Section 17(2) in The Births, Deaths And Marriages Registration Act, 1886
(2)When any such Registrar of Births and Deaths for a local area in the town of Calcutta, Madras or Bombay is absent, or when his office is temporarily vacant, any person whom the Registrar General of Births, Deaths and Marriages appoints in this behalf shall be the Registrar of Births and Deaths during such absence or until the State Government fills the vacancy.
