Section 7(5) in The Registration Of Births And Deaths Act, 1969
(5)The Registrar may, with the prior approval of the Chief Registrar, appoint Sub-Registrars and, in the event of any disaster or epidemic, appoint Special Sub-Registrars assign to them any or all of his powers and duties in relation to specified areas within his jurisdiction.Explanation.—For the purposes of this sub-section,the expressions,—(i)“disaster” shall have the same meaning as assigned to it in clause (d) of section 2 of the Disaster Management Act, 2005;(ii)“epidemic” means the epidemic referred to in the Epidemic Diseases Act, 1897.
