Section 11(1) in The Punjab Compulsory Registration Of Marriages Act, 2012
(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.
