AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Forms

Central & State Forms

How Do I Obtain

Apply for

Registration Forms for

IP Forms

Passport & Visa Forms

Tax Forms

Forms for

Rules

Affidavits & Notices


Obtain Death Certificate: Delhi

Every death is to be reported and registered within 21 days at the place of its occurrence in the prescribed reporting forms. The persons required to register Birth are:

  1. When the Death has taken place in a house: Head of the house or nearest relative of the head of the House or oldest person in the family
  2. When the Death had taken place outside the house:
    1. In a Hospital/Health Centre, Maternity Home or other like institutions: Medical Officer Incharge or any officer authorised by him
    2. In a Jail: Jail Incharge
    3. In a Hospital, Dharmshala, Boarding House: Person Incharge
    4. In a Moving Vehicle: Person Incharge of the Vehicle
    5. Found deserted in a public place: Headman of the Village/Incharge of the local police station

Procedure

Death Certificates in Delhi are issued by the Local Bodies namely MCD, NDMC, Delhi Cantonment Board, within 7 days from the date of receipt of application from the applicant, provided the death has already been registered. The certificates are issued from the registration centres/Zonal Offices of the local bodies.

Concerned Authority

There are different centres of each local body in Delhi for such registration. The details as per jurisdiction of the local body are as below:

MCD (188 Centres - Urban : 137 and Rural : 51)

Deputy Health Officer of each Municipal Zone is designated as Registrar of Births & Deaths. The vaccinator of the vaccination centre or paramedical staff of Health Centres/Sub Centres have been designated as Sub-Registrars and also at Citizen Service Bureau.

  1. Domiciliary Cases
    1. Registration of death occurring at home in an urban area is being done at the vaccination centre located in the area.
    2. Registration of death occurring at home in a rural area is being done by vaccinators or paramedical staff. Registration Centres are located in Primary Health Centres, Dispensaries and Mother & Child Welfare Sub Centres in rural areas.
  1. Other Cases
    Registration of death occurring in a hospital, nursing home and for other cases is being done at the office of the MCD in the zone where these institutions are located.

N.D.M.C. ( 9 Centres ):

Centres

Details

Sub Inoculation Center, Mandir Marg

Ph: 23362284

9.00 AM to 5.30 PM for cases which are current and not more than four years old. The certificate will be issued within 24 hours(for current birth & death registration). For older records the time will be 96 hrs.

·         B & D reg. centre, Aurangzeb Lane

·         Polyclinic, NDMC S.B. Marg

·         Babar Road Maternity Center

·         Palika Maternity Hospital

·         42 - south Market (Kidwai Nagar)

·         MCW - Sarojini Nagar

·         Charak Palika Hospital, Moti Bagh

·         A-5 Pandara Road

9.30 PM to 12.30 PM. Certificate will be issued within 96 hours after receiving records from hospitals.

Registration of Birth where institutional or domiciliary is being done at the Vaccination Centre located in the NDMC area: The vaccinator of each vaccination centre has been designated as the Sub Registrar. The Medical Officer Incharge of the International Inoculation Centre, Mandir Marg has been designated as Registrar of Births/Deaths for the entire area of NDMC.

Delhi Cantt. ( 1 Centre ): Registration of Birth (institutional/domiciliary) is being done at the Registration Centre located in the Cantt. General Hospital.

Case of Moving Vehicle: Registration of death occurring in a moving vehicle will be done at the registration centre of the area of first place of halt of the vehicle.


Form for Death Reporting
Affidavit for Death Certificate


Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement