(1)When two or more offices are established in a sub-district as Office of Sub-Registrar or Office of Joint Sub-Registrar each of the officers appointed to be in charge thereof shall be designated as Sub-Registrar or Joint Sub-Registrar, as the case may be, and shall have concurrent jurisdiction over the whole subdistrict, subject to the limitation of allotment of duties by the Registrar of the district.(2)The senior most of the Officers so appointed under Sub-rule (1) shall sign and be designated as Sub-Registrar and the other as Joint Sub-Registrar.
