Obtain
Birth Certificate: Karnataka
Persons
required to register the Birth/Death
Persons
required to register the births and deaths within the prescribed period of 21
(twenty one ) days from the date of birth/still birth/death as the case may be,
are as shown below.
- In respect of
births and deaths in a house, the head of the house/household, and if he
is not present at any time during the period within which the birth/death
has to be reported, then the nearest relative present in the house or the
oldest adult male person present in the house during the said period;
- In respect of
births/deaths in a hospital or health center or maternity or nursing home
or other like institutions, the medical officer in charge or any person
authorised by him on his behalf;
- In respect of
births and deaths in a jail, the jailor in charge;
- In respect of
births/deaths in a choultry, chattram, hostel, dharamshala,
boarding-house, lodging-house, tavern, barrack, toddy shop or place of
public resort, the person in charge there of;
- In respect of
any new-born child or dead body found deserted in a public place, the headman
or the corresponding officer of the village in the case of a village, the
officer in charge of the local police station elsewhere;
- In any other
place, such a person as may be prescribed.
·
Extracts
of birth/death registration :
·
The
extracts of the particulars from the register relating to births or deaths are
to be given to an informant, as noted above, within thirty days from the date
of reporting. If the informant fails to collect the extracts of the
registration of birth/death, then the registrar would transmit the same to the
concerned family by post within fifteen days of the expiry of the thirty-day
period.
·
Fee
- Any birth/death
of which information is given to the Registrar after the expiry of 21 days
from the date of occurrence but within 30 days of the same, shall be
registered on payment of a late fee of Rs.2/- ( Rupees Two only).
- Any birth/death
of which information is given to the Registrar after thirty days but
within one year of its occurrence, shall be registered only with the
written permission of the Tahsildar/Commissioner/Chief officer as the case
may be, on payment of a late fee of Rs.5/- (Rupees Five only).
- Any birth or
death which has not been registered within one year of its occurrence,
shall be registered only on an order of a Magistrate of the first class or
a Presidency Magistrate, on payment of a late fee of Rs.10/- (Rupees Ten
only).
Registration
of Name of child
Registration
of birth can be done without the name of the child. A provision has been made
in the State rules enabling the Registrar to enter the name of the child in the
register in respect of the birth already registered by him after getting
information from the parent/guardian of such a child within a period of one
year from the date of registration. The name of the child can be entered even
after one year but within 15 years from the date or registration, on payment of
a prescribed late fee of Rs.5/-.
Registration
of Births/Deaths of Indian citizens outside India
The
Indian Consulates register the births and deaths of Indian citizens occurring
outside India as per the provisions made in the Citizens Rules 1956 under the
Citizenship Act 1955 and issue birth and death certificates. The certificate
issued by the Indian Consulates is valid and holds good for all purposes. Also
Indian citizens have been allowed to register the births of their children at
the place of their usual residence within 60 days of their return to India, if
they return with a view to settling here.
Registration
of Deaths of missing persons
For
registration of deaths, information on date of death and place of death of a
person is required. However, in case of a missing person, his/her death is
presumptive where the actual date of death and place of death cannot be
ascertained. Ordinarily, a person unheard of for the statutory period shall be
presumed to be dead on expiry of 7 years and not earlier. The presumption of
death and its date and place of occurrence is a matter of burden of proof. The
date and place of death of a person who is missing for more than 7 years is
determined by the competent court/authority on the basis of oral and
documentary evidence produced before it in this regard. Since the Registration
of Birth and Death Act and Rules is silent on the question of determination of
date and place of death of a missing person, the date and place determined by
the court in a declaratory suit as may be filed for this purpose can be relied
upon.
Registration
of Births on Adoption
The
matter of registration of the birth of a child taken on adoption and issuance
of certificate thereof may be referred as per the guidelines issued by the
Government in this regard.
Corrections
and Cancellations
The
Registrar can correct or cancel any entry in the register which is erroneous in
form, or subject to the provisions of these rules. The errors may be of
different types like
·
Clerical
or formal error : In this case , the Registrar must inquire into the matter and
satisfy herself/himself that such an error has been made and send an extract of
the copy of the correction to the Tahsildar/Commissioner/Chief Officer as the
case may be.
·
Error
in substance : In this case, the Registrar can correct the entry upon
production of a declaration setting forth the nature of error and the true
facts of the case, made by two credible persons having knowledge of the facts
of the cases. All the corrections should be reported along with the necessary
details to the Tahsildar/Commissioner/Chief officer as the case may be.
·
Fraudulent
or improper entry : This is an offense punishable under the Act. Therefore, the
Registrar must report to the Additional District Registrar, who is the
prosecuting officer, and take necessary action on hearing from him.
Issue
of Certificates
Under
the RBD Act, a person can obtain an extract from the register relating to a
birth or death on payment of a fee of Rs.5/-. Such extracts are to be issued in
Form-5 in case of birth and form-6 in case of death. In the extract of a death,
the particulars regarding the cause of death are not to be disclosed. Under Section
12 of the RBD Act, the Registrar should, "as soon as the registration of
birth and death has been completed, give an extract of the registration free of
charge to the person who gives the information". The Registrar should not
only issue the first copy of the birth or death certificate free of charge but
also should do so as soon as the registration is completed.
The
fees payable for a search to be made, an extract or a non-availablility
certificate to be issued shall be as follows:
·
Search
for a single entry in the first year for which the search is made: Rs. 2/-
·
For
every additional year for which the search is continued: Rs. 2/-
·
For
granting extract relating to each birth or death: Rs. 5/-
·
For
granting non-availability certificate of birth/death: Rs. 2/-
Any
such extract in regard to birth or death shall be issued by the Registrar of
the Tahsildar or Commissioner or Chief officer of the Municipal
corporation/Municipal council as the case may be, in appropriate forms.
If
any particular event of birth or death is not found registered , the Registrar
shall issue a non-availability certificate in the appropriate form.
Any
such extract or non-availability certificate may be furnished to the person
asking for it or sent to him by post on payment of the postal charges there of.
Registration
organization in the State
- Chief Registrar
of Births and Deaths And Director of Economics and Statistics Karnataka,
Bangalore
·
In
Rural areas,
- Registrar
(rural) - Village accountant
·
In
Urban areas the following are the registrars,
- In case of City
corporations: Health officer.
- In case of City
Municipal councils: Health officer/Health inspector.
- In case of Town
municipal councils: Health inspector.
- In case of
Notified areas/Project areas/Cantonment - Health inspector.