Section 3 in Himachal Pradesh Registration of Marriages Act, 1996
3. Chief Registrars of Marriages.
(1)The State Government shall, by notification in the Official Gazette, appoint a Chief Registrar of Marriages for the State.(2)The State Government may also appoint such other officers with such designations as it thinks fit for the purpose of discharging under the superintendence and direction of the Chief Registrar of Marriages, such of his functions as he may, from time to time, authorise them to discharge.(3)The Chief Registrar of Marriages shall be the Chief Executive authority in the State for carrying into execution the provisions of this Act and the rules and orders made thereunder subject to the directions, if any, given by the State Government.(4)The Chief Registrar of Marriages 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 of 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.
