Section 320 in The Punjab Municipal Corporation Act, 1976
320. Appointment of Chief Registrar and Registrars.
(1)The Corporation Health Officer shall be the Chief Registrar of births and deaths for the City and shall keep in such form as may be prescribed by bye-laws a register of all births and deaths occurring in the City.(2)The Commissioner shall for the purposes of this Chapter appoint such number of persons to be registrars of births and deaths as he deems necessary and define the respective areas which shall be under the charge of such registrars.
