Section 4 in Andhra Pradesh Registration of Births and Deaths Rules, 1999
4. (a) Submission of report under Section 4(4):
- The report under sub-section (4) of Section 4 shall be prepared in the prescribed format appended to these Rules and shall be submitted along with the statistical report referred to in sub-section (2) of Section 19, to the State Government, by the Chief Registrar for every year by the 31st July of the year following the year to which the report relates.(b)Registrar's office arrangements during his absence:- (1) The office of the Registrar may be in his place of residence or business or such other place as may be designated by him.(2)If, for any reason, the Registrar is absent during the hours referred to in sub-section (4) of Section 7, he shall authorise another person to receive information in Form 1, Form 2, and Form 3.(3)In case the Sub-Registrar in a Municipality or Municipal Corporation or Cantonment or Industrial Project Area is unable to attend to his duties for more than 2 days on account of illness or other urgent causes he shall report the fact to the Registrar who shall at once make temporary arrangements for the performance of the duties of the Sub-Registrar. Any person thus temporarily appointed shall have all powers and perform all the duties of Sub-Registrar appointed under Section 7.(4)In case the Registrar in any other area is unable to attend to his duties for more than two days on account of illness or other urgent cause, he shall report the fact to the nearest M.R.O. in case of the V.A.O. and to D.P.O. in case of Executive Officer of the panchayat and that officer shall at once make temporary arrangements for the performance of the duties of the Registrar. Any person thus temporarily appointed shall have all powers and perform all the duties of the Registrar appointed under Section 7.
