Section 11(2) in The Orissa Registration of Births and Deaths Rules, 2001
(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.
