Section 3(3) in The Registration Of Births And Deaths Act, 1969
(3)The Registrar General of India may issue general directions regarding registration of births and deaths in the territories to which this Act extends, and shall take steps to co-ordinate and unify the activities of Chief Registrars in the matter of registration of births and deaths and the database of registered births and deaths and submit to the Central Government an annual report on the working of the Act in the said territories.
