Order, 2016, issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.

1. Short title, extent and commencement.

(1)This Act may be called [the Telangana] [Substituted By G.O.Ms.No.46, Law (F) Department, Dated 01.06.2016.] Registrar General of Births, Deaths and Marriages Act, 1953.
(2)It extends to the whole of the State of [Telangana] [Substituted By G.O.Ms.No.46, Law (F) Department, Dated 01.06.2016.].
(3)It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.

2. Establishment of a general Registry Office and appointment of Registrar General and sending certified copies of entries of births and deaths to that Office.

(1)The Government-
(a)shall establish a general Registry Office for keeping such certified copies of registers of births and deaths registered under [the Telangana] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] Registration of Births and Deaths Regulation, 1359F.(Regulation II of 1359F). [the Greater Hyderabad] [Substituted by Act No.13 of 2008.] Municipal Corporation Act, 1955 (II of 1956) or any other law for the time being in force or of marriages registered under the Special Marriage Act (3 of 1872) or the Indian Christian Marriage Act, 1872 or the Parsi Marriage and Divorce Act, 1936 as may be sent to such Office under this Act or under any of the three last mentioned Acts; and
(b)shall appoint to the charge of that office an officer to be called the Registrar General of Births, Deaths and Marriages for [the area] [Substituted for the words 'the State of Hyderabad' by the Andhra Pradesh Adaptation of Laws Order, 1957.] to which this Act extends.
(2)Notwithstanding the provisions of any other law for the time being in force true copies certified in the prescribed manner of all entries of births and deaths registered after the commencement of this Act under the Telangana Registration of Births and Deaths Regulation, 1359F.(Regulation II of 1359F). the Greater Hyderabad Municipal Corporation Act, 1955 (II of 1956) or under any law for the time being in force shall be sent by the prescribed officer at prescribed intervals to the said registry office as soon as possible after the entries are made.

3. Indexes to be kept at the general Registry Office.

- The Registrar General of Births, Deaths and Marriages shall cause indexes of all certified copies of entries in registers sent to his office under sub-section (2) of section 2 or under the Special Marriage Act (3 of 1872), the Indian Christian Marriage Act, 1872 or the Parsi Marriage and Divorce Act, 1936 to be made and kept in his office in the prescribed form.

4. Index to be open to Inspection.

- Subject to the payment of the prescribed fees, the indexes so made shall at all reasonable times be open to inspection by any person applying to inspect them and copies of any entries to which the indexes relate shall be given to all persons applying for them in the manner prescribed.

5. Copies of entries to be admissible in evidence.

- A copy of an entry given under the last foregoing section shall be certified by the Registrar General of Births, Deaths and Marriages or by an officer authorised in this behalf by the Government and shall be admissible in evidence for the purpose of proving the birth, death or marriage to which the entry relates.

6. Superintendence of Registrars by Registrar General.

- The Registrar General of Births, Deaths and Marriages shall exercise a general superintendence over the Registrars or other officers registering or causing registration to be made of births and deaths in [the area] [Substituted for the words 'the State of Hyderabad' by the Andhra Pradesh Adaptation of Laws Order, 1957.] to which this Act extends.

7. Savings.

- Nothing contained in this Act shall be deemed to prevent the appointment of the same officer as the Registrar General of Births, Deaths and Marriages under this Act, and as Registrar General of Births and Deaths under any other law for the time being in force and where the same person holds both the appointments the provisions of this Act shall have effect subject to the following modifications:-
(a)The provisions of sub-section (2) of section 2 shall have effect as though it required that the certified copies of all entries of births and deaths referred to in that sub-section shall be sent by the prescribed officer at prescribed intervals from the Office of the Registrar General of Births and Deaths to the Office of the Registrar General of Births, Deaths and Marriages;
(b)The provisions of section 6, so far as it permits the general superintendence by the Registrar General of Births, Deaths and Marriages over the Registrar General of Births and Deaths shall be deemed to be omitted.

8. Power to make rules.

- The Government may make rules to carry out the purposes of this Act and in particular and without prejudice to the generality of the foregoing power may make rules for anything which is to be prescribed under this Act.