Section 69 in The Registration Act, 1977 (1920 A.D.)
69. Power of Inspector General to superintend registration offices and make rules.
- The Inspector General shall a general superintendence over all the registration offices in [the territories of the State] [Substituted by Act X of 2010 for 'the territories under His Highness'.], and shall have power from time to time to make rules consistent with this Act-(a)providing for the safe custody of books, papers and documents;(aa)[ providing the manner in which and the safeguards subject to which the books may be kept in computer floppies or diskettes or in any other electronic form under sub-section (1) of section 16-A; and] [Inserted by Act No. XIII of 2011, dated 25th April, 2011.](b)Omitted ;(c)Omitted ;(d)regulating the amount of fines imposed under sections 25 and 34, respectively ;(e)regulating the exercise of the discretion reposed in the registering officer by section 63 ;(f)regulating the form in which registering officers are to make memoranda of documents;(g)regulating the authentication by Registrars and Sub-Registrars of the books kept in their respective offices under section 51;(gg)[ regulating the manner in which the instruments referred to in sub-section (2) of section 88 may be presented for registration; [Inserted by Act No. XIII of 2011, dated 25th April, 2011.](gga)regulating the manner of recopying of Books, indexes or portions thereof;](h)declaring the particulars to be contained in Indexes No. I, II, III and IV respectively; and(i)generally, regulating the proceedings of the Registrars and Sub-registrars.(2)The rules so made shall be submitted to [the Government] [In sections 3, 5, 6, 7, 10, 14, 15, 16, 17, 22, 29, 36, 69 (2) and 91 the words 'the Government' Substituted for the words 'His Highness' by Act X of 1996.] for approval, and after they have been approved, they shall be published in the Government Gazette, and on publication shall have effect as if enacted in this Act.
