Section 455 in Uttar Pradesh Municipal Corporation Act, 1959
455. Power to make rules.
- The State Government may frame rules to provide for -(a)the procedure for securing information regarding births and deaths in the City;(b)the particulars to be entered in any register of births and deaths;(c)the powers to be exercised by officers and servants of the Corporation for collecting the information regarding births and deaths;(d)giving of information of each birth and death in the City by the father, mother, or other relation of the new born or the deceased, as the case may be, or by any other person, to officers and servants of the Corporation. and correction of errors in registers of births and deaths;(e)registration of the name of the child or of alteration of the names; and(f)such other incidental and consequential matters as may be necessary for the purpose of carrying out the provisions of this Chapter.
