Section 7 in THE REGISTRATION OF BIRTHS AND DEATHS (AMENDMENT) ACT, 2023
7. Amendment of section 8.
In section 8 of the principal Act, in sub-section (1),––(i)in the opening portion,—(a)for the words “orally or in writing”, the words “orally or in writing with signature” shall be substituted;(b)after the words “several particulars”, the words “including the Aadhaar number of parents and the informant, if available, in case of birth,” shall be inserted;(ii)in clause (a), the word “male” shall be omitted;(iii)after clause (a), the following clauses shall be inserted, namely:—(aa)in respect of non-institutional adoption, the adoptive parents;(ab)in respect of birth of a child to a single parent or unwed mother from her womb, the parent;(ac)in respect of birth of a child through surrogacy, the biological parent;”;(iv)after clause (d), the following clauses shall be inserted, namely:—(da)in respect of a child who is taken on adoption from the Specialised Adoption Agency, the person in-charge of the Specialised Adoption Agency.Explanation.—For the purposes of this clause, the expression “Specialised Adoption Agency” shall have the same meaning as assigned to it in clause (57) of section 2 of the Juvenile Justice (Care and Protection of Children)Act, 2015;(db)in respect of an orphan or abandoned child or surrendered child in any child care institution, the person in-charge or caretaker of the child care institution.Explanation.—For the purposes of this clause, the expressions“abandoned child” or “child care institution” or “orphan” or “surrendered child” shall have the same meanings as respectively assigned to them in clauses (1), (21), (42) and (60) of section 2 of the Juvenile Justice (Care and Protection of Children)Act, 2015;(dc)in respect of birth of a child through surrogacy in a surrogacy clinic, the person in-charge of the surrogacy clinic.Explanation.—For the purposes of this clause, the expressions“surrogacy” and “surrogacy clinic” shall have the same meanings as respectively assigned to them in clauses (zd) and (ze) of sub-section (1) of section 2 of the Surrogacy (Regulation)Act, 2021;’.
