Section 12 in Nagaland Registration of Births and Deaths Rules, 1972
12. Correction or cancellation of entry in the register of births and deaths Section 15.
(1)If it is reported to the Registrar that a clerical or formal has been made in the register or if such error is otherwise noticed by him the register is in his possession, the Registrar shall enquire into the matter he is satisfied that any such error has been made, he shall correct the entry by correcting or cancelling the entry) as provided in Section 15 and shall send an of the entry showing the error and how it has been corrected to the State ament or the officer specified by it in this behalf.(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 State Government or the specified by it in this behalf and call for relevant register and after enquiring into the matter, if he is satisfied that any such error has been made, he necessary correction.(3)Any such correction as mentioned in sub-rule (2) shall be counter-signed by the State Government or the officer specified by it in this when the register is received from the Registrar.(4)If any person asserts that any entry in the register of births and deaths is erroneous in substance, the Registrar may, correct the entry in the manner bed under Section 15 upon production by that person a declaration setting re nature of the error and true facts of the case made by two credible 5 having knowledge of the fats of the case.(5)Notwithstanding anything contained in sub-rule (3) and sub-rule (4), the registrar shall make report of the correction of the kind referred to therein necessary details to the State Government or the officer specified in this(6)If it is proved to the satisfaction of the Registrar that any entry in the of births and deaths has been fraudulently or improperly made, he shall i report giving necessary details to the officer authorised by the Chief Registrar by general or special orders in this behalf under Section 25 and the Registrar, on hearing from him, take necessary action in the matter.(7)In every case in which an entry is corrected or cancelled under this rule, intimation thereof should be sent to the permanent address of the person who has given information under Section 8 or Section 9.
