Section 7 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
7.
The District Registrar's nomination along with the applications and certificates, shall be forwarded to Government. In case the nomination of the District Registrar is disapproved by Government, the District Registrar may submit a fresh nomination. For this purpose a list of candidates willing to serve as Muhammedan Registrars in any district to which they may be licensed shall be kept in the office of the Inspector-General of Registration.
