Section 13(1) in Bihar Marriage Registration Rules, 2006
(1)Non acceptance of application for registration of marriage, omission in entering them in Marriage Register and failure to make applications available to the Marriage Deputy Registrar General by 15th day of next month by Marriage Registrar/Marriage Reporter may form a ground for their removal from their elected posts. Marriage Reporter shall be deemed to be a public servant for the purposes of discharging responsibilities under these Rules.
