Section 35(2) in The Births, Deaths And Marriages Registration Act, 1886
(2)A copy of an entry given under this section shall be certified by the Registrar General of Births, Deaths and Marriages, or by an officer or person authorised in this behalf by the State Government and shall be admissible in evidence for the purpose of proving the birth, baptism, naming, dedication, death, burial or marriage to which the entry relates.[35-A. Constitution of additional Commissions for purposes of this Chapter.-(1) [* * *] The State Government [may by notification in the Official Gazette ] [Substituted by A.O. 1937, for "if he or it thinks fit, may by notification in the Gazette of India or the local Official Gazette, as the case may by". ]appoint more [Commissions] [For Commissioners appointed under this Section, see Gazette of India, 1890, Pt. I, p. 744. ] than one for the purposes of section 33, each such Commission consisting of so many and such members, and having its functions restricted to the disposal, under this Act and the rules thereunder, of such registers and records sent under section 32 to the Registrar General, as may be specified in the notification.
