Section 19 in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003
19. Duties of the Registrar General of Marriages.
- The Registrar General of Marriages: -(i)Shall exercise over-all superintendence and control over the functioning of the District Registrars of Marriages, Marriage Officers and other functionaries under the Act.(ii)Shall prescribe the registers to be maintained by the District Registrars and Marriage Officers.(iii)Shall inspect the Registration Offices throughout the State and issue such direction as Eire required for proper implementation of the provisions of the Act.(iv)Shall delegate any of his functions to the District Registrars for proper implementation of the provisions of Act.(v)Shall fix various charges under the Act from time to time and issue notification in the Andhra Pradesh Gazette.(vi)Shall maintain annual consolidated statement of the marriages registered, district-wise and furnish the same to the Government.
