Section 4 in THE REGISTRATION OF BIRTHS AND DEATHS (AMENDMENT) ACT, 2023
4. Amendment of section 3.
In section 3 of the principal Act,––(i)in the marginal heading, for the words “Registrar-General, India”, the words “Registrar General of India” shall be substituted;(ii)in sub-section (1), for the words “Registrar-General, India”, the words “Registrar General of India” shall be substituted;(iii)in sub-section (3), for the words “and submit”, the words “and the database of registered births and deaths and submit” shall be substituted;(iv)after sub-section (3), the following sub-sections shall be inserted, namely:—“(4) The Registrar General of India shall maintain the database of registered births and deaths at the National level and it shall be obligatory upon the Chief Registrars and the Registrars to share the data of registered births and deaths to such database.(5)Subject to the proviso to sub-section (1) of section 17 and with the prior approval of the Central Government, the database of registered births and deaths maintained under sub-section (4) may, on request, be made available to the authorities dealing with the preparation or maintenance of database relating to—(a)population register;(b)electoral rolls;(c)Aadhaar number;(d)ration card;(e)passport;(f)driving licence;(g)property registration; and(h)such other databases at the National level as may be notified, and the authority shall inform the action taken, within such period as may be notified from time to time, to the Central Government:Provided that the preparation or maintenance of database relating to electoral rolls in clause (b) shall be without prejudice to the provisions of the Representation of the People Act, 1950.”.
