Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Andhra Pradesh - Act

Appointment of Chief Registrar and Other Officers under the Enforcement of Registration of Births and Deaths Act, 1969

ANDHRA PRADESH
India

Appointment of Chief Registrar and Other Officers under the Enforcement of Registration of Births and Deaths Act, 1969

Rule APPOINTMENT-OF-CHIEF-REGISTRAR-AND-OTHER-OFFICERS-UNDER-THE-ENFORCEMENT-OF-REGISTRATION-OF-BIRTHS-AND-DEATHS-ACT-1969 of 1969

  • Published on 12 January 2000
  • Commenced on 12 January 2000
  • [This is the version of this document from 12 January 2000.]
  • [Note: The original publication document is not available and this content could not be verified.]
Appointment of Chief Registrar and Other Officers under the Enforcement of Registration of Births and Deaths Act, 1969G.O.Ms.No. 26, Health, Medical & Family Welfare (NI), dated 12-1-2000Published in Andhra Pradesh Gazette (Extraordinary) Part 1, dated 10-2-2000.

1.

In exercise of the powers conferred by sub-section (1) of Section 4 of the Registration of Births and Deaths Act, 1969 (Central Act No. 18 of 1969) the Governor of Andhra Pradesh hereby appoints the Director of Health as Chief Registrar of Births and Deaths for the State of Andhra Pradesh.

2.

In exercise of the powers conferred by sub-section (2) of Section 4 of the Registration of Births and Deaths Act, 1969 (Central Act No. 18 of 1969) the Governor of Andhra Pradesh hereby appoints:
(a)The Additional Director of Medical and Health Services (Communicable Diseases), the Deputy Commissioner of Panchayat Raj in the Office of the Commissioner of Panchayat Raj, Hyderabad and the Commissioner and Director of Municipal Administration, Andhra Pradesh, Hyderabad as the Additional Chief Registrars of Births and Deaths for the State of Andhra Pradesh.
(b)The Regional Director of Medical and Health Services of each zone as Additional Chief Registrar of Births and Deaths and the Deputy Director (Statistics) in the Office of the Regional Director of Medical and Health Services as Additional Deputy Chief Registrar of Births and Deaths for their respective Zones.
(c)The Deputy Director of Medical and Health Services (Statistics) in the Office of the Director of Health as the Deputy Chief Registrar of Births and Deaths for the State of Andhra Pradesh.

3.

In exercise of the powers conferred by sub-section (1) of Section 6 of the Registration of Births and Deaths Act, 1969 (Central Act No. 18 of 1969), the Governor of Andhra Pradesh hereby appoints:
(a)The District Medical and Health Officer of each district as District Registrar of Births and Deaths for the District.
(b)The District Revenue Officer of each district as the Additional District Registrar of Births and Deaths (Rural).
(c)The Commissioners of the Municipal Corporations of Hyderabad, Visakhapatnam, Vijayawada, Kurool, Guntur, Warangal and Rajahmundry as the Additional District Registrar of Births and Deaths (Urban).
(d)The District Panchayat Office of each district as the Additional District Registrar of Births and Deaths.

4.

In exercise of the powers conferred by sub-section (1) of Section 7 of the Registration of Births and Deaths Act, 1969 (Central Act No. 18 of 1969), the Governor of Andhra Pradesh hereby appoints the persons noted in column (2) as Registrar of Births and Deaths for the local areas specified in Column (1) of the statement given below:
Local Area Designation of the persons appointed as Registrarof Births and Deaths
1 2
Municipal Corporation of Hyderabad (a) The Asst. Medical Officer of Health of each Circle inHyd.(b) The Medical Officer of Health, Secunderabad Divisionfor Secunderabad Division.
Municipal Corporation of Visakhapatnam, Vijayawada, Kurnool,Guntur, Warangal and Rajahmundry Municipalities The Municipal Health Officer and if there is no suchofficer,the Commissioner of the Municipal Corporation.The Municipal Health Officer and if there is no such officer, theCommissioner of the Municipality.
Panchayat (With Executive Officer) The Executive Officer of the Panchayat.
Industrial/Project Townships
1. Vijayapuri (North) Nalgonda District. Health Officer, Vijayapuri (North), Hill Colony,NalgondaDistrict.
2. Vijayapuri (South) Guntur District. —Do—
3. Srisailam, Kurnool District. Senior Entomologist (Anti Malaria Officers) Sunnipenta,Srisailam Project, Kurnool District.
4. Srisailam, Mahaboobnagar District. Senior Entomologist (Anti Malaria Officers) Sunnipenta,Srisailam Project, Kurnool District.
5. Upper Sileru Project, Visakhapatnam District. Local Health Assistant.
6. Mothugudem (Lower Sileru) Project, Khammam District. Health Inspector attached to the lower Sileru ProjectHospital, Mothugudem.
7. Shar Project, Sriharikota, Nellore Health Officer, Shar Project, District. Sriharikota
8. Prasanthi Nilayam, Ananthapur District. Local Health Assistant.
9. Secunderabad Cantonment. Executive Officer, Cantonment Board, Secunderabad.
10. BHEL, Ramachandrapuram. Executive Supervisor, Township Administration, BHEL.
11. Sriram Sagar Project Township, Nizamabad District. Medical Officer, Government Hospital Sriram Sagar Project,Pochampadu, Nizamabad District.The Mandal Revenue Officer ofthe Mandal concerned.
Local area other than that mentioned above i.e. Village. Village Administrative Officer concerned.