Section 5 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
5. Changes and Updating of the Central Registry :
(1)Particulars of every girl child registered in the central registry shall be updated at least once a year before 15th July in Form III online by the functionaries listed in section 9 of the Act.(2)Every death or permanent migration of the girl child shall be updated in the central registry giving details of such an event by the Village/Ward Implementing Authority concerned.(3)The following process shall be followed for effecting any change in the database:(a)Registering authority, after due verification, shall register any change in the database in Form III-A online(b)All such changes have to be authenticated by the Authentication Authority within 7 days from the date of such registration.(c)A log of all such changes shall be generated and placed before the Mandal/Municipal Implementing Authority for conducting suitable verification.(4)In case of permanent migration of the girl child, the responsibility of monitoring the milestones in Schedule-I and updating central registry shall be entrusted by the concerned Mandal/Municipal Implementation Authority to the Village/Ward Implementing Authority of the place where the household has migrated to.(5)The updated particulars shall be authenticated on-line by the Authentication Authorities within 15 days from the date of such updation and in no case, later than 31st July each year.
