DELHI REGISTRATION OF BIRTHS AND DEATHS (AMENDMENT) RULES,
2012
PREAMBLE
In exercise of the powers conferred by sub-section
(1) of Section 30 read with clause (f) of sub-section (1) of Section 2 of the
Registration of Births and Deaths Act, 1969 (18 of 1969), the Hon'ble
Lieutenant Governor of the National Capital Territory of Delhi, with the
approval of the Central Government, hereby makes the following rules further to
amend the Delhi Registration of Births and Deaths Rules, 1999, namely :
Rule 1. Short titles, extent and commencement.
(1) These
rules may be called the Delhi Registration of Births and Deaths (Amendment)
Rules, 2012.
(2) They
shall extend to the whole of the National Capital Territory of Delhi.
(3) They
shall come into force with immediate effect.
Rule 2. Amendment of Rule 5.
In the
Delhi Registration of Births and Deaths Rules, 1999 (hereinafter referred to as
the "Principal Rules") for sub-rule (1) of rule 5, the following
shall be substituted, namely: -
5. Form, etc. for giving information of births and deaths. -
"(1) The information required to be given to the Registrar
under section 8 or section 9, as the case may be, shall be in form Nos. 1, 1-A,
2 and 3 for the registration of a birth, birth of an adopted child, death and
still birth respectively, hereinafter to be collectively called the reporting
forms. Information if given orally shall be entered by the Registrar in the
appropriate reporting forms and the signature/thumb impression of the informant
obtained."
Rule 3. Insertion of New Birth Reporting Form (1-A).
In
the principal Rules, the following Form, Form No. 1-A-Birth Report for Adopted
Child shall be inserted, namely :-
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"GOVT. OF NATIONAL
CAPITAL TERRITORY OF DELHI FORM NO. 1-A BIRTH REPORT
FOR ADOPTED CHILD Legal Information This part to be added to
the Birth Register |
GOVT. OF NATIONAL CAPITAL
TERRITORY OF DELHI |
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BIRTH REPORT FOR ADOPTED
CHILD Form No 1-A |
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Statistical information
See Rule 5 |
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This part to be detached
and sent for statistical processing To be filled by the informant |
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To be filled by the
informant |
To be detached and sent
for statistical processing (Not to be filled for birth already registered) |
14. Religion of the
adoptive Father: (Tick the appropriate entry below) 1. Hindu 2. Muslim 3.
Christian 4. Any other religion:
(write name of the religion) |
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1* Date of Birth (If
known, write exact date of birth). |
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(Otherwise record the
date of birth as ascertained by the |
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Magistrate) |
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2* Sex: (Enter
"male" or "female"; |
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do not use abbreviation) |
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3. Name of the Child: |
15. Adoptive father's
level of education: |
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(if name is changed on
adoption, write new name) |
(Enter the completed
level of Education e.g. if studied upto Class VII but passed only
class VI, write class VI) |
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4* Name of mother: |
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(if known) |
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5* Name of father: |
16. Adoptive mother's
level of education: (Enter the completed
level of Education e.g. if studied upto Class VII but passed only class VI,
write class VI) |
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(if known) |
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6. Date and number of
adoption deed/order |
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7. Name of the adoptive mother: |
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8. Name of the adoptive
father: |
17. Adoptive father's
occupation: (if no occupation write
'Nil') |
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9. Address of adoptive
parents as recorded in Adoption deed. |
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10. Permanent address of
adoptive parents: |
18. Adoptive mother's
occupation: (if no occupation write
'Nil') |
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11* Place of birth |
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12. If adoption through
agency write the place & address |
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of the Adoption Agency. |
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13. informant's name and
address: |
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(After completing all
columns 1 to |
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18 informant will put
date and signature here:) |
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* As contained in the
original birth certificate. |
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Date: Signature or left
thumb mark of the informant |
(Columns to be filled are
over. Now put signature at left) |
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Registration No.:
Registration Unit: Town/Village: Remarks: (if any) |
To be filled by the
Registrar Registration Date: District: Name and
Signature of the Registrar |
Name. District: Tahsil: Town/village:
Registration Unit: |
To be filled by the
Registrar |
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Code no. |
Registration no.:
Registration Date: Date of Birth: Sex: 1 Male 2. Female Place of Birth: Name and Signature of the
Registrar" |
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