Births, Deaths and Marriages Registration Act, 1886
33. Appointment of Commissioners to examine registers
(1) Any State Government in the case of registers or records sent under section 32 to the Registrar General for the territories under its administration, may appoint so many persons as it thinks fit to be Commissioners for examining such registers or records.]
(2) The Commissioners so appointed shall hold office for such period as the 28[authority appointing them], by the order of appointment, or any subsequent order, directs.
