Section 9(4) in The Punjab Compulsory Registration Of Marriages Act, 2012
(4)The Chief Registrar of Marriages shall be the Chief Executive Authority in the State of Punjab for the purpose of giving effect to the provisions of this Act and the rules made thereunder. For this purpose, he may issue directions to all concerned to co-ordinate and assist in the working of registration of marriages in an efficient way and shall prepare a report in this regard in such form and submit the same to the State Government in such manner and at such intervals, as may be prescribed.
