Section 11 in The Punjab Compulsory Registration Of Marriages Act, 2012
11. Registrar of Marriages.
(1)The State Government shall appoint a Registrar of Marriages for comprising the area of a tehsil or sub-tehsil or a combination of any two or more for carrying into execution in such areas the provisions of this Act;Provided that the State Government may appoint, in the case of Municipality or Panchayat or group of Panchayats, any officer or employee thereof, to be a Registrar of Marriages under the provisions of this Act.(2)The Registrar of Marriages may also suo-moto, or on notice, without fee or reward, enter and register any marriage which takes place in his jurisdiction in the marriage register maintained under this Act, after calling the parties concerned and ascertaining the facts which require such marriage to be registered.(3)Every Registrar of Marriages shall have an office in the local area of his jurisdiction for which he is so appointed.(4)Every Registrar of Marriages shall attend his office for the purpose of registering marriages on such days and at such public hours as the Chief Registrar may direct and shall cause to be placed in a conspicuous place on or near the outer door of his office, a board bearing, in the local language, his name and the designation of the word "Registrar of Marriages" and the public days and hours of his attendance.
