Obtain
Birth Certificate: Uttar Pradesh
Every
Birth has to be reported and registered within 21 days at the place of its
occurrence. After one year, births can be registered by the order of a first
class magistrate only.
Eligibility
·
When
the Birth has taken place in a house - the head of the house or the nearest
relative of the head of the house, or the oldest person in the family.
·
When
the Birth has taken place outside the house:
|
(i)
|
In
a Hospital/Health Centre, Maternity Home or other similar institutions
|
Medical
Officer In-charge or any officer authorised by him/her
|
|
(ii)
|
In
a Jail
|
Jail
In-charge
|
|
(iii)
|
In
a Hospital, Dharamshala, Boarding House, etc.
|
Person
In-charge
|
|
(iv)
|
In
a Moving Vehicle
|
Person
In-charge of the Vehicle
|
|
(v)
|
Found
deserted in a public place
|
Headman
of the Village/In-charge of the local police station
|
Procedure
A
Birth Certificate can be obtained by applying through the prescribed proforma
with fee as fixed by local body authorities. The certificates are issued from
the registration centres/offices of the local bodies in the zone under which
the parents of the child were living at the time of birth.
Concerned
Authority
·
Municipal
Corporation
·
Nagar
Palika
·
Nagar
Palika Parishad
Necessary
documents/papers
·
Application
form with fee.
·
Proof
of Birth of the person for whom the certificate is required.
·
Affidavit,
if birth is being registered after one year of its occurrence.
