Section 4(4) in The Registration Of Births And Deaths Act, 1969
(4)The Chief Registrar shall take steps, by the issue of suitable instructions or otherwise, to co-ordinate, unify and supervise the work of registration in the State for securing an efficient system or registration and shall prepare and submit to the State Government in such manner and at such intervals as may be prescribed, a report on the working of this Act in the State alongwith the statistical report referred to in sub-section (2) of section 19.
