Section 2(h) in The Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003
(h)“Local Registrar of Citizen Registration” means a local officer, or a revenue officer, appointed by the State Government at the lowest geographical jurisdiction, that is to say, of a village or rural area or town, or ward or demarcated area (demarcated by the Registrar General of Citizen Registration) within a ward in a town or urban area, who shall function as Local Registrar for the purpose of preparation of Local Register of Indian Citizens;
