Section 12 in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
12. Absence of Registrar or vacancy in his office.
(1)When any Registrar to whom the State Government may direct this section to apply is absent, or when his office is temporarily vacant, any person whom the Registrar General appoints in this behalf, or, in default of such appointment, the [Collector of the District] [Substituted by Rajasthan 21 of 1962.] within the local limits of whose jurisdiction the RegistrarÂ’s office is situate, or such other officer as the State Government appoints in this behalf shall be the Registrar of Births and Deaths during such absence or until the State Government fills the vacancy.(2)The Registrar General shall report to the State Government all appointments made by him under this section.
