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State of Andhra Pradesh - Section

Section 17 in Andhra Pradesh Registration of Births and Deaths Rules, 1999

17. Registers and other records under Section 30(2)(K):

(1)The birth register, death register and still birth register shall be permanent records and shall not be destroyed.
(2)The court orders and orders of the specified authorities granting permission for delayed registration received under Section 13 by the Registrar shall form an integral part of the birth register, death register and still birth register and shall not be destroyed.
(3)The certificate as to the cause of death furnished under sub-section (3) of Section 10 shall be retained for a period of at least 5 years by the Chief Registrar or the officer specified by him in this behalf.
(4)Every birth register, death register and still birth register shall be retained by the Registrar in his office for a period of twelve months after the end of the calendar year to which it relates and such register shall thereafter be transferred for safe custody to the officer specified below.
Local Area Designation of officers responsible for safe custody of allbirth and death registers and relevant documents.
a. Any Municipality/MunicipalCorporation/Cantonment/Industrial project township/Panchayat The concerned Registrar of births and deaths
b. Any other area The M.R.O. having jurisdiction over the area
(In case of all birth and death registers already transferred to Registration Dept., in Andhra area the concerned Sub-Registrar of Assurance will continue to be the officer responsible for the safe custody of such old Registers).