In exercise of the powers conferred by section 30 of the
Registration of Births and Deaths Act, 1969 (No. 18 of 1969), the
Lieutenant-Governor, Puducherry with the approval of the Office of the
Registrar-General of India, Ministry of Home Affairs, Government of India vide
Letter No. 1/2(Rule)/2012-VS(CRS)/2167, dated 13th May 2014 hereby makes the
following rules further to amend the Puducherry Registration of Births and
Deaths Rules, 1999 notified in G.O. Ms. No. 172/LAS/99-2000, dated 29th
December 1999 of the Local Administration Secretariat, Government of Puducherry
and published in Part-II of the Extraordinary Gazette No. 53, dated 30th
December 1999, namely:-- (i) These
rules may be called the Puducherry Registration of Births and Deaths
(Amendment) Rules, 2014. (ii) These
rules shall come into force from the date of their publication in the official
gazette. In the Puducherry Registration of Births and Deaths
Rules, 1999, in rule 10, for the existing sub-rule (1), the following shall be
substituted, namely:-- "Period for the purpose of section 14. (1) Where the
birth of any child had been registered without a name, the parent or guardian
of such child shall, within 12 months from the date of registration of the
birth of child, give information regarding the name of the child to the
Registrar either orally or in writing: Provided that if the information is given after the
aforesaid period of 12 months, which shall be reckoned:- (i) In case,
where the registration had been made prior to the date of commencement of the
Puducherry Registration of Births and Deaths (Amendment) Rules, 2014, five
years period from the date of commencement of this rule may be given; or (ii) In case,
where the registration is made after the date of commencement of the Puducherry
Registration of Births and Deaths (Amendment) Rules, 2014, the period of 15
years from the date of such registration, subject to the provisions of
sub-section (4) of section 23, the Registrar shall- (a) if the
register is in his possession forthwith enter the name in the relevant column
of the concerned form in the birth register on payment of a late fee of rupees
five. (b) if the
register is not in his possession and, if the information is given orally, make
a report giving necessary particulars, and if the information is given in
writing, forward the same to the officer specified by the State Government in
this behalf for making the necessary entry on payment of a late fee of rupees
five.".PUDUCHERRY REGISTRATION OF BIRTHS AND DEATHS (AMENDMENT)
RULES, 2014
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