Section 4 in Himachal Pradesh Registration of Marriages Act, 1996
4. District Registrars of Marriages.
(1)The State Government may appoint a District Registrar of Marriages for each revenue District and such number of Additional District Registrars of Marriages as it thinks fit, who shall, subject to the general control and direction of the District of Registrar Marriages discharge such functions of the District Registrar of Marriages, as the District Registrar of Marriages may from time to time authorise them to discharge.(2)The District Registrar of Marriages shall superintend, subject to the direction of the Chief Registrar of Marriages, the registration of marriages and shall be responsible for carrying into execution in the District the provisions of this Act and the orders of the Chief Registrar of Marriages issued from time to time for the purposes of this Act.
