Section 11 in Madhya Pradesh Anand Marriages Registration Rules, 2018
11. Submission of report of the marriages registered.
(1)The Chief Registrar of Marriages shall prepare the report of the marriages solemnized in the State of Madhya Pradesh, in Form-IV and submit the same to the State Government, on quarterly basis.(2)The Chief Registrar of marriages, shall issue directions to the Registrars of Marriages, regarding maintenance of records/registers, from time to time, as he deems fit.(3)The Chief Registrar of Marriages may direct .the District Registrar of Marriages, to periodically inspect the records of the Registrar of Marriages, falling within their respective jurisdiction.(4)The Registrar shall also forward particulars of the corrections made under rule 9 with the date of correction and a copy thereof to the District Registrar.
