Section 4(1) in Himachal Pradesh Registration of Marriages Act, 1996
(1)The State Government may appoint a District Registrar of Marriages for each revenue District and such number of Additional District Registrars of Marriages as it thinks fit, who shall, subject to the general control and direction of the District of Registrar Marriages discharge such functions of the District Registrar of Marriages, as the District Registrar of Marriages may from time to time authorise them to discharge.
