Section 4 in Andhra Pradesh Compulsory Registration of Marriages Act, 2002
4. Registrar General of marriages.
(1)The State Government may, by notification in the official gazette, appoint a person known as Registrar General of Marriages;(2)The State Government may appoint such officers with such designations as it thinks fit for purpose of discharging under the superintendence and directions of the Registrar General of Marriages such functions of the Registrar General under this Act, as he may, think fit from time to time authorise and delegate them to discharge such functions as may be prescribed.
