Section 6 in Telangana Registrar General of Births, Deaths and Marriages Act, 1953
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.
