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.

 

(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

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).

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 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 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:)

 

To be filled by the Registrar

 

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 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)

6.        Informant's Name.

Address.

(After completing all columns 1 to 12, informant will put date and signature here)

To be filled by the Registrar

 

Name and Signature of the Registrar

Still Birth Report

Statistical Information

 

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 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 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 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.

 

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)

 

Table A-2

Population, Registration Units, Monthly Returns Due and Received

(Urban Areas)

 

Table B-1

Live Births by Place of Occurrence, Districts (Rural & Urban) and Towns with Population One Lakh and above.

 

Table B-2

Live Births by Place of Residence, Districts (Rural & Urban) and Towns with Population one Lakh and above.

 

Table B-3

Time Gap in Registration of Live Births (Rural & Urban)

 

 

Table B-4

Live Births by Sex and Months of Occurrence

 

 

Table B-5

Live Births by Type of Attention at Delivery (Rural & Urban)

 

Table B-6

Live Births by Method of Delivery and Type of Institution for Institutional Births (Rural & Urban)

 

Table B-7

Live Births by Age of the Mother and Birth Order (Rural & Urban)

 

Table B-8

Live births by Birth Order and Age of the Mother for Towns with Population 1 Lakh and above.

 

Table B-9

Live Births by Age and Level of Education of the Mother (Rural & Urban)

 

Table B-10

Live Births by Level of Education of the Father and Birth Order (Rural & Urban)

 

Table B-11

Live Births by Level of Education of the Mother and Birth Order (Rural & Urban)

 

Table B-12

Live Births by Age of Mother and Birth Order for each level of Education of the Mother (Rural)

 

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)

 

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)

 

 

Table B-15

 

Live Births by Age of the Mother, Birth Order and Religion of the
Family (Urban)

 

 

Table B-16

 

Live Births by Occupation of the Father and Birth Order (Rural & Urban)

 

 

Table B-17

 

Live Births by Occupation of the Mother and Birth Order (Rural & Urban)

 

 

Table B-18

 

Live Births by Duration of Marriage of the Mother and Birth Order (Rural & Urban)

 

 

Table B-19

 

Live Births by Duration of Marriage & Age of the Mother (Rural & Urban)

 

 

Table B-20

 

Live Births by Duration of Pregnancy and Birth Weight (Rural & Urban)

 

 

 

Table B-21

 

Live Births by Age of the Mother and Birth Weight (Rural & Urban)

 

 

Table B-22

 

Live Births by Birth Order and Birth Weight (Rural & Urban)

 

 

 

Table B-23

 

Live Births by Method of Delivery and Age of the Mother (Rural & Urban)

 

 

Table D-1

 

Deaths by Place of Occurrence, Districts (Rural & Urban) and Towns with Population One Lakh and above.

 

 

Table D-2

 

Deaths by Place of Residence, Districts (Rural & Urban) and Towns with Population One Lakh and above.

 

 

Table D-3

 

Time Gap in Registration of Deaths (Rural & Urban)

 

 

 

Table D-4

 

Deaths by Sex and Month of Occurrence

 

 

 

Table D-5

Deaths by Type of Attention at Death (Rural & Urban)

 

Table D-6

Deaths by Age, Sex and Religion of the Deceased (Rural & Urban)

Minor religious group may be classified into Others.

 

Table D-7

Deaths by Age, Occupation and sex (Rural)

 

Table D-8

Deaths by Age, Occupation and sex (Urban)

 

Table D-9

Deaths by Age, Occupation and sex (All Areas)

 

Table D-10

Deaths by Cause of Death, Age and Sex for all Deaths Medically
Certified or Not

 

Table D-11

Deaths by cause of Death, Age and Sex for Medically Certified Deaths

 

Table D-12

Infant Deaths by Place of Occurrence, Districts (Rural & Urban) and Towns with Population One Lakh and above.

 

Table D-13

Infant Deaths by Place of Residence, Districts (Rural & Urban) and Towns with Population One Lakh and above.

 

Table D-14

Infants Deaths by Age and Sex (Rural & Urban)

 

Table D-15

Pregnancy Related Deaths by Age Group of the Deceased and Cause of Death for Medically Certified Deaths (Rural & Urban)

 

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)

 

Table D-17

Pregnancy Related Deaths by Age and Level of Education (Rural & Urban)

 

Table D-18

Pregnancy Related Deaths by Age and occupation (Rural & Urban)

 

Table D-19

Deaths by Selected Cause of Death, Age, Sex and Habit (Rural)

 

Table D-20

Deaths by Selected Cause of Death, Age, Sex and Habit (Urban)

 

Table D-21

Deaths by Selected Cause of Death, Age, Sex and Habit (All Areas)

 

Table S-1

Still Births by Place of Occurrence in Districts (Rural & Urban)

 

Table S-2

Still Births by Place of Residence in Districts (Rural & Urban)

 

Table S-3

Still Births by Sex and Age of the Mother (Rural & Urban)

 

Table S-4

Still Births by Sex and Duration of Pregnancy (Rural & Urban)

 

Table S-5

Still Births by Sex and Type of Medical Attention Received at Delivery (Rural & Urban)

 

Table S-6

Still Births by Cause of Still Births and Age of the Mother (Rural & Urban)

 

Table S-7

Still Births by Duration of Pregnancy and Age of the Mother (Rural & Urban)