Section 10 in The Punjab Compulsory Registration Of Marriages Act, 2012
10. District Registrar of Marriages.
(1)The State Government shall appoint a District Registrar of Marriages for each District and such number of Additional District Registrars of Marriages, as it may deem fit, who shall, subject to the general control and directions of the District Registrar of Marriages, discharge such functions, as the District Registrar of Marriages may, from time to time, assign to them.(2)Subject to the general superintendence and control of the Chief Registrar of Marriages, the District Registrar of Marriages shall, superintendent the registration of marriages in the district, and shall be responsible for giving effect to the provisions of this Act and the rules made thereunder or the directions issued by the Chief Registrar of Marriages from time to time.
