Punjab Registration of Births and
Deaths Rules, 2004
[21st January, 2004]
Government of
Punjab Department of Health and Family Welfare, Notification, dated 21st
January, 2004
No. G.S.R. 9/C.A. 18/1969/Section 30/2004. - In exercise of the powers conferred by section 30 of the
Registration of Births and Deaths Act, 1969 (Central Act 18 of 1969) and all
other powers enabling him in this behalf, the Governor of Punjab with the
approval of the Central Government conveyed by the office of the Registrar
General, India, vide his letter No. 6/4/97-VS(CRS) Vol. III, dated 3/1/2001 is
pleased to make the following rules, namely.
Rule - 1. Short title and commencement.
(1)
These
rules may be called the Punjab Registration of Births and Deaths Rules, 2004.
(2)
They
shall come into force on and with effect from the date of their publication in
the Official Gazette.
Rule - 2. Definitions.
In these rules, unless the context otherwise requires,
(a)
"Act" means
the Registration of Births and Deaths Act, 1969;
(b)
"Form" means a
Form appended to these rules;
(c)
"section"
means a section of the Act; and
(d)
"State
Government" means the Government of the State of Punjab in the Department
of Health and Family Welfare.
Rule - 3. Period of gestation. [Section 2(1)(g) and 30].
The Period of gestation for the purpose of clause (g) of sub-section (1)
of section 2, shall be twenty eight weeks.
Rule - 4. Submission of report. [Section 4(4), 19(2) 30].
The report under sub- section (4) of section 4, shall be prepared in the
form given in the Appendix, appended to these rules and shall be submitted
alongwith the statistical report referred to in sub-section (2) of section 19,
to the State Government by the Chief Registrar for every year by the 31st July
of the year following the year to which the report relates.
Rule - 5. Forms of giving information of births and deaths. [Sections 8, 9 and 30].
(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, 2 and 3 for the registration of a
birth, 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 signatures/thumb
impression of the informant be obtained. For Rural area of the State, reporting
forms shall be maintained in the forms of "Chowkidara Book"
separately for Births in Form No. 1 and 6 and in the case of Deaths in Form No.
2 and 6 and in the case of Still Births in Form No. 3.
(2)
The
part of the reporting forms containing legal information shall be called the
'Legal Part' and the part containing statistical information shall be called
the "Statistical Part".
(3)
The
information referred to in sub-rule (1), shall be given within twenty one days
from the date of birth, death and still birth.
Rule - 6. Birth or Death in a vehicle. [Sections 8(1) and 30].
(1)
In
respect of a birth or death in a moving vehicle, the person incharge of the
vehicle shall give or cause to be given the information required under
sub-section (1) of section 8 at the first place of halt.
Explanation. - For the purpose of this rule, the term "Vehicle" means
conveyance of any kind used on land, air or water and includes an aircraft, a
boat, a ship, a railway carriage, a motor car, a motorcycle, a scooter, a cart,
a tonga and a richshaw.
(2)
In the
case of deaths, not falling under clauses (a) to (c) of sub-section (1) of
section 8, in which an inquest is held, the officer, who conducts the inquest,
shall give or cause to be given the information required under sub- section (1)
of section 8.
Rule - 7. Form of certificate. [Sections 10(3) and 30].
The certificate as to the cause of death required under sub-section (3)
of section 10, shall be issued in Form No. 4 or Form No. 5 and the Registrar
shall, after making necessary entries in the register of deaths, forward all
such certificates to the Chief Registrar or the officer specified by him in
this behalf by the 10th day of the month immediately following the month to
which the certificates relate.
Rule - 8. Extracts of registration of entries. [Sections 12 and 30].
(1)
The
extracts of the particulars from the register relating to the births and deaths
to be given to an informant under section 12 shall be in Form No. 6 or Form No.
7, as the case may be.
(2)
In the
case of domiciliary events of births and deaths referred to in clause (a) of
sub-section (1) of section 8, 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, may
collect the extracts of birth or death from the registrar within thirty days of
its reporting.
(3)
In the
case of domiciliary events of births and deaths referred to in clause (a) of
sub-section (1) of section 8, which are reported by the persons specified by
the State Government under sub-section (2) of the said section, the person so
specified shall transmit the extracts received from the Registrar of Births and
Deaths to the concerned 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 within
thirty days of its issue by the registrar.
(4)
In the
case of institutional events of births and deaths referred to in clauses (b) to
(e) of sub-section (1) of section 8, the nearest relative to the new born or
deceased, may collect the extract from the officer or person incharge of the
institution concerned within thirty days of the occurrence of the event of
birth or death, as the case maybe.
(5)
If the
extract of birth or death is not collected by the concerned person as referred
to in sub-rules (2), (3) and (4) within the period stipulated therein, the
Registrar or the officer or person incharge of concerned institution as
referred to in sub-rule (4), shall transmit the same to the concerned family by
post within fifteen days of the expiry of the aforesaid period.
Rule - 9. Authority for delayed registration and fee payable therefor. [Sections 13(1)(2)(3) and 30].
(1)
Any
birth or death of which information is given to the Registrar after the expiry
of the period specified in rule 5, but within thirty days of its occurrence,
shall be registered on payment of a late fee of rupee two.
(2)
Any
birth or death of which 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 and payment of late fees of rupees
five on production of an affidavit made before a Notary Public or any other
officer authorized in this behalf.
(3)
Any
birth or death which has not been registered within one year of its occurrence,
shall be registered only on obtaining by the District Registrar an order of the
Sub-Divisional Magistrate or any Magistrate of the First Class nominated by the
District Magistrate in this behalf and on payment of a late fee of rupees ten.
Rule - 10. Period of giving information regarding name of the child. [Sections 14 and 30].
(1)
Where
the birth of any child had been registered without a name, the parent or
guardian of such child shall, within a period of twelve months from the date of
registration of the birth of the child, gave 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
twelve months, but within a period of fifteen years, which shall be reckoned,
(i)
in case where the
registration had been made prior to the date of commencement of the
Registration of Births and Deaths (Amendment) Rules, 1984 published, vide notification No.
1116-6HBV-84, dated the 3rd August, 1984 from the date of commencement of these
rules i.e. the 3rd day of August, 1984 and
(ii)
in case where the
registration is made after the date of commencement of the Registration of
Births and Deaths (Amendment) Rules, 1984 published, --vide notification No. 1116-6HBV-84, dated the 3rd August,
1984 from the date of such registration, subject to the provisions of
sub-section (4) of section 23.
(2)
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;
and
(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 District Registrar or the officer specified by the State Goverment
in this behalf for making the necessary entry on payment of a late fee or
rupees five.
(3)
The
parent or the guardian, as the case may be, shall also present to the
Registrar, a copy of the extract given to him under section 12 or a certified
extract issued to him under section 17 and on such presentation, the Registrar,
shall make the necessary endorsement relating to the name of the child or take
action as laid down in clause (b) of sub-rule (2).
Rule - 11. Correction or cancellation of entry in the register of births and deaths. [Sections 15 and 30].
(1)
If it
is reported to the Registrar that a clerical or formal error has been made in
the register or if such error is otherwise noticed by him and if the register
is in his possession, the Registrar shall enquire into the matter and if he is
satisfied that any such error has been made, he shall correct the error by
correcting or cancelling the entry as provided in section 15, and shall send an
extract of the entry showing the error and how it has been corrected to the
District Registrar and the State Government or the officer specified by it in
this behalf.
(2)
In the
case referred to in sub-rule (1), if the register is not in his possession, the
Registrar shall make a report to the District Registrar or the officer
specified by the State Government in this behalf, and call for the relevant
register and after enquiring into the matter, if he is satisfied that any such
error has been made, make the necessary correction.
(3)
Any
such correction as mentioned in sub-rule (2), shall be countersigned by the
District Registrar or the officer specified by the State Government in this
behalf, when the register is received from the Registrar.
(4)
If any
person asserts that any entry in the register of births and deaths is erroneous
in substance, the Registrar may correct the entry in accordance with the
provisions of section 15 upon production by that person a declaration setting
forth the nature of the error and true facts of the case made by two credible
persons having knowledge of the facts of the case.
Explanation. - For the purpose of this sub-rule, the term 'Credible Person'
stands for Panch, Sarpanch, Municipal Commissioner, Member of Legislative
Assembly, Member of Parliament and a Gazetted Officer.
(5)
Notwithstanding
anything contained in sub-rule (1) and sub-rule (4), the Registrar shall make
report of any correction of the kind referred to therein, giving necessary
details to the District Registrar or the officer specified by the State
Government in this behalf.
(6)
If it
is proved to the satisfaction of the Registrar that any entry in the register
of births and deaths has been fraudulently or improperly made, he shall make a
report giving necessary details to the Officer Authorized by the Chief
Registrar by a General or special order in this behalf under section 25, and on
hearing from him, take necessary action in the matter.
(7)
In
every case in which an entry is corrected or cancelled under this rule, an
intimation thereof shall be sent on the residential address of the person, who
had given information under section 8 or section 9, as the case may be.
Rule - 12. Form of register. [Sections 16 and 30].
(1)
The
register of births, deaths and still births to be kept by the Registrar under
section 16, shall be in three parts as set out in form Nos. 8, 9 and 10
respectively and in each part of the register, the event shall be numbered
serially and for each calendar year. The information given by the informant in
legal part of form Nos. 1, 2 and 3 shall also be kept in the form of a
register.
(2)
A new
register shall be opened on the first day of January of each year;
(3)
An
event which occurred in any previous year, shall be recorded in the current
year register;
Provided that no entry shall be interpolated between two entries
recorded earlier.
Rule - 13. Fees and postal charges payable. [Sections 17 and 30].
(1)
The
fees payable for a search to be made, an extract or a non-availability
certificate of birth and death to be issued under Section 17, shall be as
follows.
|
(a)
|
Search for
a single entry in the first year for which the search is made.
|
Amount (In
Rs.) 2/-
|
|
(b)
|
For every
additional year for which the search is continued
|
2/-
|
|
(c)
|
For
granting extract relating to each birth or death
|
5/-
|
|
(d)
|
For
granting Non-Availability certificate of birth or death
|
2/-
|
(2)
Any
such extract in regard to a birth or death shall be issued by the Registrar or
the officer authorized by the State Government, in this behalf as the case may
be, in Form No. 6 or in Form No. 7 and shall be certified in the manner
provided for in section 76 of the Indian Evidence Act, 1872 (Central Act 1 of
1872).
(3)
If any
particular event of birth or death is not found registered, the Registrar shall
issue a non-availability certificate in this behalf in Form No. 11.
(4)
Any
such extract or non-availability certificate of birth or death, may be
furnished to the person asking for it or sent to him by post on payment of the
postal charges specified therefor.
Rule - 14. Interval and forms of periodical returns. [Sections 19(1) and 30].
(1)
Every
Registrar shall after completing the process of registration, send all the
Statistical parts of the reporting forms relating to each month alongwith the
Summary Monthly Report in Form No. 12 for births, Form No. 13 for deaths and
Form No. 14 for Still Births to the District Registrar on or before the 5th day
of the following month.
(2)
The
District Registrar shall forward all such statistical parts of the reporting
forms received by him to the Chief Registrar not later than the 10th days of
the months.
Rule - 15. Statistical report. [Sections 19(2) and 30].
The statistical report under sub-section (2) of section 19 shall contain
the tables in the form given in Appendix, appended to these rules and shall be
compiled for each year before the 31st day of July of the following year, and
shall be published as soon as possible thereafter, but in any case not later
than five months from that date.
Rule - 16. Compounding of offences. [Sections 23, 24 and 30].
(1)
Any
offence punishable under section 23 may either before or after the institution
of criminal proceedings under this Act, be compounded by an officer authorized
by the Chief Registrar by a general on special order in this behalf, if the
officer so authorized is satisfied that the offence was committed through
inadvertence or oversight or for the first time.
(2)
Any
offence committed under sub-sections (1), (2) and (3) of section 23 may be
compounded on payment of a sum, not exceeding rupees fifty and the offences
committed under sub-section (4) of Section 23 may be compounded for a sum, not
exceeding rupees ten, as the aforesaid officer may think fit.
Rule - 17. Registers and other records. [Section 30(2)(k)].
(1)
The
birth register in Form No. 8, Death Register in Form No. 9, Still Birth
Register in Form No. 10 and the information in the legal portion of Form Nos.
1, 2 and 3, shall be records of permanent importance and shall not be
destroyed.
(2)
The
Court orders and orders of the specified authorities granting permission for
delayed registration received under section 13 by the Registrar, shall form an
integral part of the birth register, death register and still birth register
and shall not be destroyed.
(3)
The
certificate as to the cause of death furnished under sub-section (3) of the
section 10, shall be retained for a period of atleast five years by the Chief
Registrar or the officer specified by him in this behalf.
(4)
Every
birth register, death register and still birth register shall be retained by
the Registrar in his office for a period of twelve months i.e. a calendar year
and after the end of the calendar year to which it relates, such register and
forms shall thereafter be transferred for safe custody to the District
Registrar and in respect of municipal areas or cantonment area to such officer,
as may be specified by the State Government in this behalf.
Rule - 18. Fees payable. [Section 30].
Fees payable under the Act, may be paid in cash or by money order or
postal order and shall be deposited in the State Treasury under the appropriate
head.
Rule - 19. Repeal and saving.
The Punjab Registration of Births and Deaths Rules, 1972, are hereby
repealed.
Provided that any order made or action taken under the rules so
repealed, shall be deemed to have been made or taken under the corresponding
provisions of these rules.
Appendix
[See
Rules 4 and 15]
Format
of the Report on the Working of the Act.
1.
Brief
description of the State, its boundaries and revenue districts.
2.
Changes
in Administrative Areas.
3.
Explanation
about the differences in Areas.
4.
Changes
in Registration area-extension.
5.
Administration
set up of the registration machinery at various levels.
6.
General
response of the public towards the Act.
7.
Notification
of births and deaths.
8.
Progress
in the medical certification of cause of death.
9.
Maintenance
of Records.
10. Search of births and deaths
register for issue of certificate.
11. Delayed registrations.
12. Prosecutions and compounding of
offences.
13. Difficulties encountered in
implementation of the Act.
(i)
Administrative
(ii)
Others.
14. Orders and instructions issued
under the Act.
15. General remarks.
Form No. 1
(See
Rules 5, 12 and 17)
Birth
Report
Legal
Information
|
This Part To be added To the Birth Register
To be filled by the
Information
|
|
1.
Date of
Birth. ______________________________________________
(Enter
the exact day, month and year, and child was born e.g. 1-1- 2000)
2.
Sex.
_____________________________________________________
(Enter
"male" or "female" do not use abbreviations)
3.
Name of
the child, if any. _____________________________________
(If
not named, leave blank)
4.
(a)
Name of the father. ________________________________________
(Full
name as usually written)
(b)
Name of the Grandfather.
5.
(a)
Name and Age of the mother: ________________________________
(Full
name as usually written)
(b)
Complete Residential Address. ______________________________
_______________________________
________________________________
6.
(a)
Place of birth.
(Tick
the appropriate entry 1 or 2 below and give the name of the
Hospital/Institution or the address of the house where the birth took place)
1.
Hospital/Institution
Name _________________________________
2.
House Address
__________________________________________
(b) Order of Birth. _________________________________________
(Living
children only)
7.
Informant's
name. __________________________________________
Address.
________________________________________________
(After
completing all columns 1 to 20 informant will put date and signature here).
|
Date.
|
Signature
or left thumb mark of the informant
|
To be
filled by the Registrar
Registration
No. _____________________ Registration Date ______________ Registration Unit
___________________________________________________ Town/Village.
_____________________ District ___________________
Remarks.
(if any)
Name
of Signature of the Registrar.
Birth
Report
Statistical
Information
This
part to be detached and sent for statistical processing
To be
filled by the informant
8.
Town or
village or Residence of the mother.
(Place
where the mother usually lives. This can be different from the place where the
delivery occurred. The house address is not required to be entered)
(a)
Name of Town/Village.
(b)
Is it town or village.
(Tick
the appropriate entry below);
1.
Town
2.
Village
(c)
Name of District.
(d)
Name of State.
9.
Religion
of the Family. (Tick the appropriate entry below)
1.
Hindu
2.
Muslim
3.
Christian
4.
Sikh
5.
Any other religion
(Write name of the religion)
10.
Father'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)
11.
Mother's
level of education ______________________________
(Enter
the completed level of education e.g. if studied up to class VII but passed
only class VI Write class VI)
12.
Father's
Occupation. ______________________________________
(If no
occupation write 'Nil')
13.
Mother's
Occupation. ______________________________________
(If no
occupation write 'Nil')
14.
Age of
the mother (in completed years) at the time of marriage. ______
(If
married more than once, age at first marriage may be entered)
15.
Age of
the mother (in completed years) at the time of this birth. ______
In the
case of multiple births, fill in a separate form for each child and write 'Twin
birth' or, 'Triple birth' etc. as the case may be, in the remarks column in the
box below left.
To be
filled by the informant
16.
Number
of children born alive to the mother so far including this child. ____
(Number
of children born alive to include also those from earlier marriage(s), if any).
17.
Type of
attention at delivery.
(Tick
the appropriate entry below)
1.
Institutional-Government
2.
Institutional-Private or
Non-Government
3.
Doctor, Nurse or Trained
midwife
4.
Traditional Birth
Attendant
5.
Relatives or others
18.
Method
of Delivery.
(Tick
the appropriate entry below)
1.
Natural
2.
Caesaren
3.
Forceps/Vacum
19.
Birth
Weight (in kgs.) (if available). ___________________________
20.
Duration
of pregnancy (in weeks). _____________________________
(Columns
to be filled are over. Now put signature at left).
To be filled by the Registrar
|
Name
|
Code No.
|
Registration
No.:
|
|
|
Registration
Date.
|
|
District.
|
|
Date of
Birth.
|
|
Tehsil.
|
|
Sex 1.
Male 2. Female
|
|
Town/Village.
|
|
Place of
Birth.
|
|
|
1.
Hospital/Institution
|
|
|
2. House
|
|
Registration
Unit.
|
|
|
Name
and Signature of the Registrar.
Note -
In the case of illegitimate birth the ward "illegitimate" should be
entered in the remarks columns and no person's name should be entered as that
of the father, unless there is a joint request of the mother and the person
acknowledging himself to be father of the child.
Form No. 2
(See rules 5, 12 and 17)
Death
Report
Legal
Information
|
This Part To be added To the Death Register
To be filled by the
Information
|
|
This part to be added to the Death Register
To be filled by the informant
1.
Date of
Death. (Enter the exact day, month and year the death took place e.g. 1-1-2000)
2.
Name of
the Deceased. ______________________________________
(Full
name as usually written)
3.
Sex of
the deceased. ________________________________________
(Enter
"male" or "female", do not use abbreviations)
4.
(a) Age
of the deceased. _____________________________________
(If the
deceased was over 1 year of age, give age in completed years. If the deceased
was below 1 year of age, give age in months, and if below 1 month give age in
completed number of days, and if below one day, in hours)
(b)
Name of the father/husband of the deceased ___________
(c)
Complete Address of deceased ______________________
5.
Place
of Death. _____________________________________
(Tick
the appropriate entry 1, 2 or 3 below and give the name of the
Hospital/Institution or the address of the house where the death took place. If
other place, give location)
1.
Hospital/Institution
Name.
2.
House Address.
3.
Other Place.
6.
Informant's
name.
Address.
(After completing all columns 1 to 17, informant will put
date and signature here:)
|
Date.
|
Signature
or left thumb mark of the informant
|
To be
filled by the Registrar
|
Registration
No..
|
Registration
Date.
|
|
Registration
Unit.
|
|
|
Town/Village.
|
District.
|
|
Remarks.
(if any)
|
|
Name
and Signature of the Registrar
Death
Report
Statistical
Information
(This
part to be detached and sent for statistical processing)
To be filled by the Informant
7.
Town or
village of Residence of the deceased (Place where the deceased actually lived.
This can be different from the place where the death occurred. The house
address is not required to be entered.)
(a)
Name of Town/village.
_____________________________________
(b)
Is it town or village.
(Tick the appropriate entry below)
1.
Town
2.
Village
(c)
Name of District.
__________________________________________
(d)
Name of State.
____________________________________________
8.
Religion
of the Family (Tick the appropriate entry below)
1.
Hindu
2.
Muslim
3.
Christian
4.
Sikh
5.
Any other religion.
(Write name of the religion)
9.
Occupation
of the deceased. __________________________________
(If no
occupation write 'Nil')
10.
Type of
medical attention received before death.
(Tick
the appropriate entry below)
1.
Institutional
2.
Medical attention other
than institution
3.
No medical attention
To be
filled by the informant
11.
Was the
cause of death medically certified ?.
(Tick
the appropriate entry below)
1.
Yes
2.
No
12.
Name of
Disease or Actual Cause of
Death.
_______________________________________________________
(For all deaths irrespective of whether medically certified or not)
13.
In case
this is a female death, did the death occur while pregnant, at the time of
delivery or within 6 weeks after the end of pregnancy.
(Tick
the appropriate entry below)
1.
Yes
2.
No
14.
If used
to habitually smoke for how many years ____________________
15.
If used
to habitually chew tobacco in any form ____ for now many years ?
16.
If used
to habitually chew arecanut in any form for how many years ?
17.
If used
to habitually drink alcohol ____________ for how many years ?
(Columns
to be filled are over. Now put signature at left)
_____________________________________________________________
To be filled by the Registrar
|
Name
|
Code No.
|
Registration
No.
|
|
|
Registration
Date.
|
|
District
|
|
Date of
Death.
|
|
|
Sex 1.
Male 2. Female
|
|
Tehsil
|
|
|
|
|
Age. __
Yrs _____Month____ Day ___ hrs
|
|
|
(Years/months/days/hours)
|
|
Town/Village
|
|
Place of
Death.
|
|
|
1.
Hospital/Institution
|
|
|
2. House
3. Other Place
|
|
Registration
Unit
|
|
|
Name
and Signature of the Registrar
Form No. 3
(See
rules 5, 12 and 17)
Still
Birth Report
Legal Information
This part to be added to the Still Birth Register
To be filled by the informant.-
1.
Date of
Birth:
(Enter
the exact day, month and year the child
was born e.g. 1-1-2000
2.
Sex.
(Enter
"male" or "female", do not use abbreviation)
3.
Name of
the Father.
(Full
name as usually written)
4.
(a)
Name of the Mother.
(Full name as usually written)
(b) Complete permanent Residential Address.
5.
Place
of birth.
(Tick
the appropriate entry 1 or 2 below and give the name of the
Hospital/Institution or the address of the house where the birth took place)
|
1.
Hospital/Institution
|
Name.
|
|
2. House
|
Address.
|
6.
Informant's
Name.
Address.
(After completing all columns 1 to 12,
informant will put date and signature here)
|
Date.
|
Signature
of left thumb mark of the informant
|
To be filled by the Registrar
|
Registration
No..
|
Registration
Date.
|
|
Registration
Unit.
|
|
|
Town/Village.
|
District.
|
|
Remarks.
(if any)
|
|
Name and Signature of the Registrar
Still Birth Report
Statistical Information
|
This part
to be detached and sent for statistical processing
|
In the
case of multiple birth fill in a separate form for child and write 'Twin
birth' 'Triple Birth' etc. as the case may be
|
To be filled by the informant.
7.
Town or
village of Residence of the mother. (Place where mother usually lives. This can
be different from the place where the delivery occurred. The house address is
required to be entered)
(a)
Name of Town/Village.
(b)
Is it town or village.
(Tick the appropriate entry below)
1.
Town.
2.
Village.
(c)
Name of District.
(d)
Name of State.
8.
Age of
mother (in completed years) at the time of this birth.
9.
Mother's
level of education.
(Enter
the completed level of education
e.g. if studied up to class VII but
passed only class VI, write class VI)
10.
Type of
attention of delivery.
(Tick
the appropriate entry below)
1.
Institutional-Government
2.
Institutional-Private or
Non-Government
3.
Doctor, Nurse or Trained
midwife
4.
Traditional Birth
Attendant
5.
Relatives or others
11.
Duration
of pregnancy. (in weeks)
12.
Cause
of foetal death. (if known)
(Columns
to be filled are over. Now put signature at left)
13.
To be
filled by the Registrar
|
Name
|
Code No.
|
Registration
No.
|
|
|
Registration
Date.
|
|
District
|
|
Date of
Birth.
|
|
Tehsil
|
|
Sex 1.
Male 2. Female
|
|
Town/Village
|
|
Place of
Death.
|
|
Registration.
|
|
1.
Hospital/Institution
|
|
Unit.
|
|
2. House
|
Name
and Signature of the Registrar
Note.-
In the case of illegitimate birth the word "illegitimate" should be
entered in the remarks column and no person's name should be entered as that of
the father, unless, there is a joint request of the mother and the person
acknowledging himself to be father of the child.
Form No. 4
(See
rule 7)
Medical Certificate of Cause of Death
(Hospital
in-patients, Not to be used for still births)
To be
sent to Registrar along with Form No. 2 (Death Report)
Name of the Hospital ____________________
I hereby certify that the person whose particulars are given below died
in the hospital in Ward No. ___________ on_____________ at _________ A.M./P.M.
|
NAME OF DECEASED
|
For use of
Statistical Office
|
|
Sex
|
Age at
Death
|
|
If 1 year
or more, age in years
|
If less
than 1 year, age in Months
|
If less
than one month, age in days
|
If less
than one day, age in Hours
|
|
1. Male
2. Female
|
|
|
|
|
|
|
CAUSE OF DEATH
I
Immediate cause
|
Interval
between on set & death approx.
|
|
|
State the disease, Injury & complication
which caused death, not the mode of dying such as heart failure, asthonia,
etc.
Antecedent cause
Morbid conditions, if any, giving rise to the
above Cause, stating underlying conditions last.
II
Other
Significant conditions contributing to the death but not related to the
disease or conditions causing it.
|
(a) _______________ due to (or as a consequences
of)
(b) _______________ due to (or as a consequence of)
(c) _________________ _________________
_________________
|
________
|
________
|
|
________
|
________
|
|
________
|
________
|
|
|
|
________
|
________
|
|
Manner of
Death
|
How did
the injury occur ?
|
|
1. Natural 2. Accident 3. Suicide 4. Homicide
5. Pending
Investigation
|
|
If deceased was a female, was pregnancy the death
associated with ?
If yes,
was there a delivery 1. Yes 2. No.
|
1. Yes 2.
No
|
Name
and signature of the Medical Attendant certifying the cause of death
Date
of verification ____________________________________________
See Reverse for Instructions
(To be detached and handed over to the relative of the deceased)
Certified
that Shri/Smt./Kum. ________________ S/W/D of Shri ___________ R/O
_______________________ was admitted to this hospital on ____________ and
expired on _____________________________
Doctor
_____________________.
(Medical Supdt.
Name of Hospital)
Medical Certificate of Cause of Death
Directions
for completing the form
Name of deceased.
To be given in full. Do not use initials. If deceased is an infant, not
yet named at time of death, write, Son of (S/o) or 'Daughter of (D/o), followed
my names of mother and father.
Age.
If the deceased was over 1 year of age, give age in completed years. If
the deceased was below 1 year of age, give age in months and if below 1 month
give in completed number of days, and if below one day, in hours.
Cause of Death.
This part of the form should always be completed by the attending
physician personally.
The certificate of cause of death is divided into two parts, I and II.
Part I is again divided into three parts, lines (a) (b) (c). If a single morbid
condition completely explains the deaths, then this will be written on line (a)
of Part I, and nothing more need be written in the rest of Part I or Part II,
or example, smallpox, lobar pneumonia cardiac boribori are sufficient cause of
death and usually nothing more is needed.
Often, however, a number of morbid conditions will have been presented
at death, and the doctor must
then complete the certificate in the proper manner so that the correct
underlying cause will be tabulated. Final, enter in Part I (a) the immediate
cause of death. This does not mean the mode of dying, e.g., heart failure,
respiratory failure, etc. These terms, should not appear on the certificate at
all since they are modes of dying and not causes of death. Next consider
whether the immediate cause is a complication or delayed result of some other
cause. If so, enter the antecedent cause in Part I, line (b). Sometimes there
will be three stage in the course of events leading to death. If so, line (c)
will be completed. The underlying cause to be tabulated is always written last
in Part I.
Morbid conditions or injuries may be present which were not directly
related to the train of events causing death but which contributed in some way
to the total outcome. Sometimes the doctor finds it difficult to decide,
especially for infant deaths, which of several independent conditions was the
primary cause of death, but only one cause can be tabulated, so the doctor must
decide, if the other diseases are not effects of the underlying cause, they are
entered in Part II.
Do not write two or more conditions on a single line. Please write the
names of the diseases (in full) in the certificates as legibly as possible to
avoid the risk of their being misread.
Onset.
Complete the column for interval between onset and death whenever
possible, even if very approximately, e.g., "from birth"
--"several years".
Accidental or violent deaths.
Both the external cause and the nature of the injury are needed and
should be stated. The doctor or hospital should always be able to describe the
injury, stating the part of the body injured, and should give the external
cause in full when this is shown. Example. (a) Hypostatic pneumonia; (b)
Fracture of neck of fornur; (c) Fall from ladder at home.
Maternal deaths.
Be sure to answer the questions on pregnancy and delivery. This
information is needed for all women of child bearing age, even though the
pregnancy may have had nothing to do with the death.
Old age Senility.
Old age (or senility) should be not given as a cause of death if a more
specific cause is known, if old age was a contributory factor, it should be
entered in Part II. Example. (a) Chronic bronchitis, II old age.
Completeness of information.
A complete case history is not wanted, but if the information is
available, enough details should be given to enable the underlying cause to be
properly classified.
Example. Anaemia - Give type of anaemia, if known. Neoplasms - Indicate whether
benign or inallgnant, and site, with site of primary neoplasm, whenever
possible, Heart disease - Describe the condition specifically; if congestive
heart failure, chronic on pulmonale, etc., are mentioned, give the antecedent
condition, Tetanus - Describe the antecedent injury, if known. Operation -
State the condition for which the operation was performed. Dysentry - Specify
whether bactilary arnobic, etc., if known Complications of pregnancy or
delivery - Describe the complication specifically. Tuberculosis - give organs
affected.
Symptomatic statement.
Convulation diarrhoea, fever, ascites, jaundice, debitity etc., are
symptoms which may be due to any one of a number of different conditions.
Sometimes nothing more is known, but whenever possible give the disease which
caused the symptom.
Manner of Death.
Deaths not due to external cause should be identified as 'Natural'. If
the cause of death is known, but it is not known whether it was the result of
an accident suicide or homicide and is subject to further investigation, the
cause of death should invariably be filled in and the manner of death should be
shown as 'Pending Investigation'.
Form No. 5
(See rule
7)
Medical Certificate of Cause of Death
(For
non-institutional deaths. Not to be used for still births)
To be
sent to Registrar along with Form No. 2 (Death Report)
I
hereby certify that the deceased Shri/Smt./Km. ________________ son of/wife of/daughter
of ______________________ resident of ___________________ was under my
treatment from ________________ to_________ and he/she died on ________________
at _________ A.M./P.M.
|
NAME OF
DECEASED
|
For use of
Statistical Office
|
|
Sex
|
Age at
Death
|
|
Age in
completed yearss
|
If less
than 1 year, age in Months
|
If less
than one month, age in days
|
If less
than one day, age in Hours
|
|
1. Male
2. Female
|
|
|
|
|
|
|
CAUSE OF DEATH
I
Immediate cause
|
Interval
between on set & death approx.
|
|
|
State the disease, Injury & complication
which caused death, not the mode of dying such as heart failure, asthonia,
etc.
Antecedent cause
Morbid conditions, if any, giving rise to the
above Cause, stating underlying conditions last.
II
Other
Significant conditions contributing to the death but not related to the
disease or conditions causing it.
|
(a)________________due to (or as a consequences
of)
(b) _______________ due to (or as a consequence of)
(c)________________ __________________
__________________
|
________
|
________
|
|
________
________
|
________
________
|
|
________
|
________
|
|
If deceased was a female, was pregnancy the death associated with ?
If yes,
was there a delivery 1. Yes 2. No.
|
1. Yes 2. No
|
Name
and signature of the Medical Practitioner certifying the cause of death
Date
of verification _______________________________________________
See Reverse for Instructions
(To be
detached and handed over to the relative of the deceased)
Certified
that Shri/Smt./Kum. ________ S/W/D of Shri _________ R/O __________ was under
my treatment from __________ to ____________ and he/she expired on __________
at _______________ A.M./P.M.
Doctor
_______________________________
Signature
and address of Medical Practitioner/
Medial attendant with Registration No.
Medical
Certificate of Cause of Death
Directions
fo completing the form
Name of deceased.
To be given in full. Do not use initials. If deceased is an infant, not
yet named at time of death, write, 'Son of (S/o)' or 'Daughter of (D/o)',
followed by names of mother and father.
Age.
If the deceased was over 1 year of age, give age in completed years. If
the deceased was below 1 year of age, give age in months and if below 1 month
give age in completed number of days, and if below one day, in hours.
Cause of Death.
This part of the form should always be completed by the attending
physician personally.
The
certificate of cause of death is divided into two parts, I and II. Part I is
again divided into three parts, lines (a) (b) (c). If a single morbid condition
completely explains the deaths, then this will be written on line (a) of part
I, and nothing more need be written in the rest of part I or Part II, for
example, smallpox, lobar pneumonia, cardiac beriberi, are sufficient cause of
death and usually nothing more is needed.
Often,
however, a number of morbid conditions will have been present at death, and the
doctor must then complete the certificate in the proper manner so that the
correct underlying cause will be tabulated. First, enter in Part I (a) the immediate
cause of death. This does not mean the mode of dying, e.g., heart failure,
respiratory failure, etc. These terms, should not appear on the certificate at
all since they are modes of dying and not causes of death. Next consider
whether the immediate cause is a complication or delayed result of some other
cause. If so, enter the antecedent cause in Part I, line (b). Sometimes there
will be three stages in the course of events leading to death. If so, line (c)
will be completed. The underlying cause to be tabulated is always written last
in Part I.
Morbid
conditions or injuries may be present which were not directly related to the
brain of events causing death but which contributed in some way to the fatal
outcome. Sometimes the doctor finds it difficult to decide, especially for
infant deaths, which of several independent conditions was the primary cause of
death, but only one cause can be tabutated, so the doctor must decide, if the
other diseases are not effects of the underlying cause, they are entered in
Part II.
Do not
write two or more conditions on a single line. Please write the names of the
diseases (in full) in the certificates as legibly as possible to avoid the risk
of their being misread.
Rule - Onset.
Complete the column for interval between onset and death whenever
possible, even if very approximately, e.g., "from birth"
"several years".
Rule - Accidental or violent deaths.
Both the external cause and the nature of the injury are needed and
should be stated. The doctor or hospital should always be able to describe the
injury, stating the part of the body injured, and should give the external
cause in full when this is shown. Example. (a) Hypostatic pneumonia; (b)
Fracture of neck of fomur; (c) fall from ladder at home.
Maternal deaths.
Be sure to answer the questions on pregnancy and delivery. This
information is needed for all women of child bearing age, even though the
pregnancy may have had nothing to do with the death.
Old age Senility.
Old age (or senility) should be not given as a cause of death if a more
specific cause is known, if old age was a contributory factor, it should be
entered in Part II. Example. (a) Cronic bronchitis, II old age.
Completeness of information.
A complete case history is not wanted, but if the information is
available, enough details should be given to enable the underlying cause to be
properly classified.
Example. Anaemia. Give type of anaemia, if known. Neoplasms - indicate whether benign or
mallgnant, and site, withsite of primary neoplasm, whenever possible. Heart
disease - Describe the condition specifically if congestive heart failure,
chronic on pulmonale, etc., are mentioned, give the antecedent conditions.
Tetenaus - Describe the antecedent injury, if known. Operation - state the
condition for which the operation was performed. Dysentry - Specify whether
bacillary amobic, etc., if known. Complications of pregnancy or delivery -
Discribe the complication specifically. Tuboruclosis - give organs affected.
Symptomatic statement.
Convulsions diarrhea, fever, ascitas, jaundice, debility etc., are
symptoms which may be due to any one of a number of different conditions. Sometimes
nothing more is known but whenever possible give the disease which caused the
symptom.
Form No. 6
(See
rules 8 and 13)
Birth
Certificate
(Issued
under Section 12/17)
This
is to certify that the following information has been taken from the original
record of birth which is the register for (Local Area) _________ of Tehsil
__________ of District ________ of Punjab state.
Name
______________________________________________________
Sex
________________________________________________________
Date
of Birth ________________________________________________
Place
of Birth________________________________________________
Name
of Father ______________________________________________
Name
of Mother _____________________________________________
Name
of the Grand Father _____________________________________
Complete
Residential
Address
of Father/Mother ______________________________________
Registration
No. ______________________________________________
Date
of Registration ___________________________________________
Prepared
by.
(a)
Signature
_______________________
(b)
Name
__________________________
(c)
Designation
_____________________
Date
_____________________________
Name and Signature of issuing Authority.
(Seal)
Form No. 7
(See
rules 8 and 13)
Death
Certificate
(Issued
under Section 12/17)
This
is to certify that the following information has been taken from the original
record of death which is the register for (Local Area) ___________________ of
Tehsil ___________________ of District ___________________ of Punjab State.
Name
of the deceased ____________________________ Sex _________
Name
of father/husband ________________________ Complete Residential Address
______________________________ Date of Death ____________________ Place of
Death ___________________________ Registration No. _____________ Date of
Registration _________________________
Prepared by.
(a)
Signature _________ Name
and Signature
(b)
Name
______________________________ of the issuing Authority
(c)
Designation
__________________________ (Seal)
________________________________________________________________
No
Disclosure shall be made of particulars regarding the cause of death as entered
in the Register. See proviso to Section 17(1).
Form No. 8
(See
Rules 12 and 17)
Birth
Rregister
Name
of Registration Centre ______________ District _______________
_______________________________________________________________ .
1.
Registration
No..
2.
Date of
Registration.
3.
Date of
Birth.
4.
Sex.
(Enter "male" or "female")
5.
Name of
the child, if any.
(If
not named, leave blank)
6.
Name of
the father.
7.
Name of
the Grandfather.
8.
Name
and Age of the mother.
9.
Complete
Residential Address
10. Place of birth.
1.
Hospital/Institution
Name.
2.
House Address.
11.
Order
of Birth (Living children only).
12.
Birth
weight of new born (In kgs.).
13.
Informant's
name.
Address.
14.
Signature
of the Registrar.
15.
Remarks.
Form No. 9
(See
Rules 12 and 17)
Death
Register
Name of Registration Centre ______________________ District ___________
______________________________________________________________
1.
Registration
No..
2.
Date of
Registration.
3.
Date of
Death.
4.
Name of
the deceased.
5.
Sex of
the deceased.
6.
Age of
the deceased.
7.
Name of
the Father/Husband of the deceased.
8.
Complete
Address of deceased.
9.
Place
of Death.
1.
Hospital/Institution
Name.
2.
House Address.
3.
Other Place.
10.
Cause
of Death
11.
Informant's
Name
Address.
12.
Signature
of the Registrar.
13.
Remarks.
Form No. 10
(See
rules 12 and 17)
Still
Birth Register
Name of Registration Centre _____________________ District _________
1.
Registration
No..
2.
Date of
Registration.
3.
Date of
Birth.
4.
Sex.
(Enter "Male" or "Female").
5.
Name of
the Father.
6.
Name of
the Mother.
7.
Complete
Residential Address.
8.
Place
of Birth.
1.
Hospital/Institution
Name.
2.
House Address.
9.
Informant's
Name.
Address.
10.
Signature
of the Registrar.
11.
Remarks.
Form No. 16
(See
rule 13)
Non-availability
Certificate
(Issued under Section 17 of the Registration of Births and Deaths Act, 1969)
This is to certify that a search has been made on the request of
Shri/Smt./Kumari ____________________________ son/wife/daughter of
__________________ in the registration records for the year(s)
__________________________ relating to (Local area) ___________________________
of (Tehsil) ____________________ of (District) of (State)
__________________________ and found that the event relating to the birth/death
of _____________________________ son/daughter of ___________________________
was not registered.
Date ________________________
Signature
of Issuing Authority.
(Seal)
Form No. 12
(See
Rule 14)
Summary
Monthly Report of Births.
1.
Report
for the Month of ______________ Year ____________________
2.
District.
3.
Town/Village.
4.
Registration
Unit.
5.
Number
of Births Registered.
(a)
Within one year of their
Occurrence.
(b)
After one year of their
Occurrence.
Total
(a+b).
Total should be equal to the number of Birth Report Forms (Form No. 1) attached
with this monthly report.
Dated.
Signature and Name of the Registrar.
Submitted to the Chief Registrar/District Registrar.
Form No. 13
(See
Rule 14)
Summary
Monthly Report of Deaths
1.
Report
for the Month of ____________________ Year ______________
2.
District.
3.
Town/Village.
4.
Registration
Unit.
5.
Details
of Deaths Registered during the Month.
|
Deaths
|
|
Infant
Deaths
|
Maternal
Deaths
|
|
Registered
within one year of occurrence
|
Registered
after one year of occurrence
|
[1][Total]
|
|
|
|
1
|
2
|
3
|
4
|
5
|
|
|
|
|
|
Note.-
Infant and Maternal Deaths should also be included in the Deaths.
Dated.
(Sd.) ___,
Signature and Name of the Registrar.
Submitted to the Chief Registrar/District
Registrar.
Form No. 14
(See
Rule 14)
Summary
Monthly Report of Still Births
1.
Report
for the Month of _________________ Year _______________________
2.
District.
3.
Town/Village.
4.
Registration
Unit.
5.
Number
of Still Births Registered.
Number
of Still Births Registered should be equal to the number of Still Birth Report
Forms (From No. 3) attached with this monthly report.
Signature
and Name of the Registrar
Dated.
Submitted to the Chief Registrar/District
Registrar.
Table A-1
Population,
Registration Units, Monthly Returns Due and Received
(Rural
Areas)
|
Sl. No.
|
District
|
Population
as per last Census
|
No. of
Registration Units
|
No. of
Monthly Returns Due
|
No. of
Monthly Returns not Received
|
Estimated
mid-year population
|
|
|
|
|
|
|
|
|
|
Actual
|
Adjusted
for incomplete Receipt of Returns
|
|
|
|
Total
|
Adjusted
for Incomplete Receipt of Returns
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
|
|
|
|
|
|
|
|
|
|
|
State
Total
|
Table A-2
Population,
Registration Units, Monthly Returns Due and Received
(Urban
Areas)
|
Sl. No.
|
District
|
Population
as per last Census
|
No. of
Registration Units
|
No. of
Monthly Returns Due
|
No. of
Monthly Returns not Received
|
Estimated
mid-year population
|
|
|
|
|
|
|
|
|
|
Actual
|
Adjusted
for incomplete Receipt of Returns
|
|
|
|
Total
|
Adjusted
for Incomplete Receipt of Returns
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
|
|
|
|
|
|
|
|
|
|
|
State
Total
|
Table B-1
Live
Births by Place of Occurrence, Districts (Rural & Urban) and Towns with
Population One Lakh and above.
|
Sl. No.
|
District
|
Births by
Place of Occurrence
|
Place of
Residence of Moter
|
Place of
Residence outside the State
|
|
|
|
|
|
|
M
|
F
|
T
|
Within the
Area
|
Outside
the Area
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
1
|
District-1
R
|
|
|
|
|
|
U
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
Towns with
population one lakh and above
|
|
Town -1
|
|
|
|
|
|
|
|
Town -2
|
|
|
|
|
|
|
|
2
|
District -
2
|
|
|
|
|
|
|
|
|
|
|
|
|
|
State
Total
|
R
U
T
|
|
|
|
|
|
|
Table B-2
Live
Births by Place of Residence, Districts (Rural & Urban) and Towns with
Population one Lakh and above.
|
Sl. No.
|
District
|
Births by
Place of Residence of Mother
|
Birth Rate
|
Place of
Occurrence of the Birth
|
|
|
|
|
|
|
|
M
|
F
|
T
|
|
Within the
Area
|
Outside
the Area
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
1
|
District-1
R
|
|
|
|
|
|
U
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
Towns with
population one lakh and above
|
|
|
|
|
|
|
|
Town -1
|
|
|
|
|
|
|
|
Town -2
|
|
|
|
|
|
|
|
2
|
District
-2
|
|
|
|
|
|
|
|
|
|
|
|
|
|
State
Total
|
R
U
T
|
|
|
|
|
|
|
Table B-3
Time
Gap in Registration of Live Births (Rural & Urban)
|
Sl. No.
|
District
|
Rural
|
|
Number of
Live Births Registered
|
|
|
Within
Prescribed Time Limit
|
Delayed
Registration
|
|
|
Within 30
days
|
After 30
days but within 1 year
|
After 1
year
|
|
|
Male
|
Female
|
Male
|
Female
|
Male
|
Female
|
Male
|
Female
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
|
|
|
|
|
|
|
|
|
|
|
|
State
Total
|
|
|
|
|
|
|
|
|
|
Urban
|
|
Number of
Live Births Registered
|
|
Within
Prescribed Time Limit
|
Delayed Registration
|
|
Within 30
days
|
After 30
days but within 1 year
|
After 1
year
|
|
Male
|
Female
|
Male
|
Female
|
Male
|
Female
|
Male
|
Female
|
|
11
|
12
|
13
|
14
|
15
|
16
|
17
|
18
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table B-4
Live
Births by Sex and Months of Occurrence
|
Sl.No.
|
District
|
Sex
|
Months
|
|
|
|
January
|
February
|
March
|
April
|
May
|
June
|
July
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
|
|
M
F
T
|
|
|
|
|
|
|
|
|
State
Total
|
M
F
T
|
|
|
|
|
|
|
|
|
Sl.No.
|
District
|
Sex
|
Months
|
Total
|
|
August
|
September
|
October
|
November
|
December
|
|
1
|
2
|
3
|
11
|
12
|
13
|
14
|
15
|
16
|
|
|
M
F
T
|
|
|
|
|
|
|
|
State
Total
|
M
F
T
|
|
|
|
|
|
|
Table B-5
Live
Births by Type of Attention at Delivery (Rural & Urban)
|
Rural/Urban
|
Type of
Attention at Delivery
|
Total
|
|
Institutional
|
Doctor,
Nurse and Trained Midwife
|
Traditional
Birth Attendant
|
Relatives
and Others
|
Not Stated
|
|
|
|
Government
|
Private
and Non-Government
|
|
|
|
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
Rural
|
|
|
|
|
|
|
|
|
Urban
|
|
|
|
|
|
|
|
|
(i) Towns
with population one lakh and above
|
|
|
|
|
|
Town - 1
|
|
|
|
|
|
|
|
Town - 2
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
(ii) All
other
|
|
|
|
|
|
|
|
Urban
areas
|
|
|
|
|
|
|
|
Urban
Total
|
|
|
|
|
|
|
|
State
Total
|
|
|
|
|
|
|
Table B-6
Live
Births by Method of Delivery and Type of Institution for Institutional Births
(Rural & Urban)
|
Method of
Delivery
|
Type of
Institution
|
|
Government
Hospital
|
Private
and Non-Government
|
Total
|
|
R
|
U
|
T
|
R
|
U
|
T
|
R
|
U
|
T
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
|
Natural
Caesarean
Forceps/Vacuum
Not Stated
|
|
|
|
|
|
|
|
|
|
|
State
Total
|
|
|
|
|
|
|
|
|
|
Table B-7
Live
Births by Age of the Mother and Birth Order (Rural & Urban)
|
Age of
Mother
|
Birth
Order
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 &
above
|
Not Stated
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
All
Areas/Rural Areas/Urban Areas
|
|
Below 15
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
15-19
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
20-24
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
25-29
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
30-34
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
35-39
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
40-44
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
45 &
above
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Age Not
Stated
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table B-8
Live
births by Birth Order and Age of the Mother for Towns with Population 1 Lakh
and above.
|
Age of
Mother
|
Birth
Order
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 &
above
|
Not Stated
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
All
Areas/Rural Areas/Urban Areas
|
|
Below 15
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
15-19
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
20-24
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
25-29
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
30-34
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
35-39
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
40-44
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
45 &
above
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Age Not
Stated
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table B-9
Live
Births by Age and Level of Education of the Mother (Rural & Urban)
|
Age of
Mother
|
Level of
Education of the Mother
|
Total
|
|
|
|
|
Illiterate
|
Below
Primary
|
Primary
but below Matric
|
Matric but
below Graduate
|
Graduate
& Above
|
Not Stated
|
|
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
|
All
Areas/Rural Areas/Urban Areas
|
|
Below 15
|
|
|
|
|
|
|
|
|
15-19
|
|
|
|
|
|
|
|
|
20-24
|
|
|
|
|
|
|
|
|
25-29
|
|
|
|
|
|
|
|
|
30-34
|
|
|
|
|
|
|
|
|
35-39
|
|
|
|
|
|
|
|
|
40-44
|
|
|
|
|
|
|
|
|
45 &
above
|
|
|
|
|
|
|
|
|
Age Not
Stated
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
Table B-10
Live
Births by Level of Education of the Father and Birth Order (Rural & Urban)
|
Level of
Education of Father
|
Live Birth
Order
|
Total
|
|
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 &
above
|
Not Stated
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
All
Areas/Rural Areas/Urban Areas
|
|
Illiterate
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Below
Primary
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Primary
but below matric
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Matric but
below graduate
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Graduate
& above
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Not Stated
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table B-11
Live
Births by Level of Education of the Mother and Birth Order (Rural & Urban)
|
Level of
Education of Mother
|
Live Birth
Order
|
Total
|
|
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 &
above
|
Not Stated
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
All
Areas/Rural Areas/Urban Areas
|
|
Illiterate
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Below
Primary
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Primary
but below matric
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Matric but
below graduate
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Graduate
& above
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Not Stated
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table B-12
Live
Births by Age of Mother and Birth Order for each level of Education of the
Mother (Rural)
|
Age of
Mother
|
Birth
Order
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 &
above
|
Not Stated
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
All
Educational Level/Illiterate/Below Primary/Primary but below Matric/Matric
but below Graduate/Graduate & Above
|
|
Below 15
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
15-19
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
20-24
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
25-29
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
30-34
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
35-39
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
40-44
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
45 &
above
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Not Stated
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
All
Educational Level also includes the education level not stated.
Table B-13
Live
Births by Age of Mother and Birth Order for each Level of Education of the
Mother (Urban)
|
Age of
Mother
|
Birth
Order
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 &
above
|
Not Stated
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
All
Educational Level/Illiterate/Below Primary/Primary but below Matric/Matric
but below Graduate/Graduate & Above
|
|
Below 15
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
15-19
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
20-24
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
25-29
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
30-34
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
35-39
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
40-44
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
45 &
above
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Not Stated
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
All
Educational Level also includes the education level not stated.
Table B-14
Live
Births by Age of the Mother, Birth Order and Religion of the
Family (Rural)
|
Age of
Mother
|
Birth
Order
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 &
above
|
Not Stated
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
All
religions/Hindus/Muslims/Christians/Sikhs/Others
|
|
Below 15
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
15-19
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
20-24
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
25-29
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
30-34
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
35-39
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
40-44
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
45 &
above
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Not Stated
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table B-15
Live
Births by Age of the Mother, Birth Order and Religion of the
Family (Urban)
|
Age of
Mother
|
Birth
Order
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 &
above
|
Not Stated
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
All
religions/Hindus/Muslims/Christians/Sikhs/Others
|
|
Below 15
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
15-19
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
20-24
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
25-29
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
30-34
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
35-39
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
40-44
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
45 &
above
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Not Stated
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table B-16
Live
Births by Occupation of the Father and Birth Order (Rural & Urban)
|
Occupation
of Father
|
Birth
Order
|
Total
|
|
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 &
above
|
Not Stated
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
All Areas/Rural
Areas/Urban Areas
|
|
Professional,
Technical and Related workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Administrative
Executive and Managerial workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Clerical
and Related workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Sales
workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Service
workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Farmers,
Fishermen, Hunters, Loggers etc. and Related workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Production
and other related workers, Transport Equipment Operators and Labourers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Workers
whose Occupation are not elsewhere classified
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Non-workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table B-17
Live
Births by Occupation of the Mother and Birth Order (Rural & Urban)
|
Occupation
of Mother
|
Birth
Order
|
Total
|
|
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 &
above
|
Not Stated
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
All
Areas/Rural Areas/Urban Areas
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Professional,
Technical and Related workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Administrative
Executive and Managerial workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Clerical
and Related workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Sales
workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Service
workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Farmers,
Fishermen, Hunters, Loggers etc. and Related workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Production
and other related workers, Transport Equipment Operators and Labourers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Workers
whose Occupation are not elsewhere classified
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Non-workers
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table B-18
Live
Births by Duration of Marriage of the Mother and Birth Order (Rural &
Urban)
|
Duration
of Marriage (in years)
|
Birth Order
|
Total
|
|
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 &
above
|
Not Stated
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
All
Areas/Rural Areas/Urban Areas
|
|
0-4
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
5-9
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
10-14
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
20-24
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
25-29
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
30 &
above
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Not stated
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table B-19
Live
Births by Duration of Marriage & Age of the Mother (Rural & Urban)
|
Duration
of Marriage
|
Age of Mother
|
Total
|
|
|
|
Below 15
|
15-19
|
20-24
|
25-29
|
30-34
|
35-39
|
40-44
|
45 &
above
|
Not stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
|
All
Areas/Rural Areas/Urban Areas
|
|
0-4
|
|
|
|
|
|
|
|
|
|
|
|
5-9
|
|
|
|
|
|
|
|
|
|
|
|
10-14
|
|
|
|
|
|
|
|
|
|
|
|
15-19
|
|
|
|
|
|
|
|
|
|
|
|
20-24
|
|
|
|
|
|
|
|
|
|
|
|
25-29
|
|
|
|
|
|
|
|
|
|
|
|
30 &
above
|
|
|
|
|
|
|
|
|
|
|
|
Not stated
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
Table B-20
Live
Births by Duration of Pregnancy and Birth Weight (Rural & Urban)
|
Duration
of Pregnancy (In weeks)
|
Birth
Weight (In Kgs)
|
|
Less than
1.500
|
1.500-2.000
|
2.000-3.000
|
3.000-4.000
|
|
R
|
U
|
T
|
R
|
U
|
T
|
R
|
U
|
T
|
R
|
U
|
T
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
|
<32
32-36
37-39
40
41
Not Stated
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Birth
Weight (in Kgs)
|
Total
|
|
4.000+
|
Not stated
|
|
R
|
U
|
T
|
R
|
U
|
T
|
R
|
U
|
T
|
|
14
|
15
|
16
|
17
|
18
|
19
|
20
|
21
|
22
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table B-21
Live
Births by Age of the Mother and Birth Weight (Rural & Urban)
|
Age of
Mother
|
Birth
Weight (In Kgs)
|
|
Less than 1.500
|
1.500-2.000
|
2.000-3.000
|
3.000-4.000
|
|
R
|
U
|
T
|
R
|
U
|
T
|
R
|
U
|
T
|
R
|
U
|
T
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
|
Below 15
15-19
20-24
25-29
30-34
35-39
40-44
45 & above
Not stated
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Birth
Weight (in Kgs)
|
Total
|
|
4.000+
|
Not stated
|
|
R
|
U
|
T
|
R
|
U
|
T
|
R
|
U
|
T
|
|
14
|
15
|
16
|
17
|
18
|
19
|
20
|
21
|
22
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table B-22
Live
Births by Birth Order and Birth Weight (Rural & Urban)
|
Birth
Order
|
Birth
Weight (In Kgs)
|
|
Less than
1.500
|
1.500-2.000
|
2.000-3.000
|
3.000-4.000
|
|
R
|
U
|
T
|
R
|
U
|
T
|
R
|
U
|
T
|
R
|
U
|
T
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
|
1
2
3
4
5
6
7
8
9
10 & Above
Not Stated
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Birth
Weight (in Kgs)
|
Total
|
|
4.000+
|
Not stated
|
|
R
|
U
|
T
|
R
|
U
|
T
|
R
|
U
|
T
|
|
14
|
15
|
16
|
17
|
18
|
19
|
20
|
21
|
22
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table B-23
Live
Births by Method of Delivery and Age of the Mother (Rural & Urban)
|
Method of
Delivery
|
Age of
Mother
|
Total
|
|
|
|
Below 15
|
15-19
|
20-24
|
25-29
|
30-34
|
35-39
|
40-44
|
45 &
above
|
Not stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
|
All
Areas/Rural Areas/Urban Areas
|
|
Natural
|
|
|
|
|
|
|
|
|
|
|
|
Caesarean
|
|
|
|
|
|
|
|
|
|
|
|
Forceps/Vacuum
|
|
|
|
|
|
|
|
|
|
|
|
Not Stated
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
Table D-1
Deaths
by Place of Occurrence, Districts (Rural & Urban) and Towns with Population
One Lakh and above.
|
Sl. No.
|
District
|
Deaths by
Place of Occurrence
|
Place of Residence
of Deceased
|
Place of
Residence out side the State
|
|
M
|
F
|
T
|
Within the
Area
|
Outside
the Area
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
1
2
|
District-1
R
U
T
Town with Population one Lakh and above
Town-1
Town-2
District-2
R
U
T
|
|
State Total
R
U
T
|
Table D-2
Deaths
by Place of Residence, Districts (Rural & Urban) and Towns with Population
One Lakh and above.
|
Sl. No.
|
District
|
Deaths by
Place of Residence
|
Death Rate
|
Place of
Occurrence of Death
|
|
M
|
F
|
T
|
Within the
Area
|
Outside
the Area
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
1
2
|
District-1
R
U
T
Town with Population one Lakh and above
Town -1
Town -2
District-2
R
U
T
|
|
State Total
R
U
T
|
Table D-3
Time
Gap in Registration of Deaths (Rural & Urban)
|
Sl. No.
|
District
|
Rural
|
|
Number of
Deaths Registered
|
|
Within Prescribed
Time Limit
|
Delayed
Registration
|
|
Within 30
days
|
After 30
days but within 1 year
|
After 1
year
|
|
Male
|
Female
|
Male
|
Female
|
Male
|
Female
|
Male
|
Female
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
|
|
|
|
|
|
|
|
|
|
|
|
State
Total
|
|
|
|
|
|
|
|
|
|
Urban
|
|
Number of
Deaths Registered
|
|
Within
Prescribed Time Limit
|
Delayed
Registration
|
|
Within 30
days
|
After 30
days but within 1 year
|
After 1
year
|
|
Male
|
Female
|
Male
|
Female
|
Male
|
Female
|
Male
|
Female
|
|
11
|
12
|
13
|
14
|
15
|
16
|
17
|
18
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table D-4
Deaths
by Sex and Month of Occurrence
|
Sl. No.
|
District
|
Sex
|
Month
|
|
|
|
|
|
|
|
January
|
February
|
March
|
April
|
May
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
State Total
|
M
F
T
M
F
T
|
|
|
|
|
|
|
Sl. No.
|
District
|
Sex
|
Month
|
Total
|
|
|
|
|
|
|
June
|
July
|
August
|
September
|
October
|
November
|
December
|
|
|
1
|
2
|
3
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
|
M
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
State
total
|
M
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
Table D-5
Deaths
by Type of Attention at Death (Rural & Urban)
|
Rural/Urban
|
Type of
Attention at Death
|
Total
|
|
|
|
Institutional
|
Medial
Attention other than Institution
|
No
Medical- Attention
|
|
1
|
2
|
3
|
4
|
5
|
|
Rural
|
|
Urban
|
|
(i) Towns
with Population
|
|
1 Lakh
& above
|
|
Town -1
|
|
Town -2
|
|
(ii) All
other Urban areas
|
|
Urban
Total
|
|
State
Total
|
Table D-6
Deaths
by Age, Sex and Religion of the Deceased (Rural & Urban)
|
Age
|
Religion
of the Deceased
|
Total
|
|
|
|
|
|
|
Hindus
|
Muslims
|
Christians
|
Others*
|
|
|
|
|
|
|
Male
|
Female
|
Total
|
Male
|
Female
|
Total
|
Male
|
Female
|
Total
|
Male
|
Female
|
Total
|
Male
|
Female
|
Total
|
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
|
|
All Areas/Rural
Areas/Urban Areas
|
|
Below 1
year
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
1-4
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
5-14
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
15-24
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
25-34
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
35-44
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
45-54
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
55-64
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
65-69
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
70 and
above
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Age not
stated
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Minor religious group may be classified into Others.
Table D-7
Deaths
by Age, Occupation and sex (Rural)
|
Occupation
of the Deceased
|
Sex
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
10-14
|
15-24
|
25-34
|
35-44
|
45-54
|
55-64
|
65-69
|
70 and
above
|
Age not
Stated
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
|
Professional,
Technical and Related workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Administrative
Executive and Managerial workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Clerical
and Related workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Sales
workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Service
workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Farmers,
Fishermen, Hunters, Loggers etc. and Related workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Production
and other related workers, Transport Equipment Operators and Labourers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Workers
whose Occupation are not elsewhere classified
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Non-workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table D-8
Deaths
by Age, Occupation and sex (Urban)
|
Occupation
of the Deceased
|
Sex
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
10-14
|
15-24
|
25-34
|
35-44
|
45-54
|
55-64
|
65-69
|
70 and
above
|
Age not
Stated
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
|
Professional,
Technical and Related workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Administrative
Executive and Managerial workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Clerical
and Related workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Sales
workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Service
workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Farmers,
Fishermen, Hunters, Loggers etc. and Related workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Production
and other related workers, Transport Equipment Operators and Labourers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Workers
whose Occupation are not elsewhere classified
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Non-workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Table D-9
Deaths
by Age, Occupation and sex (All Areas)
|
Occupation
of the Deceased
|
Sex
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
10-14
|
15-24
|
25-34
|
35-44
|
45-54
|
55-64
|
65-69
|
70 and
above
|
Age not
Stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
|
Professional,
Technical and Related workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Administrative
Executive and Managerial workers
|
M
|
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
|
Clerical
and Related workers
|
M
|
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
|
Sales
workers
|
M
|
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
|
Service
workers
|
M
|
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
|
Farmers,
Fishermen, Hunters, Loggers etc. and Related workers
|
M
|
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
|
Production
and other related workers, Transport Equipment Operators and Labourers
|
M
|
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
|
Workers
whose Occupation are not elsewhere classified
|
M
|
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
|
Non-workers
|
M
|
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
M
|
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
Table D-10
Deaths
by Cause of Death, Age and Sex for all Deaths Medically
Certified or Not
|
Sl. No.
|
Cause of
Death
|
Sex
|
Age of the
Deceased
|
Total
|
|
|
|
Below 1
year
|
1-4
|
5-14
|
15-24
|
25-34
|
35-44
|
45-54
|
55-64
|
65-69
|
70 and
above
|
Age not
Stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
|
|
M
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
M
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
|
|
Table D-11
Deaths
by cause of Death, Age and Sex for Medically Certified Deaths
|
Sl. No.
|
Cause of
Death
|
Sex
|
Age of the
Deceased
|
Total
|
|
|
|
Below 1
year
|
1-4
|
5-14
|
15-24
|
25-34
|
35-44
|
45-54
|
55-64
|
65-69
|
70 and
above
|
Age not
Stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
|
|
M
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
M
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
F
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
T
|
|
|
|
|
|
|
|
|
|
|
|
|
Table D-12
Infant
Deaths by Place of Occurrence, Districts (Rural & Urban) and Towns with
Population One Lakh and above.
|
Sl. No.
|
District
|
Deaths by
Place of Occurrence
|
Place of
Residence of Mother
|
Place of
Residence out side the State
|
|
M
|
F
|
T
|
Within the
Area
|
Outside
the Area
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
1
2
|
District-1
R
U
T
Town with Population one Lakh and above
Town -1
Town -2
District-2
R
U
T
|
|
State Total
R
U
T
|
Table D-13
Infant
Deaths by Place of Residence, Districts (Rural & Urban) and Towns with
Population One Lakh and above.
|
Sl. No.
|
District
|
Deaths by
Place of Residence of Mother
|
Infant
Mortality Rate
|
Place of Occurrence
|
|
M
|
F
|
T
|
Within the
Area
|
Outside
the Area
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
1
2
|
District-1
R
U
T
Town with Population one Lakh and above
Town-1
Town-2
District-2
R
U
T
State Total
R
U
T
|
Table D-14
Infants
Deaths by Age and Sex (Rural & Urban)
|
Sl. No.
|
Age
|
Rural
|
Urban
|
All Areas
|
|
|
|
Male
|
Female
|
Total
|
Male
|
Female
|
Total
|
Male
|
Female
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
|
1
|
7 days
|
|
|
|
|
|
|
|
|
|
|
2
|
7 days-28
days
|
|
|
|
|
|
|
|
|
|
|
3
|
28 days-1
year
|
|
|
|
|
|
|
|
|
|
|
4
|
Age not
stated
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
Table D-15
Pregnancy
Related Deaths by Age Group of the Deceased and Cause of Death for Medically
Certified Deaths (Rural & Urban)
|
Cause of
Death
|
Age of the
Deceased
|
Total
|
|
|
|
Below 15
|
15-19
|
20-24
|
25-29
|
30-34
|
35-39
|
40-44
|
45 &
Above
|
Not Stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
|
All
Areas/Rural Areas/Urban Areas
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
Table D-16
Pregnancy
Related Deaths by Age Group of the Deceased and Cause of Death for all Deaths
Medically Certified or not (Rural & Urban)
|
Cause of
Death
|
Age of the
Deceased
|
Total
|
|
|
|
Below 15
|
15-19
|
20-24
|
25-29
|
30-34
|
35-39
|
40-44
|
45 &
Above
|
Not Stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
|
All
Areas/Rural Areas/Urban Areas
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
Table D-17
Pregnancy
Related Deaths by Age and Level of Education (Rural & Urban)
|
Age
|
Level of
Education
|
Total
|
|
|
|
Illiterate
|
Below
Primary
|
Primary
but below Matric
|
Matric but
below Graduate
|
Graduate
& Above
|
Not Stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
Rural
Areas/Urban Areas/All Areas
|
|
Below 15
|
|
|
|
|
|
|
|
|
15-19
|
|
|
|
|
|
|
|
|
20-24
|
|
|
|
|
|
|
|
|
25-29
|
|
|
|
|
|
|
|
|
30-34
|
|
|
|
|
|
|
|
|
35-39
|
|
|
|
|
|
|
|
|
40-44
|
|
|
|
|
|
|
|
|
45 &
Above
|
|
|
|
|
|
|
|
|
Not stated
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
Table D-18
Pregnancy
Related Deaths by Age and occupation (Rural & Urban)
|
Occupation
of the Deceased
|
Age of the
Deceased
|
Total
|
|
|
|
Below 15
|
15-19
|
20-24
|
25-29
|
30-34
|
35-39
|
40-44
|
45 and
above
|
Not stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
|
All
Areas/Rural Areas/Urban Areas
|
|
Professional,
Technical and Related workers
|
|
|
|
|
|
|
|
|
|
|
|
Administrative
Executive and Managerial workers
|
|
|
|
|
|
|
|
|
|
|
|
Clerical
and Related workers
|
|
|
|
|
|
|
|
|
|
|
|
Sales
workers
|
|
|
|
|
|
|
|
|
|
|
|
Service
workers
|
|
|
|
|
|
|
|
|
|
|
|
Farmers,
Fishermen, Hunters, Loggers etc. and Related workers
|
|
|
|
|
|
|
|
|
|
|
|
Production
and other related workers, Transport Equipment Operators and Labourers
|
|
|
|
|
|
|
|
|
|
|
|
Workers
whose Occupation are not elsewhere classified
|
|
|
|
|
|
|
|
|
|
|
|
Non-workers
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
Table D-19
Deaths
by Selected Cause of Death, Age, Sex and Habit (Rural)
|
Sl. No.
|
Selected
Cause of Death
|
Sex
|
Age Group
|
Total
|
|
|
|
Below 15
|
15-24
|
25-34
|
35-44
|
45-54
|
55-64
|
65-69
|
70 and
above
|
Age not
Stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
|
|
M
|
Only
Smoking/Only Chewing Tobacco/Only Chewing Arecanut/
|
|
|
F
|
Only
Drinking Alcohol/Smoking and Chewing Tobacco/Smoking and
|
|
|
T
|
Chewing
Arecanut/Smoking and Drinking Alcohol/Chewing Tobacco and Arecanut/Chewing
Tobacco and Drinking Alcohol/Chewing Arecanut and Drinking Alcohol/Smoking,
Chewing Tobacco and Arecanut/Smoking, Chewing Tobacco and Drinking
alcohol/Smoking, Chewing Arecanut and Drinking Alcohol/Chewing Tobacco,
Arecanut and Drinking Alcohol/All Habit/Habit Not Known.
|
Table D-20
Deaths
by Selected Cause of Death, Age, Sex and Habit (Urban)
|
Sl. No.
|
Selected
Cause of Death
|
Sex
|
Age Group
|
Total
|
|
|
|
Below 15
|
15-24
|
25-34
|
35-44
|
45-54
|
55-64
|
65-69
|
70 and above
|
Age not
Stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
|
|
M
|
Only
Smoking/Only Chewing Tobacco/Only Chewing Arecanut/
|
|
|
F
|
Only
Drinking Alcohol/Smoking and Chewing Tobacco/Smoking and
|
|
|
T
|
Chewing
Arecanut/Smoking and Drinking Alcohol/Chewing Tobacco and Arecanut/Chewing
Tobacco and Drinking Alcohol/Chewing Arecanut and Drinking Alcohol/Smoking,
Chewing Tobacco and Arecanut/Smoking, Chewing Tobacco and Drinking
alcohol/Smoking, Chewing Arecanut and Drinking Alcohol/Chewing Tobacco,
Arecanut and Drinking Alcohol/All Habit/Habit Not Known.
|
Table D-21
Deaths
by Selected Cause of Death, Age, Sex and Habit (All Areas)
|
Sl. No.
|
Selected
Cause of Death
|
Sex
|
Age Group
|
Total
|
|
|
|
Below 15
|
15-24
|
25-34
|
35-44
|
45-54
|
55-64
|
65-69
|
70 and
above
|
Age not
Stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
|
|
M
|
Only
Smoking/Only Chewing Tobacco/Only Chewing Arecanut/
|
|
|
F
|
Only
Drinking Alcohol/Smoking and Chewing Tobacco/Smoking and
|
|
|
T
|
Chewing
Arecanut/Smoking and Drinking Alcohol/Chewing Tobacco and Arecanut/Chewing
Tobacco and Drinking Alcohol/Chewing Arecanut and Drinking Alcohol/Smoking,
Chewing Tobacco and Arecanut/Smoking, Chewing Tobacco and Drinking
alcohol/Smoking, Chewing Arecanut and Drinking Alcohol/Chewing Tobacco,
Arecanut and Drinking Alcohol/All Habit/Habit Not Known.
|
Table S-1
Still
Births by Place of Occurrence in Districts (Rural & Urban)
|
Sl. No.
|
District
|
Still
Births by Place of Occurrence
|
Place of
Residence of Mother
|
Place of
Residence outside the State
|
|
M
|
F
|
T
|
With the
Area
|
Outside
the Area
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
|
|
State Total
R
U
T
|
Table S-2
Still
Births by Place of Residence in Districts (Rural & Urban)
|
Sl. No.
|
District
|
Still
Births by Place of Residence of Mother
|
Still
Birth Rate
|
Place of
Occurrence of Still Births
|
|
|
M
|
F
|
T
|
|
Within the
Area
|
Outside
the Area
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
|
|
State Total R
State Total U
State Total T
|
Table S-3
Still
Births by Sex and Age of the Mother (Rural & Urban)
|
Age of
Mother
|
Still
Births
|
|
|
|
Rural
Areas
|
|
Urban
Areas
|
|
All Areas
|
|
|
Male
|
Female
|
Total
|
Male
|
Female
|
Total
|
Male
|
Female
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
|
Below 15
years
|
|
|
|
|
|
|
|
|
|
|
15-19
|
|
|
|
|
|
|
|
|
|
|
20-24
|
|
|
|
|
|
|
|
|
|
|
25-29
|
|
|
|
|
|
|
|
|
|
|
30-34
|
|
|
|
|
|
|
|
|
|
|
35-39
|
|
|
|
|
|
|
|
|
|
|
40-44
|
|
|
|
|
|
|
|
|
|
|
45 &
above
|
|
|
|
|
|
|
|
|
|
|
Age not
stated
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
Table S-4
Still Births
by Sex and Duration of Pregnancy (Rural & Urban)
|
Duration
of Pregnancy (in weeks)
|
Still Births
|
|
|
|
Rural
Areas
|
Urban
Areas
|
All Areas
|
|
|
|
Male
|
Female
|
Total
|
Male
|
Female
|
Total
|
Male
|
Female
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
|
32
|
|
|
|
|
|
|
|
|
|
|
32-36
|
|
|
|
|
|
|
|
|
|
|
37-39
|
|
|
|
|
|
|
|
|
|
|
40
|
|
|
|
|
|
|
|
|
|
|
41+
|
|
|
|
|
|
|
|
|
|
|
Not Stated
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
Table S-5
Still
Births by Sex and Type of Medical Attention Received at Delivery (Rural &
Urban)
|
Rural/Urban
|
Type of
Attention at Delivery
|
Total
|
|
Institutional
|
Doctor, Nurse
and Trained Midwife
|
Traditional
Birth Attendant
|
Relatives
and Others
|
Not Stated
|
|
|
|
|
Government
|
Private
and Non-Government
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
Rural
|
|
|
|
|
|
|
|
|
Urban
|
|
|
|
|
|
|
|
(i) Towns
with population one lakh and above
|
|
Town -1
|
|
|
|
|
|
|
|
Town -2
|
|
|
|
|
|
|
|
(ii) All
other
|
|
|
|
|
|
|
|
Urban
areas
|
|
|
|
|
|
|
|
Urban
Total
|
|
|
|
|
|
|
|
State
Total
|
|
|
|
|
|
|
Table S-6
Still
Births by Cause of Still Births and Age of the Mother (Rural & Urban)
|
Sl. No.
|
Cause of
Still Births
|
Age of
Mother
|
Total
|
|
|
|
Below 15
|
15-19
|
20-24
|
25-29
|
30-34
|
35-39
|
40-44
|
45 and
above
|
Age not
Stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
|
Rural
Areas/Urban Areas/All Areas
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
Table S-7
Still
Births by Duration of Pregnancy and Age of the Mother (Rural & Urban)
|
Sl. No.
|
Age of
Mother
|
Duration
of Pregnancy (in weeks)
|
Total
|
|
|
|
Below 32
|
32-36
|
37-39
|
40
|
41+
|
Not Stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
|
Rural
Areas/Urban Areas/All Areas
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
Religion not stated have been included in "All
religions".
Minor religious groups have been combined under
"Others".
Religion not stated have been included in "All
religions".