In exercise of the powers conferred by
Section 30 of the Registration of Birth and Death Act, 1969 (No. 18 of 1969),
the State Government with approval of the Central Government hereby make the
following rules further to amend the Odisha Registration of Birth and Death
Rules, 2001, namely:-- (1)
These rules may be called the Odisha
Registration of Birth and Death (Amendment) Rules, 2013. (2)
They shall come into force on the date of
their publication in the Odisha Gazette In the Odisha Registration of Birth
and Death Rules, 2001 (hereinafter referred to as the said rules) in Rule 8, in
sub-rule (1), the figures '8' and '10' shall respectively be substituted by the
figures 7' and '8'. In the said rules, in Rule 13, in
sub-rule (2), for the figure '9', figure '8' shall be substituted In the said rules, the ''Form 9'' and
''Form 10'' shall be omitted In the said rules, in Form 2, the
following shall be added at the end of address of the parents at the time of
Birth of Child is to be inserted. In the said rules, in Form 3, the
following shall be added, i.e., name of the mother and address of the deceased
at the time of death. In the said rules, the Form 7 and the
Form 8 shall respectively be substituted by the following Forms, namely:-- ''Form 7''--Birth Certificate ''Form 8''--Death CertificateODISHA REGISTRATION OF BIRTH AND DEATH (AMENDMENT) RULES,
2013
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