Section 4 in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
4. Establishment of general registry office and appointment of Registrar General.
(1)The State Government-(a)shall establish a general registry office for keeping such certified copies of registers of births and deaths registered under this Act, or marriages registered under the Indian Christian Marriage Act, 1872 (Central Act XV of 1872) or the Parsi Marriage and Divorce Act, 1936 (Central Act III of 1936) or the Special Marriage Act, 1954 (Central Act 43 of 1954) or the Hindu Marriage Act, 1955 (Central Act 23 of 1955) as may be sent to such office under this Act, or under any of the four last mentioned Acts;(b)may appoint to the charge of that office an officer to be called the Registrar General of Births and Deaths and Marriages for the State;Provided that the State Government, if it so desires may-(i)establish a general registry office separately for keeping certified copies of registers of marriages referred to in clause (a), and(ii)appoint to the charge of such separate office an officer to be called the Registrar General of Marriages for the State.(2)Notwithstanding the provisions of any other law for the time being in force, true copies certified in the prescribed manner of all entries of births, deaths and marriages registered under any other law for the time being in force shall be sent by the prescribed officer or authority at prescribed intervals to the said registry office as soon as possible, after the entries are so made.Explanation. - In this section, "law" includes a law relating to local authorities.
