Section 319 in Gauhati Municipal Corporation Act, 1971
319. Appointment of Sub-Registrar and Registrars.
(1)The Medical Officer of Health shall be the Registrar of births and deaths for the city and shall keep in such form as may be provided by bye-laws a register of all births and deaths occurring in the city.(2)The Municipal Commissioner shall appoint such number of persons to be Sub-Registrars of births and deaths, as he deems necessary and define the respective areas, which shall be under the charge of such Registrars.
