Section 8 in The Orissa Registration of Births and Deaths Rules, 2001
8. Extracts of registration entries to be given under Section 12.
(1)The extracts of particulars from the register relating to Births or Deaths to be given to an informant; under Section 12 shall been in Form No. 8 or Form No. 10 as the case may be.(2)In the case of domiciallary events of births and deaths referred to in Clause (a) of Sub-section (1) of Section 8 which are reported direct to the Registrar, the head of the house or household as the case may be, or, in his absence, the nearest relative of the head present in the house may collect the extracts of birth or death from the Register within thirty days of its reporting.(3)In the case of domiciallary events of births and deaths referred to in Clause (a) of Sub-section (1) of Section 8 which are reported by persons specified by the State Government under Sub-section (2) of the said Section, the person so specified shall transmit the extracts received from the Registrar to the concerned head of the household as the case may be, or, in his absence, the nearest relative of the head present in the house within thirty days of its issue by the Registrar.(4)In case of institutional events of births and deaths referred to in Clauses (b) (e) of Sub-section (1) of Section 8, the nearest relative of the new born or diseased may collect the extracts from the officer or person incharge of the institution concerned within thirty days of the occurrence of the event of birth or death.(5)If the extract of birth or death is not collected by the concerned person as referred to in Sub-rules (2) to (4) within the period stipulated therein, the Registrar or the Officer or person in-charge of the concerned institution as referred to in Sub-rule (4) shall transmit the same to the concerned family by post within fifteen days of the expiry of the aforesaid period.
