Section 10(1) in The Punjab Compulsory Registration Of Marriages Act, 2012
(1)The State Government shall appoint a District Registrar of Marriages for each District and such number of Additional District Registrars of Marriages, as it may deem fit, who shall, subject to the general control and directions of the District Registrar of Marriages, discharge such functions, as the District Registrar of Marriages may, from time to time, assign to them.
