Section 365(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)Other municipal officers, besides the Registrar General and 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 division 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 General or the Registrar of the said division, as the case may be or to such other person as the Commissioner directs.
