Section 11 in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
11. Office and attendance of Registrar.
(1)Every Registrar shall have an office in the local area for which he is appointed.(2)Every Registrar to whom the State Government may direct this sub-section to apply shall attend at his office for the purpose of registering births and deaths on such days and at such hours as the Registrar General may direct and shall cause to be placed in some conspicuous place on or near the out door of office a sign board indicating the local area for which he is appointed and the days and hours of his attendance.
