Section 15 in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003
15. Designation of National Registration Authority and officers. - (1) On and from the date of commencement of these rules, the Registrar General, India shall be designated as the Registrar General of Citizen Registration, India who shall also function as such for the purposes of these rules.
(2)The Central Government may designate-(a)one or more officers as Additional or Joint or Deputy Registrar General of Citizen Registration and such other officers and staff as may be required; and(b)an officer as a Director, and one or more officers as Joint Director, Deputy Director, Assistant Director of Citizen Registration for each of the States and the Union territories alongwith requisite support staff, to assist the Registrar General of Citizen Registration in discharging the functions and responsibilities under these rules.(3)The State Government shall notify a State Co-ordinator of National Registration not below the rank of a Secretary in the State Government or equivalent.
