Section 4 in Tamil Nadu Registration of Marriages Rules, 2009
4. Powers and duties of the Registrar.
- The Registrar shall-(a)verify the memorandum for registration of marriage;(b)verify the identity of parties to a marriage and witnesses;(c)issue certificate of registration of marriage;(d)send the copy of an order of refusal to register a marriage to the District Registrar;(e)send a copy of the memorandum of marriage to the District Registrar;(f)provide certified extracts of the Register of marriages, certificate of registration of marriage and all the orders passed by him to the applicant.
