Section 33 in The Births, Deaths And Marriages Registration Act, 1886
33. Appointment of Commissioners to examine registers. - [(1) Any State Government in the case of registers or records sent under section 32 to the Registrar General for the territories under its administration, [* * *] may appoint so many persons as it [* * *] [The words "or he, as the case may by" omitted by A.O. 1937. ] thinks fit to be Commissioners for examining such registers or records.]
(2)The Commissioners so appointed shall hold office for such period as the [authority appointing them] [Substituted by Act 38 of 1920, Section 2 and Sch. I, for "G.G. in C". ], by the order of appointment, or any subsequent order, directs.
