Obtain
Death Certificate: Uttar Pradesh
Every
death has to be reported and registered within 21 days at the place of its
occurrence. After one year, the death can be registered on the order of a first
class magistrate only.
Eligibility
When
death takes 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
death takes place outside the house:
|
(i)
|
In a Hospital/Health Centre, Maternity Home
or other like institutions
|
Medical
Officer In-charge or any officer authorised by him.
|
|
(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
death certificate can be obtained by applying through the prescribed proforma
and fee as fixed by local body authorities. The certificates are issued from
the registration centres/ offices of the local bodies in the zones under which
the deceased was living at the time of death.
Concerned
Authority
·
Municipal
Corporation
·
Nagar
Palika
·
Nagar
Palika Parishad
Necessary
documents/papers
·
Application
form with fee.
·
Proof
of death of the person for whom the certificate is required.
·
Affidavit,
if death is being registered after one year of its occurrence.
Death Certificate
