(1)When a Joint Sub-Registrar is appointed, as a temporary measure, to assist a Sub-Registrar, he will have no separate office or establishment but will work with the other permanent Sub-Registrar, the documents registered by both Sub-Registrars being entered in the same returns and registers and indexed in the same sheets.(2)In case referred to in Sub-rule (1) one of the Sub-Registrars may complete the registration or authenticate the entry of a document admitted to registration by the other Sub-Registrar, when circumstances arise which prevent the latter officer from performing these duties.(3)Each Officers will be held responsible for the work done by him though the Sub-Registrar will be generally responsible as the head of the office.Part -IV Seals(Section 15)
