Obtain Birth Certificate: Sikkim

Eligibility

Newborn babies and those who were born prior to the implementation of the Births & Deaths Registration Act-1969 on 20.08.1979 in the state of Sikkim, are eligible to avail the service.

Concerned Authority

• The State Government has appointed the concerned authority as the Registrars of Births & Deaths in 32 Centres in the State which are located at the State HQ Gangtok and in all Hospitals & Public Health Centres.
• The informant submits the prescribed filled forms to the Registrar.
• The informant should approach the Registrar for availing the service between 10 AM and 4 PM.

·         Necessary Documents

• Discharge certificate from Hospital/PHC/Panchayat report
• Sikkim Subject Certificate/Identification Certificate/Voter ID card/Ration Card/Trade License/Service Certificate etc
• Verification from DC/DM in case of delayed registration

·         Within 21 days, the certificate is issued free of cost. But in case of delayed registration, late fee is to be paid as per the ACT.

Required Forms