Section 13 in Bihar Marriage Registration Rules, 2006
13. Penalty on public servants.
(1)Non acceptance of application for registration of marriage, omission in entering them in Marriage Register and failure to make applications available to the Marriage Deputy Registrar General by 15th day of next month by Marriage Registrar/Marriage Reporter may form a ground for their removal from their elected posts. Marriage Reporter shall be deemed to be a public servant for the purposes of discharging responsibilities under these Rules.(2)Those Marriage Deputy Registrar Generals who show dereliction of duty in maintaining information of marriage registration shall be liable for departmental action under their service rules and on this basis they may be liable for dismissal from service.
