LexSection 33 — Appointment of Commissioners to examine registers.
The Births, Deaths and Marriages Registration Act, 1886
1 [(1) Any State Government in the case of registers or records sent under section 32 to the Registrar General for the territories under its administration, 2 *** may appoint so many persons as it 3 *** thinks fit to be Commissioner for examining such registers or records.] (2) The Commissioners so appointed shall hold office for such period as the 4 [authority appointing them], by the order of appointment, or any subsequent order, directs.Open in Lexace · Ask the AI about this section