Section 576(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Other municipal officers, besides the registrars, may be appointed, with the duty of informing themselves of every birth or of every death or of every birth and every death in the ward to which they are respectively appointed and of the particulars concerning the same required to be registered, and of submitting such information to the registrar to the said ward or to such other person as the Commissioner directs.
