Section 17 in The Orissa Registration of Births and Deaths Rules, 2001
17. Registers and other records under Section 30(2)(k).
(1)The Birth register, Death register and still birth register shall be kept as a record of permanent importance and shall not be destroyed.(2)The order passed under Sub-section (3) of Section 13 and the orders of the District Registrars granting permission for delayed registration under Sub-section (2) of Section 13 received by the Registrar, shall form an integral part of the Birth Register, Death Register and Still Birth Register and shall not be destroyed.(3)The certificate as to the cause of death furnished under Sub-section (3) of Section 10 shall be retained for a period of five years by the Chief Registrar, and thereafter the same shall be destroyed.(4)Every Birth register, Death register Still Birth register shall be retained by the Registrar in his office for a period of ten years after the end of the calendar year to which it relates and such register shall thereafter, be transferred for safe custody to the District Office (Collectorate).(5)The Registrar shall maintain search document for birth and death registers in Form No. 18 and 19 respectively. The registrar shall copy out the particulars from legal information contained in Part I in the Search document. This document well help the Registrar in searching the events, but the Registrar, shall verify the event from the relevant registers to issue the extracts.
