(1) This Act may be called 1the Telangana Registrar General of Births, Deaths and Marriages Act, 1953.
(1) The Government—
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.
Subject to the payment of the prescribed fees, the indexes so made shall at all reasonable times be open to inspection by any person applying to inspect them and copies of any entries to which the indexes relate shall be given to all persons applying for them in the manner prescribed.
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 officer authorised in this behalf by the Government and shall be admissible in evidence for the purpose of proving the birth, death or marriage to which the entry relates.
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 1the area to which this Act extends.
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 same person holds both the appointments the provisions of this Act shall have effect subject to the following modifications:-
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.