LexThe Telangana Registrar General of Births, Deaths and Marriages Act, 1953.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA REGISTRAR GENERAL OF BIRTHS, DEATHS
AND MARRIAGES ACT, 1953.
(ACT No. VIII OF 1953.)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Establishment of a general Registry Office and
appointment of Registrar General and sending
certified copies of entries of births and deaths to
that Office.
3. Indexes to be kept at the general Registry Office.
4. Index to be open to Inspection.
5. Copies of entries to be admissible in evidence.
6. Superintendence of Registrars by Registrar
General.
7. Savings.
8. Power to make rules.
THE TELANGANA REGISTRAR GENERAL OF BIRTHS,
DEATHS AND MARRIAGES ACT, 1953.1
ACT No. VIII OF 1953.
1. (1) This Act may be called 2the Telangana Registrar
General of Births, Deaths and Marriages Act, 1953.
(2) It extends to the whole of 2the State of Telangana.
(3) It shall come into force on such date as the
Government may, by notification in the Official Gazette,
appoint.
2. (1) The Government—
(a) shall establish a general Registry Office for
keeping such certified copies of registers of births and
deaths registered under 3the Telangana Registration of
Births and Deaths Regulation, 1359F. 4the Greater
Hyderabad Municipal Corporation Act, 1955 (II of 1956) or
any other law for the time being in force or of marriages
registered under the Special Marriage Act (3 of 1872) or the
Indian Christian Marriage Act, 1872 or the Parsi Marriage
and Divorce Act, 1936 as may be sent to such Office under
this Act or under any of the three last mentioned Acts; and
1. The Andhra Pradesh (Telangana Area) Registrar General of Births,
Deaths and Marriages Act, 1953, in force in the Telangana area of the
State of Andhra Pradesh as on 02.06.2014, has been adapted to the
State of Telangana, under section 101 of the Andhra Pradesh
Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Telangana
Adaptation of Laws (No.2) Order, 2016, issued in G.O.Ms.No.46, Law (F)
Department, dated 01.06.2016.
2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
3. Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
4. Substituted by Act No.13 of 2008.
Short title, extent
and
commencement.
Establishment of a
general Registry
Office and
appointment of
Registrar General
and sending
certified copies of
entries of births
and deaths to that
Office.
Regulation II of 1359F.
2 [Act No. VIII of 1953]
(b) shall appoint to the charge of that office an officer
to be called the Registrar General of Births, Deaths and
Marriages for 5the area to which this Act extends.
(2) Notwithstanding the provisions of any other law for
the time being in force true copies certified in the prescribed
manner of all entries of births and deaths registered after the
commencement of this Act under the Telangana
Registration of Births and Deat hs Regulation, 1359F . the
Greater Hyderabad Municipal Corp oration Act, 1955 (II of
1956) or under any law for the time being in force shall be
sent by the prescribed officer at prescribed intervals to the
said registry office as soon as possible aft er the entries are
made.
3. The Registrar General of Births, Deaths and Marriages
shall cause indexes of all certified copies of entries in
registers sent to his office under sub -section (2) of section 2
or under the Special Marriage Act (3 of 1872), the Indian
Christian Marriage Act, 1872 or the Parsi Marriage and
Divorce Act, 1936 to be made and kept in his office in the
prescribed form.
4. Subject to the payment of the p rescribed fees, the
indexes so made shall at all reasonable times be open to
inspection by any person applying to inspect them and
copies o f any entries to which the indexes relate shall be
given to all persons applying for them in the manner
prescribed.
5. A copy of an entry given under the last foregoing
section shall be certified by the Registrar General of Births,
Deaths and Marriages or by an o fficer authorised in this
behalf by the Government and shall be admissible in
5. Substituted for the words “the State of Hyderabad” by the Andhra
Pradesh Adaptation of Laws Order, 1957.
Indexes to be kept
at the general
Registry Office.
Index to be open
to Inspection.
Copies of entries
to be admissible
in evidence.
Regulation II of 1359F.
[Act No. VIII of 1953] 3
evidence for the purpose of proving the birth, death or
marriage to which the entry relates.
6. The Registrar General of Births, Deaths and Marriages
shall exercise a general superintendence over the Registrars
or other officers registering or causing registration to be
made of births and deaths in 6the area to which this Act
extends.
7. Nothing contained in this Act shall be deemed to
prevent the appointment of the same officer as the Registrar
General of Births, Deaths and Marriages under this Act, and
as Registrar General of Births and Deaths under any other
law for the time being in force and where the sam e person
holds both the appointment s the provisions of this Act shall
have effect subject to the following modifications:-
(a) The provisions of sub-section (2) of section 2 shall
have effect as though it required that the certified copies of
all entries of births and deaths referred to in that sub -section
shall be sent by the prescribed officer at prescribed intervals
from the Office of the Registrar General of Births and Deaths
to the Office of the Registrar General of Births, Deaths and
Marriages;
(b) The provisions of section 6, so far as it permits the
general superintendence by the Registrar General of Births,
Deaths and Marriages over the Registrar General of Births
and Deaths shall be deemed to be omitted.
8. The Government may make rules to carry out the
purposes of this Act and in particular and without prejudice
to the generality of the foregoing power may make rules for
anything which is to be prescribed under this Act.
* * *
6. Substituted for the words “the State of Hyderabad” by the Andhra
Pradesh Adaptation of Laws Order, 1957.
Superintendence
of Registrars by
Registrar General.
Savings.
Power to make
rules.