Section 4 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
4. Nomination of Muhammedan Registrars.
- The District Registrar shall nominate sufficient number of persons possessing the qualifications specified in Rule 3 to be licensed as Muhammedan Registrars under Section 3. The District Registrars shall also specify the limits within which each of the persons so nominated shall exercise the functions of Muhammedan Registrar.
