Section 31 in Rajasthan Registration Rules, 1955 Volume II
31. Relieving arrangements against vacancies.
- When a District Registrar is absent from headquarters, and no locum tenens is appointed, the Additional Collector, if any, or the Senior Assistant Collector, shall ordinarily be appointed to act as District Registrar during such absence, but the District Registrar may, in the circumstances mentioned in section 11 of the Act, appoint the Sub-Registrar at headquarters or other official of the District who will perform all the duties of a District Registrar except those enumerated in sections 68 and 72 of the Act.Deputy Inspector General of Registration
