Section 6 in The Registration Of Births And Deaths Act, 1969
6. District Registrar.—
(1)The State Government may appoint a District Registrar for each revenue district and such number of Additional District Registrars as it thinks fit who shall, subject to the general control and direction of the District Registrar, discharge such functions of the District Registrar as the District Registrar may, from time to time, authorise them to discharge.(2)The District Registrar shall superintend, subject to the direction of the Chief Registrar, the Registration of births and deaths in the district and shall responsible for carrying into execution in the district the provisions of this Act and the orders of the Chief Registrar issued from time to time for the purposes of this Act.
