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State of Odisha - Act

The Orissa Registration of Births and Deaths Rules, 2001

ODISHA
India

The Orissa Registration of Births and Deaths Rules, 2001

Rule THE-ORISSA-REGISTRATION-OF-BIRTHS-AND-DEATHS-RULES-2001 of 2001

  • Published on 9 July 2001
  • Commenced on 9 July 2001
  • [This is the version of this document from 9 July 2001.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Orissa Registration of Births and Deaths Rules, 2001Published vide Notification S.R.O. No. 377/2001, dated 9th July, 2001, Orissa Gazette Extraordinary No. 1359 dated 20.7.2001S.R.O. No. 377/2001. - In exercise of the powers conferred by Section 30 of the Registration of Births and Deaths Act, 1969 (No. 18 of 1969), the State Government with the approval of the Central Government hereby makes the following Rules, namely :

1. Short title and commencement.

(1)These Rules may be called the Orissa Registration of Births and Deaths Rules, 2001.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(1)In these rules unless the context otherwise require-
(a)"Act" means the Registration of Births and Deaths Act, 1969 (No. 18 of 1969);
(b)"Forms" means a form appended to these Rules;
(c)"Registrar" means Registrar of Births and Deaths; and
(d)"Section" means a section of the Act;
(2)Words and expressions used but not defined in these rules shall have the same meaning as respectively assigned to them in the Act.

3. Gestation.

- The period of gestation for the purpose of Clause (g) of Sub-section (1) of Section 2 shall be twenty-eight weeks.

4. Report.

- The report under Sub-section (4) of Section 4 shall be submitted in Form No. I along with the statistical report as required under Sub-section (2) of Section 19 in appropriate forms, to the State Government by the Chief Registrar for every year by the 31st July of the year following the year to which the report relates.

5. Information of birth, still birth and death.

(1)The informations required to be given to the Registrar under Section 8 or Section 9 as the case may be, shall be given in Form Nos. 2, 3 and 4 for registration of a birth, death and still birth respectively (hereinafter to be collectively called the reporting forms). Information, if given orally, shall be entered by the Registrar in the appropriate reporting forms and the signature/thumb impression of the informant shall be obtained on the forms.
(2)The information referred to in Sub-rule (1) shall be given within twenty-one days from the date of birth, death and still birth as the case may be.Note : The part of the reporting forms containing legal information shall be called the "Legal Part" and the part containing statistical information shall be called the "Statistical Part".

6. Birth and Death in vehicle.

(1)In respect of a birth or a death in moving vehicle, the person in-charge of the vehicle shall give or cause to be given the information under Sub-section (1) of Section 8 at the first place of halt.Explanation. - For the purpose of this rule the term "Vehicle" means conveyance of any kind used on land, Air or Water and includes an Aircraft, a Boat, a Ship, a Railway carriage, a Motor Car, a Motor Cycle, Cart, a Tanga and a Rickshaw.
(2)In the case of deaths (not falling under Clause (a) to (c) of Subsection (1) of Section 8 in which inquest is held) the Officer who conducts the inquest shall give or cause to given the information under Sub-section (1) of Section 8.

7. Death certificate.

- The Certificate as to the cause of death required under Sub-section (3) of Section 10 shall be issued in Form No. 5 or 6 and the Registrar shall, after making necessary entries in the Resister of deaths, forward all such certificate to the Chief Registrar by the 10th of the month immediately following the month to which the certificate relate.

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.

9. Delayed Registration.

(1)Any birth or death of which information is given to the Registrar after the expiry or the period specified to Sub-rule (2) of Rule 5, but within thirty days of its occurrence, shall be registered on payment of a late fees of rupees two in cash.
(2)Any birth or death of which information is given to the Registrar after thirty days, but within one year of its occurrence, shall be registered only with the written permission of the District Registrar/Additional District Registrar in this behalf and on payment of a late fees of rupees five in cash.
(3)Any birth or death which has not been registered within one year of its occurrence, shall be registered only no an order of a Magistrate of the First Class or a Executive Magistrate or a Presidency Magistrate and on payment of late fees of rupees ten in cash.

10. Period for the purpose of Section 14.

(1)Where the birth of any child had been registered without a name, the parent or guardian of such child, shall, within twelve months from the date of registration of the birth of child, give information regarding the name of the child to the Registrar either orally or in writing :Provided that if the information is given after the aforesaid period of twelve months but within a period of 15 years, the Registrar shall -
(a)If the register is in his possession forthwith enter the name in the relevant column of the form in the birth register on payment of a late fees of rupees five in cash.
(b)If the register is not in his possession if the information is given orally, make a report giving necessary particulars, and, if the information is given in writing, forward the same to the Officer specified by the State Government in this behalf for making the necessary entry on payment of a late fees of rupees five in cash.
(2)The parents or the guardian, as the case may be, shall also present to the Registrar the copy of the extract given to him under Section 12 or a certified extract issued to him under Section 17 and on such presentation the Registrar shall make the necessary endorsement relating to the name of the child.

11. Correction or cancellation of entries in the register of births and deaths.

(1)If it is reported to the Registrar that a clerical or formal error has been made in the register or if such error is otherwise noticed by him and if the register is in his possession, the Registrar shall inquire into the matter and if he is satisfied that any such error has been made, he shall correct the error by correcting or cancelling the entry as provided under Section 15 and shall send an extract of the entry showing the error and how it has been corrected to the Chief Registrar/District Registrar or the District Officer (Collectorate) in this be held.
(2)In the case referred to in Sub-rule (1), if the register is not in his possession the Registrar shall make a report to the District Registrar of Births and Deaths or the District Officer (Collectorate) in this behalf and call for the relevant register and after enquiring into the matter, if the Registrar is satisfied that any such error has been made, make the necessary correction.
(3)Any such correction as mentioned in Sub-rule (2) shall be countersigned by the District Registrar in this behalf when the register is received from the Registrar.
(4)If any person assents that any entry in the register of births and deaths is erroneous in substance, the Registrar may correct the entry in the manner prescribed under Section 15 upon production by that person a declaration setting forth the nature of the error and true facts of the case made by the two creditable persons of the locality having knowledge of the facts of the case.
(5)Notwithstanding anything contained in Sub-rule (1) and Sub-rule (4) the Registrar shall make a report of any correction of the kind referred to therein giving necessary details to the Chief Registrar and District Registrar and District Registrar or the District Officer (Collectorate) in this behalf.
(6)If it is proved to the satisfaction of the Registrar that any entry in the register of births and deaths has been fraudulently or improperly made, he shall make a report giving necessary details to the District Registrar under Section 25 and on hearing from him take necessary action in the matter.
(7)In every case in which an entry is corrected or cancelled under the rules, intimation thereof shall be sent to the permanent address of the person who has given information under Section 8 or Section 9 as well as to the Chief Registrar and the District Registrar.

12. Form of registers under Section 16.

(1)The legal part of the Form Nos. 2, 3 and 4 shall constitute the Birth Register, Death Register and Still Birth Register in Form Nos. 11, 12 and 13 respectively.
(2)In each part of the register, the event shall be numbered serially for each calendar year (the serial number indicated in the legal part of Forms Nos. 2, 3 and 4 should be identical in Form Nos. 11, 12 and 13).
(3)An event which occurred in any previous year shall be recorded in the register for the year in which it is reported.
(4)No form shall be interpolated between forms received earlier.

13. Fees and Postal charges payable under Section 17.

(1)The fees payable for search to be made, and extract or a non-availability certificate to be issued under Section 17, shall be as follows :
(a) Search for single entry in the first year for which the searchis made Rs. 2.00 (Two)
(b) For every additional year for which the search is continued Rs. 2.00 (Two)
(c) For granting extract relating to each birth or death (forsingle copy). Rs. 5.00 (Five)
(d) For granting of non-availability certificate of birth ordeath. Rs. 5.00 (Five)
(2)Any such extract in regard to a birth or death shall be issued by the Registrar of Births and Deaths under Section 17 in Form No. 7 or as the case may be, in Form No. 9 and shall be certified in the manner provided in Section 76 of the Indian Evidence Act, 1872 (1 of 1872).
(3)If any particular event of birth or death is not found registered, the registrar shall issue non-availability certificate in Form No. 14 on payment of rupees five in cash.
(4)Any such extracts or non-availability certificate may be furnished to the person asking for it or sent to him post on payment of the postal charges thereof.

14. Interval and forms of periodical returns under Section 19(6).

(1)Every Registrar shall after completing the process of registration send all the statistical part of the reporting forms relating to each month along with a summary monthly report in Form No. 15 for births. Form No. 16 for deaths and Form No. 17 for still births to the District Registrar or before the fifth of the following month.
(2)The District Registrar shall forward all such statistical parts of the reporting forms received by him to the Chief Registrar not later than the tenth of the month.

15. Statistical report under Section 19 (2).

- The statistical report under Sub-section (2) of Section 19 shall contain the revise statistical tables in the appropriate forms specified under Form No. 20 to Form No. 72 and shall be complied for each year before the 31st July of the year immediately following and shall be published as soon as possible but in any case not later than the end of December.

16. Condition for compounding offences.

(1)Any offence punishable under Section 23, may, either before or after the institution of criminal proceedings under the Act, be compounded by the District Registrar, if the Officer is satisfied that the offence was committed through in advertence or oversight or for the first time.
(2)Any such offence may be compounded on payment of such sum, not exceeding rupees fifty for offences under Sub-sections (1), (2) and (3) and rupees ten for offences under Sub-section (4) of Section 23 as the said officer may think fit.

17. Registers and other records under Section 30(2)(k).

(1)The Birth register, Death register and still birth register shall be kept as a record of permanent importance and shall not be destroyed.
(2)The order passed under Sub-section (3) of Section 13 and the orders of the District Registrars granting permission for delayed registration under Sub-section (2) of Section 13 received by the Registrar, shall form an integral part of the Birth Register, Death Register and Still Birth Register and shall not be destroyed.
(3)The certificate as to the cause of death furnished under Sub-section (3) of Section 10 shall be retained for a period of five years by the Chief Registrar, and thereafter the same shall be destroyed.
(4)Every Birth register, Death register Still Birth register shall be retained by the Registrar in his office for a period of ten years after the end of the calendar year to which it relates and such register shall thereafter, be transferred for safe custody to the District Office (Collectorate).
(5)The Registrar shall maintain search document for birth and death registers in Form No. 18 and 19 respectively. The registrar shall copy out the particulars from legal information contained in Part I in the Search document. This document well help the Registrar in searching the events, but the Registrar, shall verify the event from the relevant registers to issue the extracts.

18. Collection of fees and fines.

(1)All Fees payable under the Act may be paid in each.
(2)The receipt Book shall be supplied by the District Registrar to the Registrar for collection of fees and fines under the Act in cash.
(3)The Registrar shall deposit the cash once in a month in the local Treasury and furnish a report to the District Registrar/Chief Registrar by 5th of each succeeding month.

19. Repeal and Savings.

- The Orissa Registration of Births and Deaths Rules, 1970 and 1991 (Amendment) is hereby repealed :Provided that notwithstanding such repeal, and order passed or action taken under the provisions of the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form No. 1Format of the Report on the Working of the Act[See Rule 4]

1. Brief description of the State, its boundaries and revenue districts

2. Changes in Administration Areas.

3. Explanation about the differences in Areas

4. Changes in Registration Areas - Extensions.

5. Administrative set up of the Registration machinery of various levels.

6. General response of the public towards the Act.

7. Notification of Births and deaths.

8. Progress in the medical certification of cause of Deaths.

9. Maintenance of records.

10. Search of births and deaths for issue of Certificates.

11. Delayed Registration.

12. Protection and compounding offences.

13. Difficulties encounted in implementation of the Act -

(i)Administrative
(ii)Others

14. Orders and instructions issued under the Act.

15. General Remarks

Birth ReportForm No. 2[See Rule 5]Part-I (Legal Information) (This part to be added to the Birth Register)(To be filed by the informant)

1. Date of birth......

2. Sex........

3. Name of the child (if any).......

4. Name of the father........

5. Name of the mother........

6. Permanent Address...............

7. Place of birth -

(1)Hospital/Institution Name..........
(2)House Address...........

8. Order of birth

9. Informant's name..............

Address..............DateSignature or Left ThumbMark of the Informant(To be filled by the Registrar)
Registration No. Registration date..........
Registration Unit  
Town/Village District.............
Remarks (if any) Name and Signature of the Registrar
Part-II (Statistical Information) (This part to be detached and sent for statistical processing)(To be filled by the informant)

10. Town or village of Resident of the mother-

(a)Name of town/village.............(b)Is it a town or village (Put a * mark)
(1)Town
(2)Village
(c)Name of District...........
(d)Name of State..............

11. Religion of the family-

(1)Hindu
(2)Muslim
(3)Christian
(4)Sikh
(5)Any other religion

12. Father's level of education.........

13. Mother's level of education........

14. Fathers' occupation..............

15. Mother's occupation...........

16. Age of the mother (in completed years) at the time of marriage...........

17. Age of the mother (incomplete years) at the time of this birth.........

18. Number of children born alive to the mother so far including this child.......

19. Type of attention at delivery (Tick the appropriate entry below :

(a)Institutional - Government
(b)Institutional - Private or Non-Government
(c)Doctor, Nurse or Trained Midwife.
(d)Traditional Birth Attendant
(e)Relatives or others

20. Methods of Delivery -

(a)Normal
(b)Caesatean
(c)Forceps/Vacuum

21. Birth Weight (in Kgs.)

22. Duration of pregnancy (in weeks)

(To be filled by the Registrar)
Name Code No. Registration No.
District Registration Date
Tahasil Date of Birth
Town/Village Sex -1. Male,2. Female
Registration Unit Place of birth -1.Hospital/Institution 2. House
  Name and signature of the Registrar
Death ReportForm No. 3[See Rule 5]Part-I (Legal Information) (This part to be added to the Death Register)(To be filed by the informant)

1. Date of death.......

2. Name of the deceased...........

3. Sex of the deceased..........

4. Name of the Father/Husband............

5. Age of the deceased..........

6. Permanent Address...................

7. Place of death -

(1)Hospital/Institution Name........
(2)House Address.................
(3)Other place.........

8. Informant's name.............

Address.....................DateSignature or Left ThumbMark of the Informant(To be filled by the Registrar)
Registration No. Registration date..........
Registration Unit  
Town/Village District.............
Remarks (if any) Name and Signature of the Registrar
Part-II (Statistical Information) (This part to be detached and sent for statistical processing)(To be filled by the informant)

9. Town or village of Residence of the deceased -

(a)Name of town/village...............(b)Is it a town or village (Put a * mark)
(1)Town
(2)Village
(c)Name of District..............
(d)Name of State.................

10. Religion

(1)Hindu
(2)Muslim
(3)Christian
(4)Sikh
(5)Any other religion

11. Occupation of the deceased..................

12. Type of medical attention received before death -

(1)Institutional
(2)Medical attention other than institution-
(3)No Medical attention

13. Was the cause of death medical certified ?

1. Yes

2. No

14. Name of disease or actual cause of death........

15. In case this is a female death, did the death occur while pregnant, at the time of delivery or within 6 weeks after the end of pregnancy.

1. Yes

2. No.

16. If used to habitually smoke, for how many years ?.................

17. If used to habitually chew tobacco in any form, for how many years ?.....................

18. If used to habitually chew arecanut in any form (including pan masala), for how many years?..................

19. If used to habitually drink alcohol for how many years ?.....................

(To be filled by the Registrar)
Name Code No. Registration No.
District Registration Date
Tahasil Date of Birth
Town/Village Sex -1. Male,2. Female
Registration Unit Place of birth - 1. Hospital/Institution2. House 3. Other place
  Name and signature of the Registrar
Still Birth ReportForm No. 4[See Rule 5]Part-I (Legal Information) (This part to be added to the Still Birth Register)(To be filed by the informant)

1. Date of birth...............

2. Sex..................

3. Name of the father...........

4. Name of the mother............

5. Permanent Address..................

6. Place of birth -

(1)Hospital/Institution Name...........
(2)House Address........

7. Informant's name.............

Address..............DateSignature or Left Thumb Mark of the Informant(To be filled by the Registrar)
Registration No. Registration date..........
Registration Unit  
Town/Village District.............
Remarks (if any) Name and Signature of the Registrar
Part-II (Statistical Information) (This part to be detached and sent for statistical processing)(To be filled by the informant)

8. Town or village of Resident of the mother-

(a)Name of town/village.....................(b)Is it a town or village (Put a * mark)
(1)Town
(2)Village
(c)Name of District
(d)Name of State

9. Age of the mother (in completed years) at the time of this birth...............

10. Mother's level of education..............

11. Type of attention at delivery (Tick the appropriate entry below)

(1)Institutional - Government
(2)Institutional - Private or Non-Government.
(3)Doctor, Nurse of Trained Midwife.
(4)Traditional Birth Attendant
(5)Relatives or others

12. Duration of pregnancy (in weeks).....................

13. Cause of foetal death (If known).....................

(To be filled by the Registrar)
Name Code No. Registration No.
District Registration Date
Tahasil Date of Birth
Town/Village Sex -1. Male,2. Female
Registration Unit Place of birth - 1. Hospital/Institution2. House
  Name and signature of the Registrar
Form No. 5[See Rule 7]Medical Certificate of Cause of Death(Hospital inpatients, not to be used for still births)(To be sent to Registrar alongwith Form No. 3 Death Report)Name of the Hospital...............................I hereby certify that the person whose particulars are given below died in the hospital in Ward No.......... on........ at........ A.M/P.M.
Name of Deceased For use of statistical office
Sex Age of death
If 1 year or more, age in years If less than 1 year, age in months If less than one month, age in days If less than one day, age in hours  
1. Male2. Female          
  Cause of death Interval between on set and death approx  
I.Immediate causeStatethe disease, injury or complication which caused death, not themode of dying such as heart failure, asthenia etc. (a)....................................................due to(or as a consequence of)  
Antecedent causeMorbidconditions, if any, giving rise to the above cause, statingunderlying conditions last (b)....................................................due to(or as a consequence of)  
IIOther significantconditions contributing to the death but not related to thedisease or conditions causing it ...................................................................................................................................................  
Manner of death How did the injury occur ?
1. Natural2. Accident3. Suicide4. Homicide5. Pending investigation
If deceased was a female, was pregnancy the death associatedwith ?
If yes was there a delivery ? 1. Yes 2. No
  1. Yes 2. No
Name and signature of the MedicalAttendant certifying the causeDate of verification.......
See Reverse for Instructions
(To be detached and handed over to the relative of the deceased)Certified that Shri/Smt./Kum...........S/W/D of Shri.......R/O........... was admitted to his hospital on and expired on.............Doctor..............(Medical Supdt.)Name of Hospital)Form No. 5Medical Certificate of Cause of DeathDirections for completing the formName of deceased - To be given in full. Do not use initials. If deceased is an infant, not yet named at time of death, write, Son of (S/o) or daughter of (D/o), followed by names of mother and father.Age - If the deceased was over 1 year of age, give age in completed years. If the deceased was below 1 year of age, give age in months and if below 1 month give age in completed number of days, and if below one day, in hours.Cause of Death - This part of the form should always be completed by the attending physician personally.The certificate of cause of death is delivered into two Parts, I and II, Part I is again divided into three parts, line (a) (b) (c). If a single morbid condition completely explains the deaths, then this will be written on line (a) of Part I, and nothing more need be written in the rest of Parts I or in Part II, or example smallpox, lobar pneumonia, cardiac beriberi, are sufficient cause of death and usually nothing more is needed.Often, however, number of morbid conditions will have been present at death, and the doctor must them complete the certificate in the proper manner so that the correct underlying cause will be tabulated. First, enter in Part I (a) the immediate cause of death. This does not mean the mode of dying e.g., heart failure, respiratory failure, etc. These terms should not appear on the certificate at all since they are modes of dying and not causes of death. Next consider whether the immediate cause is a complication or delayed result of some other cause. If so, enter the antecedent cause in Part I, line (b). Sometimes there will be three stages in the cause of events leading to death. If so, line (c) will be completed. The underlying cause to be tabulated is always written last in Part I.Morbid conditions or injuries may be present which were not directly related to the train of events causing death but which contributed in some way to the fatal outcome. Sometimes the doctor finds it difficult to decide, especially for infant deaths, which of several independent conditions was the primary cause of death; but only one cause can be tabulated, so the doctor must decide. If the other diseases are not effects of the underlying cause, they are entered in Part II.Do not write two or more conditions on a single line. Please write the names of the diseases (in full). In the certificate as legibly as possible to avoid the risk of their being misread.Onset - Complete the column for interval between onset and death whenever possible, even it very approximately, e.g., "from birth" "several years".Accidental or violent deaths - Both the external cause and the nature of the injury are needed and should be stated. The doctor or hospital should always be able to describe the injury, stating the part of the body injured, and should give the external cause in full when this is shown. Example - (a) Hypostatic pneumonia; (b) Fracture of neck of femur; (c) Fall from ladder at home.Maternal deaths - Be sure to answer the questions on pregnancy and delivery. This information is needed for all women of child-bearing age, even though the pregnancy may have had nothing to do with the death.Old age or senility - Old age (or senility) should be not given as a cause of death if a more specific cause is known. If old age was a contributory factor, it should be entered in Part II, Example - (a) Chronic bronchitis, II old age.Completeness of information - A complete case history is not wanted, but, if the information is available, enough details should be given to enable the underlying cause to be properly classified.Example - Anaemia-Give type of anemia, if known, Neoplasma-indicate whether benign or malignant, and alter, with site of primary neoplems, whenever possible, heart disease-Describe the condition specifically; If congestive heart failure, chronic on pulmonale, etc., are mentioned, give the antecedent conditions. Tetanus-Describe the antecedent injury, if known. Operation-State the condition for which the operation was performed. Dysentery-Specific whether bacillary, amoebic, etc., if know, Complications of pregnancy or delivery-Describe the complication specifically Tuberculosis-Give organs affected.Symptomatic statement - Convulsions, diarrhoea, fever, ascites jaundice debility etc., are symptoms which may be due to any one of a number of different conditions. Sometimes noting more is know, but whenever possible, give the disease which caused the symptom.Manner of Death - Deaths not due to external cause should be identified as 'Natural'. If the cause of death is known, but it is not known whether it was the result of an accident suicide or homicide and is subject to further investigation, the cause of death should invariably be filed in and the manner of death should be shown as 'Pending Investigation'.Form No. 6[See Rule 7]Medical Certificate of Cause of Death(For non-Institutional deaths, Not to be used for still births)To be sent to Registrar alongwith Form No. 3 (Death Report)I hereby certify that the deceased Shri/Smt./Kumari........Son of/Wife of/Daughter of......... resident of......... was under my treatment from............to.......... and he/she died on.........at....A.M/P.M.
Name of Deceased For use of statistical office
Sex Age of death
Age in completed years If less than 1 year, age in months If less than one month, age in days If less than one day, age in hours  
1. Male2. Female          
  Cause of death Interval between on set and death approx  
I.Immediate causeStatethe disease, injury or complication which caused death, not themode of dying such as heart failure, asthenia etc. (a)....................................................due to(or as a consequence of)  
Antecedent causeMorbidconditions, if any, giving rise to the above cause, statingunderlying conditions last (b)....................................................due to(or as a consequence of)  
IIOther significantconditions contributing to the death but not related to thedisease or conditions causing it ...................................................................................................................................................  
If deceased was a female, was pregnancy the death associatedwith ?
If yes was there a delivery ? 1. Yes 2. No
  1. Yes 2. No
Name and signature of the MedicalPractitioner certifying the cause of deathDate of Certification...........
See Reverse for Instructions
(To be detached and handed over to the relative of the deceased)Certified that Shri/Smt./Kum.............S/W/D of Shri........ R/O.........was under my treatment from....... to........ and he/she expired on....... at........ A.M./P.M.Doctor................Signature and address of Medical Practitioner/Medical attendant with Registration No.Form No. 6Medical Certificate of Cause of DeathDirections for completing the formName of deceased - To be given in full. Do not use Initials. If deceased is an infant, not yet named at time of death, Write Son of (S/o) 'or' 'Daughter of (D/o)' followed by names of mother and father.Age - If the deceased was over 1 year of age, give age in completed years. If the deceased was below 1 year of age, give age in months and if below 1 month give age in completed number of days, and if below one day, in hours.Cause of Death - This part of the form should always be completed by the attending physician personally.The certificate of cause of death is divided into two parts, I and II, Part I is again divided into there parts, line (a) (b) (c). If a single morbid condition completely explains the deaths, then this will be written on line (a) of Part I, and nothing more need be written in the rest of Part I or in Part II, or example smallpox, lobar pneumonia, cardiac beriberi, are sufficient cause of death and usually nothing more is needed.Often, however, number of morbid conditions will have been present at death, and the doctor must them complete the certificate in the proper manner so that the correct underlying cause will be tabulated. First, enter in Part I (a) the immediate cause of death. This does not mean the mode of dying e.g., heart failure, respiratory failure, etc. These terms should not appear on the certificate at all since they are modes of dying and not causes of death. Next consider whether the immediate cause is a complication or delayed result of some other cause. If so, enter the antecedent cause in Part I, line (b) Sometimes there will be three stages in the cause of events leading to death. If so, line (c) will be completed. The underlying cause to be tabulated is always written last in Part I.Morbid conditions or injuries may be present which were not directly related to the train of events causing death but which contributed in some way to the fatal outcome. Sometimes the doctor finds it difficult to decide, especially for infant deaths, which of several independent conditions was the primary cause of death; but only one cause can be tabulated, so the doctor must decide. If the other disease are not effects of the underlying cause, they are entered in Part II.Do not write two or more conditions on a single line. Please write the names of the diseases (in full). In the certificate as legibly by as possible to avoid the risk of their being misread.Onset - Complete the column for interval between onset and death whenever possible, even it very approximately, e.g., "from birth" "several years".Accidental or violent deaths - Both the external cause and the nature of the injury are needed and should be stated. The doctor or hospital should always be able to describe the injury, stating the part of the body injured, and should give the external cause in full when this is shown. Example - (a) Hypostatical pneumonia; (b) Fracture of neck of femur; (c) Fall from ladder at home.Maternal deaths - Be sure to answer the questions on pregnancy and delivery. This information is needed for all women of child-bearing age, even though the pregnancy may have had nothing to do with the death.Old age or senility - Old age (or senility) should be not given as a cause of death if a more specific cause is known. Is old age was a contributory factor, it should be entered in Part II, Example - (a) Chronic bronchitis, II old age.Completeness of information - A complete case history is not wanted, but, if the information is available, enough details should be given to enable the underlying cause to be properly classified.Example Anaemia - Give type of anemia, if known, Neoplasma-indicate whether being or malignant, and site with site of primary neoplasm, whenever possible, heart disease-Describe the condition specifically; If congestive heart failure, chronic on pulmonale, etc., are mentioned, give the antecedent conditions. Tetanus-Describe the antecedent injury, if known. Operation-State the condition for which the operation was performed. Dysentery-Specify whether bacillary, amoebic, etc., if know, complications of pregnancy or delivery-Describe the complication specifically Tuberculosis-Give organs affected.Symptomatic statement - Convulsions, diarrhoea, fever, ascites jaundice debility etc., are symptoms which may be due to any one of a number of different conditions. Sometimes noting more is know, but whenever possible, given the disease which caused the symptom.Form No. 7[See Rule 8]Birth Certificate(Issued under Section 17)This is to Certify that the following information has been taken from the Original record of birth which is the register for (local area)............of Tahsil........ of district....... of State of Orissa.Name.....................................................Sex......................................................Date of birth............................................Place of Birth...........................................Name of father...........................................Name of mother...........................................Permanent address of parents.............................Registration No..........................................Date of Registration.....................................Signature of Issuing AuthoritySealDate.........Form No. 8[See Rule 8]Birth Certificate(Issued under Section 12)This is to Certify that the following information has been taken from the Original record of birth which is the register for (local area)..............of Tahsil...... of district....... of State of Orissa.Name...........................................Sex............................................Date of birth..................................Place of Birth.................................Name of father.................................Name of mother.................................Permanent address of parents...................Registration No................................Date of Registration...........................Date...........Signature of Issuing AuthoritySealForm No. 9[See Rule 8]Death Certificate(Issued under Section 17)This is to Certify that the following information has been taken from the Original record of death which is the register for (local areas).............of Tahsil........... of district........ of State of Orissa.Name...................................................Name of Father/Mother/Husband..........................Sex....................................................Date of Death..........................................Place of Death..........................................Permanent address of deceased..........................Registration No........................................Date of Registration...................................Date...........Signature of Issuing AuthoritySealNo disclosure shall be made of particulars regarding the cause of death as entered in the Register. See provisions to the Section 17 (1).Form No. 10[See Rule 8]Death Certificate(Issued under Section 12)This is to Certify that the following information has been taken from the Original record of death which is the register for (local area)...........of Tahsil........ of district......... of State of Orissa.Name.....................................................Name of Father/Mother/Husband............................Sex......................................................Date of Death............................................Place of Death ..........................................Permanent address of deceased............................Registration No..........................................Date of Registration.....................................Date............Signature of Issuing AuthoritySealNo disclosure shall be made of particulars regarding the cause of death as entered in the Register. See provisions to the Section 17 (1).Form No. 11[See Rule 12]Birth RegisterForm No. Birth ReportLegal Information(This part to be added to the Birth Register)To be filled by the informant

1. Date of birth.............................................

2. Sex.......................................................

3. Name of the child (if any)................................

4. Name of the father........................................

5. Name of the mother........................................

6. Permanent Address.........................................

7. Place of birth -

(1)Hospital/Institution Name ......................
(2)House Address....................

8. Order of birth.............................

9. Informant's name......................

Address.................................Date.......................Signature or left thumb mark of the Informant
(To be filled by the Registrar)
Registration No. Registration date..........
Registration Unit  
Town/Village District.............
Remarks (if any) Name and Signature of the Registrar
Form No. 12[See Rule 12]Death RegisterForm No. Death Report(Legal Information)(This part to be added to the Death Register) (To be filled by the informant)

1. Date of death..........................................

2. Name of the deceased...................................

3. Sex of the deceased....................................

4. Name of father/husband.................................

5. Age of deceased........................................

6. Permanent Address......................................

7. Place of death-

(1)Hospital/Institution Name.............................
(2)House Address...........................
(3)Other place...........................................

8. Informant's name.......................................

Address................................................................Date.............Signature or left thumb mark of the Informant
(To be filled by the Registrar)
Registration No. Registration date..........
Registration Unit  
Town/Village District.............
Remarks (if any) Name and Signature of the Registrar
Form No. 13[See Rule 12]Still Birth RegisterStill Birth ReportForm No.(Legal Information)(This part to be added to the still birth Register) (To be filled by the informant)

1. Date of birth.................................

2. Sex...........................................

3. Name of the father............................

4. Name of the mother............................

5. Permanent Address ............................

6. Place of birth -

(1)Hospital/Institution Name....................
(2)House Address...................

7. Informant's name..............................

Address........................................Date..............Signature of left thumb mark of the Informant
(To be filled by the Registrar)
Registration No. Registration date..........
Registration Unit  
Town/Village District.............
Remarks (if any) Name and Signature of the Registrar
Form No. 14[See Rule 13]Non-Availability Certificate(Issued under Section 17 of the Registration of Births and Deaths Act, 1969)This is to certify that a search has been made on the request of Shri/Smt./Kum............ son/wife/daughter of In the registration records for the year(s)........ relating to (Local area)........ of (Tahsil)......... of (district)......... of (State)........... and found that the event relating to the birth/death of...... son/daughter of.......... was........ not registered.Date........Signature of Issuing AuthoritySealForm No. 15[See Rule 14]Summary Monthly Report of Births

1. Report for the month of.................year................

2. District......................................

3. Town/Village (P.H.C./C.H.C.)..................

4. Registration Unit.............................

5. Number of Births registered....................

(a)Within one year of their occurrence........................
(b)After one year of their occurrence.........................
Total* (a+b).* Total should be equal to the number of statistical part of Births reporting form (Form No. 2) attached with this monthly report.Dated :Signature (and name) of the RegistrarOffice of the Registrar of Births and Deaths of.........................Memo No..........dated...................Submitted to the Chief Registrar/District Registrar of.......... district for information and necessary action.Signature of the Registrarof Births and Deaths of....Muty./N.A.C./P.H.C./C.H.C.Form No. 16[See Rule 14]Summary Monthly Report of Deaths

1. Report of the month of................................Year..........

2. District............................................................

3. Town/Village (P.H.C./C.H.C.)........................................

4. Registration Unit...................................................

5. Details of deaths registered during the month.......................

Deaths Infant Deaths Maternal Deaths
Registered within one year of occurrence Registered after one year of occurrence Total*
1 2 3 4 5
         
* Total should be equal to the number of statistical part of death reporting form (Form No. 3) attached with this monthly report.Note. - Infant and Maternal Deaths should also be included in the Deaths.Dated :Signature (and Name) of the RegistrarOffice of the Registrar of Births and Deaths of....................Memo No................... Dated...............Submitted to the Chief Registrar/District Registrar of............. district of information and necessary action.Signature of the Registrar ofBirths and Deaths of.....Muty/N.A.C./P.H.C./C.H.C.Form No. 17[See Rule 14]Summary Monthly Report of Still Births

1. Report of the month of.................................Year.......

2. District..........................................................

3. Town/Village (P.H.C./C.H.C.)......................................

4. Registration Unit.................................................

5.

: Number of Still Births registered*................................Dated :Signature (and Name) of the RegistrarOffice of the Registrar of Births and Deaths of...................Memo No................Dated..............Submitted to the Chief Registrar/District Registrar of......... district for information and necessary action.Signature of the Registrar ofBirths and Deaths of......Muty/N.A.C./P.H.C./C.H.C.* Number of Still Births registered should be equal to the number of Still Birth Report Form (Form No. 4) attached with this monthly report.Form No. 18[See Rule 17]Search Document for Birth Register
Sl. No. Registration Number Date of Registration Date of Birth Sex Name of Father Name of Mother Place of Birth Permanent Address
(1) (2) (3) (4) (5) (6) (7) (8) (9)
                 
Form No. 19[See Rule 17]Search Document for Death Register
Sl. No. Registration No. Date of Registration Date of death Sex Name of the Deceased Age Name of Father/ Mother/ Husband Place of death Permanent Address
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10)
                   
Form No. 20Population Registration Units, Monthly Returns Due and Received(Rural Areas)
Sl. No. District Population as per last census No. of registration units No. of monthly returns due No. of monthly returns not received Estimated mid-year population
Actual Adjusted for incomplete receipt of returns Total Adjusted for incomplete receipts of returns
1 2 3 4 5 6 7 8 9
                 
State Total
Form No. 21Population Registration Units, Monthly Returns Due and Received(Urban Areas)
Sl. No. District Population as per last census No. of registration units No. of monthly returns due No. of monthly returns not received Estimated mid-year population
Actual Adjusted for incomplete receipt of returns Total Adjusted for incomplete receipts of returns
1 2 3 4 5 6 7 8 9
                 
State Total
Form No. 22Live Births by Place of Occurrence, Districts (Rural and Urban) and Towns with Population One Lakh and above
Sl. No. District Births by place of occurrence Place of residence of mother Place of residence Outside the State
M F T Within the area Outside the area
1 2 3 4 5 6 7 8
1. District : R
    U
    T
  Town with population one lakh and above
  Town : 1  
  Town : 2  
2. District : 2  
  State Total- R
    U
    T
Form No. 23Live Births by Place of Residence, Districts (Rural and Urban) and Towns with Population one lakh and above
Sl. No. District Births by place of residence of mother Birth rate Place of occurrence of the Birth
M F T Within the area Outside the area
1 2 3 4 5 6 7 8
1. District : R
    U
    T
  Town with population one lakh and above
  Town : 1  
  Town : 2  
2. District : 2  
  State Total- R
    U
    T
Form No. 24Time Gap in Registration of Live Births (Rural and Urban)
Sl. No. District Rural
Within prescribed time limit Number of Live Births Registered
Delayed registration
Within 30 days After 30 days but within 1 year After 1 year
Male Female Male Female Male Female Male Female
1 2 3 4 5 6 7 8 9 10
State Total                  
                 
Sl. No. District Urban
Within prescribed time limit Number of Live Births Registered
Delayed registration
Within 30 days After 30 days but within 1 year After 1 year
Male Female Male Female Male Female Male Female
1 2 11 12 13 14 15 16 17 18
State Total                  
                 
Form No. 25Live Births by Sex and Month of Occurrence
Sl. No. District Sex Months
January February March April May June July August September October November December Total
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
MFTState Total
Form No. 26Live Births by Type of Attention at Delivery (Rural and Urban)
Rural/Urban Type of attention at Delivery Total
Institutional Doctor, nurse, and trained midwife Traditional birth attendant Relatives and others Not stated
Government Private and non-Government
1 2 3 4 5 6 7 8
RuralUrban(i)Towns with population one lakh and aboveTown 1Town 2(ii) All others
Urban areasUrban Total  
State Total  
Form No. 27Live Births by Method of Delivery and type of institution for Institutional Births (Rural and Urban)
Method of Delivery Type of Institution
Government Hospital Private and non-Government Total
R U T R U T R U T
1 2 3 4 5 6 7 8 9 10
NaturalCaesareanForceps/VacuumNot Stated
State Total
Form No. 28Live Births by Age of the Mother and Birth Order (Rural and Urban)
Age of Mother Birth Order Total
1 2 3 4 5 6 7 8 9 10 11 12 13 and above Not stated
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
All Areas/ Rural Areas/ Urban AreasBelow 1515-1920-2425-2930-3435-3940-4445 and aboveAge not stated
Total
Form No. 29Live Births by Birth Order and Age of the Mother for town with Population 1 Lakh and above
Age of Mother Birth Order Total
1 2 3 4 5 6 7 8 9 10 11 12 13 and above Not stated
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
Below 1515-1920-2425-2930-3435-3940-4445 and aboveAge not stated
Total
Form No. 30Live Births by Age and Level of Education of the Mother (Rural and Urban)
Age of mother Level of education of the mother
Illiterate Below primary Primary but below metric Matric but below Graduate Graduate and above Not stated Total
1 2 3 4 5 6 7 8
All Areas/RuralAreas/Urban AreasBelow 1515-1920-2425-2930-3435-3940-4445and aboveAge not stated
Total
Form No. 31Live Births by Level of Education of the Father and Birth Order (Rural and Urban)
Level of Education of Father Live Birth Order Total
1 2 3 4 5 6 7 8 9 10 11 12 13 and above Not stated
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
All Areas/ Rural Areas/ Urban AreasIlliterateBelow PrimaryPrimary but below matricMatricbut below graduateGraduate and aboveNot stated
Total
Form No. 32Live Births by Level of Education of the Mother and Birth Order (Rural and Urban)
Level of Education of mother Live Birth Order Total
1 2 3 4 5 6 7 8 9 10 11 12 13 and above Not stated
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
All Areas/ Rural Areas/ Urban AreasIlliterateBelow PrimaryPrimary but below matricMatricbut below graduateGraduate and aboveNot stated
Total
Form No. 33Live Births by Age of Mother and Birth Order for each Level of Education of the Mother
(Rural){|
|-| Age of Mother| Birth Order| Total|-| 1| 2| 3| 4| 5| 6| 7| 8| 9| 10| 11| 12| 13 and above| Not stated|-| 1| 2| 3| 4| 5| 6| 7| 8| 9| 10| 11| 12| 13| 14| 15| 16|-| All Educational Levels/Illiterate/Below Primary/Primary but below Matric/ Matric but below Graduate/Graduate and above.Below 1515-1920-2425-2930-3435-3940-4445 and aboveNot stated|-| Total|}All Educational Level also includes the education level not stated.Form No. 34Live Births by Age of Mother and Birth Order for each Level of Education of the Mother
(Urban){|
|-| Age of Mother| Birth Order| Total|-| 1| 2| 3| 4| 5| 6| 7| 8| 9| 10| 11| 12| 13 and above| Not stated|-| 1| 2| 3| 4| 5| 6| 7| 8| 9| 10| 11| 12| 13| 14| 15| 16|-| All Educational Levels/Illiterate/Below Primary/Primary but below Matric/ Matric but below Graduate/Graduate and above.Below 1515-1920-2425-2930-3435-3940-4445 and aboveNot stated|-| Total|}All Educational Level also includes the education level not stated.Form No. 35Live Births by Age of the Mother, Birth Order and Religion of the Family
(Rural){|
|-| Age of Mother| Birth Order| Total|-| 1| 2| 3| 4| 5| 6| 7| 8| 9| 10| 11| 12| 13 and above| Not stated|-| 1| 2| 3| 4| 5| 6| 7| 8| 9| 10| 11| 12| 13| 14| 15| 16|-| * All religions/Hindus/Muslims/Christians/Sikhs/Others**Below 1515-1920-2425-2930-3435-3940-4445 and aboveNot stated|-| Total|}*. Religion not stated have been included in "All religions".**. Minor religious groups have been combined under "Others".Form No. 36Live Births by Age of the Mother, Birth Order and Religion of the Family
(Urban){|
|-| Age of Mother| Birth Order| Total|-| 1| 2| 3| 4| 5| 6| 7| 8| 9| 10| 11| 12| 13 and above| Not stated|-| 1| 2| 3| 4| 5| 6| 7| 8| 9| 10| 11| 12| 13| 14| 15| 16|-| * All religions/Hindus/Muslims/Christians/Sikhs/Others**Below 1515-1920-2425-2930-3435-3940-4445 and aboveNot stated|-| Total|}*. Religion not stated have been included in "All religions".**. Minor religious groups have been combined under "Others".Form No. 37Live Births by Occupation of the Father and Birth Order (Rural and Urban)
Occupation of Father Birth Order Total
1 2 3 4 5 6 7 8 9 10 11 12 13 and above Not stated
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
All Areas/ Rural Areas/ Urban AreasProfessional, Technical and Related workers.Administrative,Executive and Managerial workers.Clerical and relatedworkers.Sales workers.Service workers.Farmers,Fishermen, Hunters, Loggers etc. and related workers.Productionand other related workers, Transport, Equipment Operators andLabourersWorkers whose occupation are not elsewhereclassified.Non-workers.
Total
Form No. 38Live Births by Occupation of the Mother and Birth Order (Rural and Urban)
Occupation of Mother Birth Order Total
1 2 3 4 5 6 7 8 9 10 11 12 13 and above Not stated
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
All Areas/ Rural Areas/ Urban AreasProfessional, Technical and Related workers.Administrative,Executive and Managerial workers.Clerical and relatedworkers.Sales workers.Service workers.Farmers,Fishermen, Hunters, Loggers etc. and related workers.Productionand other related workers, Transport, Equipment Operators andLabourersWorkers whose occupation are not elsewhereclassified.Non-workers.
Total
Form No. 39Live Births by Duration of Marriage of the Mother and Birth Order (Rural and Urban)
Duration of Marriage (in years) Birth Order Total
1 2 3 4 5 6 7 8 9 10 11 12 13 and above Not stated
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
All Areas/ Rural Areas/ Urban AreasAreas 0-45-910-1415-1920-2425-2930 andaboveNot stated
Total
Form No. 40Live Births by Duration of Marriage and Age of the Mother (Rural and Urban)
Duration of marriage Age of mother Total
Below 15 15-19 20-24 25-29 30-34 35-39 40-44 45 and above not stated
1 2 3 4 5 6 7 8 9 10 11
All Areas/RuralAreas/Urban Areas0-45-910-1415-1920-2425-2930and aboveNot stated
Total
Form No. 41Live Births by Duration of Pregnancy and Birth Weight(Rural and Urban)
Duration of pregnancy (in weeks) Birth Weight (in Kgs)
Less than 1.500 1.500-2.000 2.000-3.000 3.000-4.000 4.000+ Not stated Total
R U T R U T R U T R U T R U T R U T R U T
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21 22
<3232-3637-394041+Not stated
Total  
Form No. 42Live Births by age of the Mother and Birth Weight (Rural and Urban)
Age of mother Birth Weight (in Kgs)
Less than 1.500 1.500-2.000 2.000-3.000 3.000-4.000 4.000+ Not stated Total
R U T R U T R U T R U T R U T R U T R U T
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21 22
Below 1516-1920-2425-2930-3940-4445 and aboveNot stated
Total  
Form No. 43Live Births by Births Order and Birth Weight (Rural and Urban)
Birth Order Birth Weight (in Kgs)
Less than 1.500 1.500-2.000 2.000-3.000 3.000-4.000 4.000+ Not stated Total
R U T R U T R U T R U T R U T R U T R U T
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21 22
12345678910 and aboveNot stated
Total  
Form No. 44Live Births by Method of Delivery and Age of the Mother (Rural and Urban)
Method of delivery Age of mother Total
Below 15 15-19 20-24 25-29 30-34 35-39 40-44 45 and above Not stated
1 2 3 4 5 6 7 8 9 10 11
All Areas/RuralAreas/Urban AreasNaturalCaesareanForceps/VacuumNot stated
Total
Form No. 45Deaths by Place of Occurrence, Districts (Rural and Urban) and Towns with Population One Lakh and above
Sl. No. District Deaths by place of occurrence Place of residence of deceased Place of residence Outside the State
M F T Within the area Outside the area
1 2 3 4 5 6 7 8
1. District : R
    U
    T
  Town with population one lakh and above
  Town : 1  
  Town : 2  
2. District : 2 R
    U
    T
  State Total- R
    U
    T
Form No. 46Deaths by Place of Residence, Districts (Rural and Urban) and Towns with Population One Lakh and above
Sl. No. District Deaths by place of Occurrence Death rate Place of Residence of Deceased
M F T Within the area Outside the area
1 2 3 4 5 6 7 8
1. District : R
    U
    T
  Town with population one lakh and above
  Town : 1  
  Town : 2  
2. District : 2 R
    U
    T
  State Total- R
    U
    T
Form No. 47Time Gap in Registration of Deaths (Rural and Urban)
Sl. No. District Rural
Within prescribed time limit Number of Deaths Registered
Delayed registration
Within 30 days After 30 days but within 1 year After 1 year
Male Female Male Female Male Female Male Female
1 2 3 4 5 6 7 8 9 10
State Total                  
                 
Sl. No. District Urban
Within prescribed time limit Number of Deaths Registered
Delayed registration
Within 30 days After 30 days but within 1 year After 1 year
Male Female Male Female Male Female Male Female
1 2 11 12 13 14 15 16 17 18
State Total                  
                 
Form No. 48Deaths by Sex and Month of Occurrence
Sl. No. District Sex Months
January February March April May June July August September October November December Total
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
MFTState Total
Form No. 49Deaths by Type of Attention at Death (Rural and Urban)
Rural/Urban Type of attention at death Total
Institution Medical attention other than institution No medical attention
1 2 3 4 5
RuralUrban(i) Towns with population-1 lakh and aboveTown 1Town 2(ii) All othersUrban areasState Total
Form No. 50Deaths by Age, Sex and Religion of the Deceased (Rural and Urban)
Age Religion of the Deceased
Hindus Muslims Christians *Others Total
Male Female Total Male Female Total Male Female Total Male Female Total Male Female Total
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
All Areas/Rural Areas/Urban AreasBelow 1year1-45-1415-2425-3435-4445-5455-6465-6970and aboveAge not stated
Total          
* Minor religious group may be classified into others.Form No. 51Deaths by age, occupation and sex (Rural)
Occupation of the deceased Sex 10-14 15-24 25-34 35-44 45-54 55-64 65-69 70 and above Age not stated Total
1 2 3 4 5 6 7 8 9 10 11 12
Professional, technical and related workers MFT                    
Administrative, Executive and managerial workers MFT                    
Clerical and related workers MFT                    
Sales workers MFT                    
Service workers MFT                    
Farmers, fishermen, hunters, loggers etc. and related workers MFT                    
Production and other related workers transport equipmentoperators and labourers MFT                    
Workers whose occupation are not else-where classified MFT                    
Non-workers MFT                    
Total MFT                    
Form No. 52Deaths by age, occupation and sex (Urban)
Occupation of the deceased Sex 10-14 15-24 25-34 35-44 45-54 55-64 65-69 70 and above Age not stated Total
1 2 3 4 5 6 7 8 9 10 11 12
Professional, technical and related workers MFT                    
Administrative, Executive and managerial workers MFT                    
Clerical and related workers MFT                    
Sales workers MFT                    
Service workers MFT                    
Farmers, fishermen, hunters, loggers etc. and related workers MFT                    
Production and other related workers transport equipmentoperators and labourers MFT                    
Workers whose occupation are not else-where classified MFT                    
Non-workers MFT                    
Total MFT                    
Form No. 53Deaths by age, occupation and sex (All areas)
Occupation of the deceased Sex 10-14 15-24 25-34 35-44 45-54 55-64 65-69 70 and above Age not stated Total
1 2 3 4 5 6 7 8 9 10 11 12
Professional, technical and related workers MFT                    
Administrative, Executive and managerial workers MFT                    
Clerical and related workers MFT                    
Sales workers MFT                    
Service workers MFT                    
Farmers, fishermen, hunters, loggers etc. and related workers MFT                    
Production and other related workers transport equipmentoperators and labourers MFT                    
Workers whose occupation are not else-where classified MFT                    
Non-workers MFT                    
Total MFT                    
Form No. 54Deaths by cause of Death, Age and Sex for all deaths medically certified or not
Sl. No. Cause of death Sex Age of the deceased Total
Below 1 year 1-4 5-14 15-24 25-34 35-44 45-54 55-64 65-69 70 and above Age not stated
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15
    MFT                        
  Total MFT                        
Form No. 55Deaths by cause of Death, Age and Sex for medically certified deaths
Sl. No. Cause of death Sex Age of the deceased Total
Below 1 year 1-4 5-14 15-24 25-34 35-44 45-54 55-64 65-69 70 and above Age not stated
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15
    MFT                        
  Total MFT                        
Form No. 56Infant deaths by place of Occurrence, District (Rural and Urban) and Towns with population one lakh and above
Sl. No. District Deaths by place of occurrence Place of residence of Mother Place of residence outside the State
M F T Within the area Outside the area
1 2 3 4 5 6 7 8
1. District : R
    U
    T
  Town with population one lakh and above
  Town : 1  
  Town : 2  
2. District : 2 R
    U
    T
  State Total- R
    U
    T
Form No. 57Infant deaths by place of Residence, Districts (Rural and Urban) and Towns with population one lakh and above
Sl. No. District Death by place of residence of mother Infants Morality Rate Place of Occurrence
M F T Within the area Outside the area
1 2 3 4 5 6 7 8
1. District : R
    U
    T
  Town with population one lakh and above
  Town : 1  
  Town : 2  
2. District : 2 R
    U
    T
  State Total- R
    U
    T
Form No. 58Infant Deaths by Age and Sex (Rural and Urban)
Sl. No. Age Rural Urban All areas
Male Female Total Male Female Total Male Female Total
1 2 3 4 5 6 7 8 9 10 11
1. 7 days2. 7 days-28 days3. 28 days-1 year4. Agenot statedTotal
Form No. 59Pregnancy related deaths by Age Group of the Deceased and cause of death for Medically Certified Deaths (Rural and Urban)
Cause of death Age of the deceased Total
Below 15 15-19 20-24 25-29 30-34 35-39 40-44 45 and above not stated
1 2 3 4 5 6 7 8 9 10 11
All areas/Ruralareas/Urban areasTotal
Form No. 60Pregnancy related deaths by Age Group of the Deceased and cause of death for all deaths Medically Certified or not (Rural and Urban)
Cause of death Age of the deceased Total
Below 15 15-19 20-24 25-29 30-34 35-39 40-44 45 and above not stated
1 2 3 4 5 6 7 8 9 10 11
All areas/Ruralareas/Urban areasTotal
Form No. 61Pregnancy related deaths by Age and Level of Education (Rural and Urban)
Age Level of education
Illiterate Below primary Primary but below matric Matric but below Graduate Graduate and above Not stated Total
1 2 3 4 5 6 7 8
Rural Areas/UrbanAreas/All AreasBelow 1515-1920-2425-2930-3435-3940-4445and aboveNot statedTotal
Form No. 62Table D 18 : Pregnancy Related Deaths by Age and occupation (Rural and Urban)
Occupation of the deceased Age of the deceased Total
Below 15 15-19 20-24 25-29 30-34 35-39 40-44 45 and above Age not stated
1 2 3 4 5 6 7 8 9 10 11
All Areas/Rural Areas/Urban AreasProfessional, technical and related workersAdministrative, Executive and managerialworkersClerical and related workersSales workersService workersFarmers, fishermen, hunters, loggers etc. andrelatedworkersProduction and other related workers transportequipmentoperators and labourersWorkers whose occupation are not elsewhereclassifiedNon-workers
Total                    
Form No. 63Deaths by Selected Cause of Death, Age, Sex and Habit (Rural)
Sl. No. Selected cause of death Sex Age group Total
Below 15 15-24 25-34 35-44 45-54 55-64 65-69 70 and above Age not stated
1 2 3 4 5 6 7 8 9 10 11 12 13
    MFT Only smoking/ only chewing tobacco/ only chewing arecanut/only drinking alcohol/smoking and chewing tobacco/smoking andchewing arecanut/ smoking and drinking alcohol/chewing tobaccoand arecanut/ chewing tobacco and drinking alcohol/ chewingarecanut and drinking alcohol/ smoking, chewing tobacco andarecanut/ smoking chewing tobacco and drinking/ alcohol/ chewingarecanut and drinking alcohol/ chewing tobacco, arecanut anddrinking alcohol/ All habit/ habit not known.  
Form No. 64Deaths by Selected Cause of Death, Age, Sex and Habit (Urban)
Sl. No. Selected cause of death Sex Age group Total
Below 15 15-24 25-34 35-44 45-54 55-64 65-69 70 and above Age not stated
1 2 3 4 5 6 7 8 9 10 11 12 13
    MFT Only smoking/ only chewing tobacco/ only chewing arecanut/only drinking alcohol/smoking and chewing tobacco/smoking andchewing arecanut/ smoking and drinking alcohol/chewing tobaccoand arecanut/ chewing tobacco and drinking alcohol/ chewingarecanut and drinking alcohol/ smoking, chewing tobacco andarecanut/ smoking chewing tobacco and drinking/ alcohol/ chewingarecanut and drinking alcohol/ chewing tobacco, arecanut anddrinking alcohol/ All habit/ habit not known.  
Form No. 65Deaths by Selected Cause of Death, (Age, Sex and Habit (All Areas)
Sl. No. Selected cause of death Sex Age group Total
Below 15 15-24 25-34 35-44 45-54 55-64 65-69 70 and above Age not stated
1 2 3 4 5 6 7 8 9 10 11 12 13
      Only smoking/ only chewing tobacco/ only chewing arecanut/only drinking alcohol/smoking and chewing tobacco/smoking andchewing arecanut/ smoking and drinking alcohol/chewing tobaccoand arecanut/ chewing tobacco and drinking alcohol/ chewingarecanut and drinking alcohol/ smoking, chewing tobacco andarecanut/ smoking chewing tobacco and drinking/ alcohol/ chewingarecanut and drinking alcohol/ chewing tobacco, arecanut anddrinking alcohol/ All habit/ habit not known.  
Form No. 66Still Births by Place of Occurrence in Districts (Rural and Urban)
Sl. No. District Still Birth by place of occurrence Place of residence of Mother Place of residence outside the State
M F T Within the area Outside the area
1 2 3 4 5 6 7 8
  State Total- R
    U
    T
Form No. 67Still Births by place of Residence in Districts (Rural and Urban)
SI. No. District Still birth by place of residence of mother Still Birth Rate Place of occurence of Still Birth
M F T Within the area Outside the area
1 2 3 4 5 6 7 8
  State Total- R
    U
    T
Form No. 68Still Births by Sex and Age of the Mother (Rural and Urban)
Age of mother Still Births
Rural Areas Urban Areas All Areas
Male Female Total Male Female Total Male Female Total
1 2 3 4 5 6 7 8 9 10
Below 15 years15-1920-2425-2930-3435-3940-4445and aboveAge not statedTotal
Form No. 69Still Births by Sex and Duration of Pregnancy (Rural and Urban)
Duration of pregnancy (in weeks) Still Births
Rural Areas Urban Areas All Areas
Male Female Total Male Female Total Male Female Total
1 2 3 4 5 6 7 8 9 10
3232-3637-3940-41+Not statedTotal
Form No. 70Still Births by Sex and Type of Medical Attention Received at Delivery (Rural and Urban)
Rural /Urban Type of attention at deliver Total
Institutional Doctor, nurse and technical midwife Traditional Birth attendant Relatives and others Not Stated
Government Private and Non-Government
1 2 3 4 5 6 7 8
RuralUrban(i) Town with population one lakhand aboveTown-1Town-2(ii) Urban areasUrban areasState Total
Form No. 71Still Birth by Cause of Still Births and Age of the Mother (Rural and Urban)
SI. No. Cause of Still Births Age of mother Total
Below 15 16-19 20-24 25-29 30-34 35-39 40-44 45 and above Not stated
1 2 3 4 5 6 7 8 9 10 11 12
                       
Ruralareas/Urban areas/All areasTotal
Form No. 72Still Births by Cause of Still Births and Age of the Mother (Rural and Urban)
Sl. No. Age of mother Duration of pregnancy (in weeks) Total
Below 32 32-36 37-39 40- 41+ Not state
1 2 3 4 5 6 7 8 9
                 
Rural areas/Urbanareas/All AreasTotal