Section 5(1) in Himachal Pradesh Registration of Marriages Act, 1996
(1)The State Government may appoint a Registrar of Marriages for each local area comprising the area within the jurisdiction of a tehsil or taluka or a municipal corporation, municipality or a cantonment board or any other local authority or a combination of any two or more of them;Provided that the State Government may appoint in the case of municipal corporation, municipality or other local authority, any officer or other employees thereof as a Registrar of Marriages under this Act.
