Section 13 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
13.
In case of leave or absence from duty, the next nearest Muhammedan Registrar shall ordinarily be authorised to carry on the duties of the absentee, in addition to his own, or the District Registrar may grant a temporary licence to a person from among the list of candidates for Muhammedan Registrarships maintained in the office of the Inspector-General of Registration under Rule 7.
