Gujarat Registration of Births And Deaths (Amendment) Rules, 2025

[27th February 2025]

PREAMBLE

In exercise of the powers conferred by section 30 of the Registration of Births and Deaths Act, 1969 (18 of 1969), the Government of Gujarat with the approval of the Central Government, hereby makes following rules further to amend the Gujarat Registration of Births and Deaths Rules, 2018, namely: -

Rule 1.

(1)     These rules may be called the Gujarat Registration of Births and Deaths (Amendment) Rules, 2025.

(2)     They shall come into force from the date of their publication in the Official Gazette.

Rule 2.

In the Gujarat Registration of Births and Deaths Rules, 2018 (hereinafter referred to as "the said rules"), in rule 5, after sub-rule (3), the following sub-rules shall be added, namely:-

"(4) Name, wherever it occurs, in Forms referred to in the Gujarat Registration of Births and Deaths (Amendment) Rules, 2025, shall be provided in the format of (first name) (middle name) (last name) and the name shall not contain any abbreviations.

(5)   Date, wherever it occurs, in Forms referred to in the Gujarat Registration of Births and Deaths (Amendment) Rules, 2025, shall be provided in the format of dd-mm- yyyy, where dd is the date in two digits, mm is the month in two digits and yyyy is the year in four digits.

(6)   The address, wherever it occurs, in Forms referred to in the Gujarat Registration of Births and Deaths (Amendment) Rules, 2025, shall contain the name of State or Union Territory, District, Sub-district, Town or Village, Ward number (in case of town and if available), Locality, House number and PIN Code.".

Rule 3.

In the said rules, in rule 7, -

(a)      for the heading "Form of Medical Certification of Cause of Death" the heading, "Form of certificate under subsections (2) and (3) of section 10" shall be substituted;

(b)      after the words "certificate as to the cause of death", the words "including the history of illness, if any," shall be inserted;

(c)      for the words, brackets and figure "sub-section (3)", the words, brackets and figures "sub-sections (2) and (3)" shall be substituted;

(d)      for the words, figures and letter "Form No.4 or 4A", the words, figures and letter "Form No. 4 and 4A respectively" shall be substituted.

Rule 4.

In the said rules, in rule 8, -

(a)      for the heading "Extracts of registration entries", the heading "Certificate of registration of births or deaths" shall be substituted;

(b)      in sub-rule (1), -

(i)       for the words "extracts of particulars", the words "certificate of birth or death extracted" shall be substituted;

(ii)      after the words "given to an informant", the words "electronically or otherwise," shall be inserted;

(c)      for sub-rule (2), the following sub-rule shall be substituted, namely:-

"(2) In the case of domiciliary events of births and deaths, as the case may be, referred to in clauses (a), (aa), (ab) and (ac) of sub-section (1) of section 8 of the Act which are reported direct to the Registrar of Births and Deaths, the head of the house or household, as the case may be, or, in his absence, the nearest relative of the head present in the house, or, in his absence, the oldest adult person present, the adoptive parents, the parent, and the biological parent, as the case may be, may obtain electronically or otherwise the certificate of birth or death from the Registrar within thirty days of its reporting.";

(d)      in sub-rule (3), -

(i)       after the words "shall transmit", the words "electronically or otherwise," shall be inserted;

(ii)      for the word "extracts", the word "certificate" shall be substituted;

(iii)     after the words "present in the house", the words "or in his absence, the oldest adult person present," shall be inserted;

(e)      in sub-rule (4), -

(i)       for the words, brackets and letters "births and deaths referred to in clauses (b) to (e)", the words, brackets and letters "births and deaths, as the case may be, referred to in clauses (b) to (e) and (da), (db) and (dc)" shall be substituted;

(ii)      for the word "collect", the words "obtain electronically or otherwise" shall be substituted;

(iii)     for the word "extract", the word "certificate" shall be substituted;

(f)       in sub-rule (5), for the word "extract", the word "certificate" shall be substituted.

Rule 5.

In the said rules, in rule 9, -

(a)      in sub-rule (1), for the words "rupees two", the words "twenty rupees" shall be substituted;

(b)      for sub-rules (2) and (3), the following sub-rules shall be substituted, namely:-

"(2) Any birth or death of which delayed information is given to the Registrar after thirty days but within one year of its occurrence, shall be registered only with the written permission of the District Registrar or the officer authorised in this behalf and on payment of a late fee of fifty rupees and on production of selfattested document, electronically or otherwise, in Form No. 14.

(3)   Any birth or death of which delayed information is given to the Registrar after one year of its occurrence, shall be registered only on an Order made by a District Magistrate or Sub-Divisional Magistrate or by an Executive Magistrate authorised by the District Magistrate, having jurisdiction over the area where the birth or death has taken place and on payment of a late fee of one hundred rupees.".

Rule 6.

In the said rules, in rule 12, for the words and figures "The registers shall be in three parts containing the items as set out in Form 7, 8 and 9 respectively for birth, death and still birth and in each part of the register,", the words, figures, letter and brackets, "The legal part of the Form No. 1, 1A, 2 and 3 shall constitute the birth register, death register and still birth register (Form No. 7, 8 and 9) respectively and" shall be substituted.

Rule 7.

In the said rules, in rule 13,

(a)      in sub-rule (1),-

(i)       for the words "an extract", the words "a certificate of birth or death" shall be substituted;

(ii)      for the words, figures and brackets "issued under sub-section (1) of section 17, shall be as follow", the words, figures and brackets "issued under sub-section (1) of section 17, electronically or otherwise, shall be as follows" shall be substituted;

(iii)     for the word "Rs.", the word "Rupees" shall be substituted;

(iv)    for the figures "2.00", wherever it occurs, the figures "20.00" shall be substituted respectively;

(v)      in clause (c), --

(I)      for the word "extract", the word "certificate" shall be substituted;

(II)     for the figures "5.00", the figures "50.00" shall be substituted;

(b)      in sub-rule (2), for the words "extract in regard to a birth or death shall be issued", the words and figures "certificate on the basis of extract from the register relating to birth or death shall be issued under section 17" shall be substituted;

(c)      in sub-rule (4), for the word "extracts", the word "certificate" shall be substituted.

Rule 8.

In the said rules, in rule 16, for sub-rule (2), the following sub-rule shall be substituted, namely:-

"(2) Any such offence may be compounded on payment of such sum, not exceeding two hundred and fifty rupees for offences under sub-sections (1), (2) and (3), fifty rupees for offences under sub-section (4), and one thousand rupees in respect of each birth or death for offences under sub-sections (1A) and (4A) of section 23 as the said officer may think fit.".

Rule 9.

In the said rules, after rule 16, the following rule shall be inserted, namely:--

"16A. Appeal.-

An appeal under sub-section (1) of section 25A shall be preferred in Form No. 15.".

Rule 10.

In the said rules, in rule 17, --

(a)      in sub-rule (2), for the words and figures "court orders and orders of the specified authorities granting permission for delayed registration under section 13 received by the Registrars", the words, brackets and figures "permission granted under sub-section (2) of section 13 and the orders issued under sub-section (3) of section 13 for delayed registration received by the Registrar" shall be substituted;

(b)      in sub-rule (3), for the words, brackets and figure "sub-section (3)", the words, brackets and figures "subsections (2) and (3)" shall be substituted.

Rule 11.

In said rules, for the Forms 1, 2, 3, 4, 4A, 5, 6, 7, 8, 9, 10, 11, 12 and 13, the following Forms 1, 1A, 2, 3, 4, 4A, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14 and 15 shall be substituted.