Section 8 in The Jharkhand Compulsory Registration of Marriages Act, 2017
8. Registrar Marriages.
(1)In urban area, the task of compulsory marriage registration will be done by those officers of urban local bodies i.e. Municipal Corporation, Municipality, Notified Area Committee, Nagar Parishad etc. who register the birth and death in their jurisdiction or such other officers whom the State Government may notify.While in rural area, this task will be done by those officers who register birth and death in their jurisdiction i.e. Panchayat Sevaks, or such other officer as the State Government may notify.(2)Every Registrar of Marriage shall have an office in the local area for which he is appointed.(3)Every Registrar of Marriage shall attend his office for the purpose of registering marriages on such days and at such hours as the Registrar General may direct and shall cause to be placed in some conspicuous place on or near the outer door of his office, a board bearing in English, Hindi and the local language, if any, his name and designation, namely Registrar of Marriages, for the local area for which he is appointed, and the days and hours of his attendance.
