The Goa Change of Name and Surname Act, 1990

The Goa Change of Name and Surname Act, 1990
(Goa Act No. 8 of 1990) [3-9-1990]
AN
ACT
to lay down the procedure for change of name and surname of any person
born in the State of Goa. 
Be it enacted by the Legislative Assembly of Goa in the Forty-first
Year of the Republic of India as follows:— 
1. Short title and commencement.— (1) This Act may be called the
Goa Change of Name and Surname Act, 1990. 
(2) It shall extend to the whole of the State of Goa. 
(3) It shall come into force at once. 
2. Definitions.— In this Act, unless the context otherwise requires.—
(a) “Chief Registrar” means an officer authorised by the Government
to exercise the powers and perform the duties of the Chief Registrar under
this Act;
(b) “Government” means the Government of Goa; 
(c) “guardian” means a person having the care of a minor or of his
property, or of both his person and property; 
(d) “minor” means a person who, under the provisions of the Indian
Majority Act, 1875 (Central Act 9 of 1975), is to be deemed not to have
attained his majority; 
(e) “Official Gazette” means the Goa Government Gazette; 
(f) “prescribed” means prescribed by rules made under this Act; 
(g)  “register”  means  a  register  of  change  of  name  and  surname
maintained under this Act; 
(h) “Registrar” means an officer authorised by the Government to
exercise the powers and perform the duties of the Registrar under this Act
and includes the Civil Registrar exercising the powers under the Codigo do
Registo Civil do Estado da India approved by Decree dated 9-11-1912. 
3. Application for change of name and surname of any person.—
(1)  Any  person  desirous  of  changing  his  name  or  surname  or  both  as
recorded in the birth register, shall apply to the Registrar of the respective
jurisdiction in which his birth is recorded in the prescribed form: 
Provided that if such a person is a minor, the application shall be
made by his guardian. 
(2) On receipt of the application, the Registrar shall publish the notice
thereof  by  affixing  it  in  the  notice  board  of  his office  and  publish  the
relevant notice in the Official Gazette calling for objections, if any, on the
application within thirty days from the date of the notice. 
(3)  On  receipt  of  the  objections,  the  Registrar  shall  conduct  an
enquiry in the manner prescribed and pass such order as he deems fit within
sixty days of the receipt of the application. 
(4) In case  no objections are received, or if the order under sub-
section (3) is for granting the request of the applicant, the Registrar shall
call for the extract under section 17 of the Registration of Births and Deaths
Act,  1969  (Central  Act  18  of  1969)  regarding  the  applicant’s  birth
registration,  enter  the  relevant  particulars  in  his  register  and  also  the
changed  name  and  surname  and  thereafter  issue  the  certificate  in  the
prescribed form. 
(5) Any person aggrieved by the order of the Registrar under sub-
section (3), may, within thirty days from the date of communication of the
order, prefer an appeal to the Chief Registrar and the order in appeal passed
by the Chief Registrar shall be final. 
4. Power to make rules.— The Government may, by notification in
the Official Gazette, make rules to carry out the purposes of this Act. 
5. Repeal and saving.— (1) On and from the date of commencement
of this Act, Articles 178 and 179 of the Codigo do Registo Civil do Estado
da India approved by Decree dated 9-11-1912 shall stand repealed. 
(2) Notwithstanding such repeal, anything done or any action taken in
exercise  of  any power  conferred by  or  under the  said  Articles  shall  be
deemed to have been done or taken.
Secretariat Annexe,      B. S. SUBBANNA, 
Panaji. Secretary to the Government of Goa, 
Dated: 10-9-1990.     Law Department (Legal Affairs). 
(Published in the Official Gazette, Series I No. 25 dated 20-9-1990).

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