Section 3 in Appointment of Chief Registrar and Other Officers under the Enforcement of Registration of Births and Deaths Act, 1969
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.
