Section 22(1) in Himachal Pradesh Registration of Marriages Act, 1996
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules for carrying out the purposes of this Act-(a)the terms and conditions of appointment; and duties and powers of the Chief Registrar of Marriages, District Registrars of Marriages, Registrars of Marriages, and other officers and staff appointed to assist them;(b)the forms and manner in which registers or records, required to be kept by or under this Act, shall be maintained;(c)the custody in which the registers and records are to be kept and the preservation of such registers and records;(d)the fees to be paid under this Act; and(e)any other matter which is to be, or may be, prescribed by the State Government under this Act.
