Section 9 in Andhra Pradesh Rules Under the Registration Act, 1908
9.
(i)When a Joint Sub-Registrar is appointed, either as a temporary or permanent measure, to assist a Sub-Registrar, he will have no separate office or establishment but will work side by side with the other permanent Sub-Registrar, the documents registered by both Sub-Registrars being entered in the same returns and registers and indexed in the same sheets.(ii)In such cases there is no objection to one Sub-Registrar completing the registration or authenticating the entry of a document admitted to registration by the other Sub-Registrar when circumstances arise which prevent the latter officer from performing those duties.(iii)The senior of the two Sub-Registrars shall sign and be designated as Sub-Registrar and the other as Temporary Sub-Registrar or Joint Sub-Registrar as the case may be.
