Section 6 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
6. Registrar General.
(1)For the purposes of this Act the Government shall appoint an officer to be the Registrar General of Christian Marriages for the Jammu and Kashmir State :Provided that the Government may, instead of making such appointment direct that all or any of the powers and duties hereinafter conferred and imposed upon the Registrar General shall be exercised and performed by such officer as the Government appoint in this behalf.
