Registration of Births and Deaths Act, 1969

No.18 OF 1969

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions and interpretation
Chapter II	Registration-Establishment
3	Registrar General, India
4	Chief Registrar
5	Registration division
6	District Registrar
7	Registrars
Chapter III	Registration of Births and Deaths
8	Persons required to register births and deaths
9	Special provision regarding births and deaths in a plantation
10	Duty of certain persons to notify or death births and deaths and to certify cause of death
11	Informant to sign the register
12	Extracts of registration entries to be given to informant
13	Delayed registration of the births and deaths
14	Registration of name of child
15	Correction or cancellation of entry in the register of births and deaths
Chapter IV	Maintenance of Records and Statistics
16	Registrars to keep registers in the prescribed form
17	Search of Births and deaths
18	Inspection of registration offices
19	Registrars to send periodical returns to the Chief Registrar for compilation
Chapter V	Miscellaneous
20	Special provision as to registration of births and deaths of citizens outside India
21	Power of Registrar to obtain information regarding births or death
22	Powers to give directions
23	Penalties
24	Power to compound offences
25	Sanction for prosecution
26	Registrars and Sub-Registrars to be demand public servants
27	Delegation of powers
28	Protection of action taken in good faith
29	Act not to be in derogation of Act 6 of 1886
30	Power to make rules
31	Repeal and saving
32	Power to remove difficulty

[31st May, 1969]

Act to provide for the regulation of registration f births and deaths and for matters connected therewith.

BE it enacted by Parliament in the Twentieth Year of the Republic of India as follows:-