Section 5 in The M.P. Compulsory Registration of Marriages Rules, 2008
5. Registrar of Marriages.
(1)The State Government may, by notification, appoint such officers as a Registrar of Marriages at Gram Panchayat or Municipality or Municipal Corporation or Cantonment Board areas as it may deem fit, for the purposes or these rules.(2)Until the notification is issued under sub-rule (1), the local authority who is competent to register births and deaths shall be the Registrar of Marriages for local area.
