The Orissa Registration of Births
and Deaths Rules, 2001
In exercise of the powers conferred by Section 30
of the Registration of Births and Deaths Act, 1969 (No. 18 of 1969), the State
Government with the approval of the Central Government hereby makes the
following Rules, namely :
Rule - 1. Short title and commencement.?
(1)
These Rules may be called the Orissa Registration of Births and Deaths
Rules, 2001.
(2)
They shall come into force on the date of their publication in
the Official Gazette.
Rule - 2. Definitions.?
(1)
In these rules unless the context otherwise require-
(a)
"Act" means
the Registration of Births and Deaths Act, 1969 (No. 18 of 1969);
(b)
"Forms" means
a form appended to these Rules;
(c)
"Registrar" means
Registrar of Births and Deaths; and
(d)
"Section" means
a section of the Act;
(2)
Words and expressions used but not defined in these rules shall have the
same meaning as respectively assigned to them in the Act.
Rule - 3. Gestation.?
The period of gestation for the purpose of Clause
(g) of Sub-section (1) of Section 2 shall be twenty-eight weeks.
Rule - 4. Report.?
The report under Sub-section (4) of Section 4 shall
be submitted in Form No. I along with the statistical report as required under
Sub-section (2) of Section 19 in appropriate forms, 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. Information of birth, still birth and death.?
(1)
The informations required to be given to the Registrar under Section 8
or Section 9 as the case may be, shall be given in Form Nos. 2, 3 and 4 for
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 the
signature/thumb impression of the informant shall be obtained on the forms.
(2)
The information referred to in Sub-rule (1) shall be given within
twenty-one days from the date of birth, death and still birth as the case may
be.
Note : 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".
Rule - 6. Birth and Death in vehicle.?
(1)
In respect of a birth or a death in moving vehicle, the person in-charge
of the vehicle shall give or cause to be given the information 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 Motor Cycle, Cart, a Tanga and a Rickshaw.
(2)
In the case of deaths (not falling under Clause (a) to (c) of Subsection
(1) of Section 8 in which inquest is held) the Officer who conducts the inquest
shall give or cause to given the information under Sub-section (1) of Section
8.
Rule - 7. Death certificate.?
The Certificate as to the cause of death required
under Sub-section (3) of Section 10 shall be issued in Form No. 5 or 6 and the
Registrar shall, after making necessary entries in the Resister of deaths,
forward all such certificate to the Chief Registrar by the 10th of the month
immediately following the month to which the certificate relate.
Rule - 8. Extracts of registration entries to be given under Section 12.?
(1)
The extracts of particulars from the register relating to Births or
Deaths to be given to an informant; under Section 12 shall been in Form No. 8
or Form No. 10 as the case may be.
(2)
In the case of domiciallary events of births and deaths referred to in
Clause (a) of Sub-section (1) of Section 8 which are reported direct to the
Registrar, 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 Register within thirty days of its
reporting.
(3)
In the case of domiciallary events of births and deaths referred to in
Clause (a) of Sub-section (1) of Section 8 which are reported by 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
to the concerned head of the 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 case of institutional events of births and deaths referred to in
Clauses (b) (e) of Sub-section (1) of Section 8, the nearest relative of the
new born or diseased may collect the extracts from the officer or person
incharge of the institution concerned within thirty days of the occurrence of
the event of birth or death.
(5)
If the extract of birth or death is not collected by the concerned
person as referred to in Sub-rules (2) to (4) within the period stipulated
therein, the Registrar or the Officer or person in-charge of the 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. Delayed Registration.?
(1)
Any birth or death of which information is given to the Registrar after
the expiry or the period specified to Sub-rule (2) of Rule 5, but within thirty
days of its occurrence, shall be registered on payment of a late fees of rupees
two in cash.
(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/Additional District
Registrar in this behalf and on payment of a late fees of rupees five in cash.
(3)
Any birth or death which has not been registered within one year of its
occurrence, shall be registered only no an order of a Magistrate of the First
Class or a Executive Magistrate or a Presidency Magistrate and on payment of
late fees of rupees ten in cash.
Rule - 10. Period for the purpose of Section 14.?
(1)
Where the birth of any child had been registered without a name, the
parent or guardian of such child, shall, within twelve months from the date of
registration of the birth of child, give information regarding the name of the
child to the Registrar either orally or in writing :
Provided that if the information is given after the
aforesaid period of twelve months but within a period of 15 years, the
Registrar shall -
(a)
If the
register is in his possession forthwith enter the name in the relevant column
of the form in the birth register on payment of a late fees of rupees five in
cash.
(b)
If the
register is not in his possession if the information is given orally, make a
report giving necessary particulars, and, if the information is given in
writing, forward the same to the Officer specified by the State Government in
this behalf for making the necessary entry on payment of a late fees of rupees
five in cash.
(2)
The parents or the guardian, as the case may be, shall also present to
the Registrar the 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.
Rule - 11. Correction or cancellation of entries in the register of births and deaths.?
(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 inquire 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 under Section 15 and
shall send an extract of the entry showing the error and how it has been
corrected to the Chief Registrar/District Registrar or the District Officer
(Collectorate) in this be held.
(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 of
Births and Deaths or the District Officer (Collectorate) in this behalf and
call for the relevant register and after enquiring into the matter, if the
Registrar 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 in this behalf when the register is received from the
Registrar.
(4)
If any person assents that any entry in the register of births and
deaths is erroneous in substance, the Registrar may correct the entry in the
manner prescribed under Section 15 upon production by that person a declaration
setting forth the nature of the error and true facts of the case made by the
two creditable persons of the locality having knowledge of the facts of the
case.
(5)
Notwithstanding anything contained in Sub-rule (1) and Sub-rule (4) the
Registrar shall make a report of any correction of the kind referred to therein
giving necessary details to the Chief Registrar and District Registrar and
District Registrar or the District Officer (Collectorate) 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 District Registrar 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 the
rules, intimation thereof shall be sent to the permanent address of the person
who has given information under Section 8 or Section 9 as well as to the Chief
Registrar and the District Registrar.
Rule - 12. Form of registers under Section 16.?
(1)
The legal part of the Form Nos. 2, 3 and 4 shall constitute the Birth
Register, Death Register and Still Birth Register in Form Nos. 11, 12 and 13
respectively.
(2)
In each part of the register, the event shall be numbered serially for
each calendar year (the serial number indicated in the legal part of Forms Nos.
2, 3 and 4 should be identical in Form Nos. 11, 12 and 13).
(3)
An event which occurred in any previous year shall be recorded in the
register for the year in which it is reported.
(4)
No form shall be interpolated between forms received earlier.
Rule - 13. Fees and Postal charges payable under Section 17.?
(1)
The fees payable for search to be made, and extract or a
non-availability certificate to be issued under Section 17, shall be as follows
:
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(a)
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Search for
single entry in the first year for which the search is made
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Rs. 2.00
(Two)
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(b)
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For every
additional year for which the search is continued
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Rs. 2.00
(Two)
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(c)
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For
granting extract relating to each birth or death (for single copy).
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Rs. 5.00
(Five)
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(d)
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For
granting of non-availability certificate of birth or death.
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Rs. 5.00
(Five)
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(2)
Any such extract in regard to a birth or death shall be issued by the
Registrar of Births and Deaths under Section 17 in Form No. 7 or as the case
may be, in Form No. 9 and shall be certified in the manner provided in Section
76 of the Indian Evidence Act, 1872 (1 of 1872).
(3)
If any particular event of birth or death is not found registered, the
registrar shall issue non-availability certificate in Form No. 14 on payment of
rupees five in cash.
(4)
Any such extracts or non-availability certificate may be furnished to
the person asking for it or sent to him post on payment of the postal charges
thereof.
Rule - 14. Interval and forms of periodical returns under Section 19(6).?
(1)
Every Registrar shall after completing the process of registration send
all the statistical part of the reporting forms relating to each month along
with a summary monthly report in Form No. 15 for births. Form No. 16 for deaths
and Form No. 17 for still births to the District Registrar or before the fifth
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 tenth
of the month.
Rule - 15. Statistical report under Section 19 (2).?
The statistical report under Sub-section (2) of
Section 19 shall contain the revise statistical tables in the appropriate forms
specified under Form No. 20 to Form No. 72 and shall be complied for each year
before the 31st July of the year immediately following and shall be published
as soon as possible but in any case not later than the end of December.
Rule - 16. Condition for compounding offences.?
(1)
Any offence punishable under Section 23, may, either before or after the
institution of criminal proceedings under the Act, be compounded by the
District Registrar, if the Officer is satisfied that the offence was committed
through in advertence or oversight or for the first time.
(2)
Any such offence may be compounded on payment of such sum, not exceeding
rupees fifty for offences under Sub-sections (1), (2) and (3) and rupees ten
for offences under Sub-section (4) of Section 23 as the said officer may think
fit.
Rule - 17. Registers and other records under Section 30(2)(k).?
(1)
The Birth register, Death register and still birth register shall be
kept as a record of permanent importance and shall not be destroyed.
(2)
The order passed under Sub-section (3) of Section 13 and the orders of
the District Registrars granting permission for delayed registration under
Sub-section (2) of Section 13 received 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 Section 10 shall be retained for a period of five years by the Chief
Registrar, and thereafter the same shall be destroyed.
(4)
Every Birth register, Death register Still Birth register shall be
retained by the Registrar in his office for a period of ten years after the end
of the calendar year to which it relates and such register shall thereafter, be
transferred for safe custody to the District Office (Collectorate).
(5)
The Registrar shall maintain search document for birth and death
registers in Form No. 18 and 19 respectively. The registrar shall copy out the
particulars from legal information contained in Part I in the Search document.
This document well help the Registrar in searching the events, but the
Registrar, shall verify the event from the relevant registers to issue the
extracts.
Rule - 18. Collection of fees and fines.?
(1)
All Fees payable under the Act may be paid in each.
(2)
The receipt Book shall be supplied by the District Registrar to the
Registrar for collection of fees and fines under the Act in cash.
(3)
The Registrar shall deposit the cash once in a month in the local
Treasury and furnish a report to the District Registrar/Chief Registrar by 5th
of each succeeding month.
Rule - 19. Repeal and Savings.?
The Orissa Registration of Births and Deaths Rules,
1970 and 1991 (Amendment) is hereby repealed :
Provided that notwithstanding such repeal, and
order passed or action taken under the provisions of the rules so repealed
shall be deemed to have been made or taken under the corresponding provisions
of these rules.
Form No. 1
Format of the Report on the Working
of the Act
[See Rule 4]
1.
Brief description of the State, its boundaries and revenue districts
2.
Changes in Administration Areas.
3.
Explanation about the differences in Areas
4.
Changes in Registration Areas - Extensions.
5.
Administrative set up of the Registration machinery of 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 Deaths.
9.
Maintenance of records.
10.
Search of births and deaths for issue of Certificates.
11.
Delayed Registration.
12.
Protection and compounding offences.
13.
Difficulties encounted in implementation of the Act ?
14.
Administrative
15.
Others
16.
Orders and instructions issued under the Act.
17.
General Remarks
Birth Report
Form No. 2
[See Rule 5]
Part-I (Legal Information)
(This part to be added to the Birth
Register)
(To be filed by the informant)
1.
Date of birth......
2.
Sex........
3.
Name of the child (if any).......
4.
Name of the father........
5.
Name of the mother........
6.
Permanent Address...............
7.
Place of birth ?
8.
Hospital/Institution Name..........
9.
House Address...........
10.
Order of birth
11.
Informant's name..............
Address..............
Date
Signature or Left Thumb
Mark of the Informant
(To be filled by the Registrar)
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Registration
No.
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Registration
date..........
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Registration
Unit
|
|
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Town/Village
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District.............
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Remarks
(if any)
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Name and
Signature of the Registrar
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Part-II (Statistical Information)
(This part to be detached and sent
for statistical processing)
(To be filled by the informant)
12.
Town or village of Resident of the mother-
(a)
Name of town/village.............
(b)
Is it a town
or village (Put a mark)
(c)
Town
(d)
Village
(e)
Name of
District...........
(f)
Name of
State..............
13.
Religion of the family-
(1)
Hindu
(2)
Muslim
(3)
Christian
(4)
Sikh
(5)
Any other
religion
14.
Father's level of education.........
15.
Mother's level of education........
16.
Fathers' occupation..............
17.
Mother's occupation...........
18.
Age of the mother (in completed years) at the time of
marriage...........
19.
Age of the mother (incomplete years) at the time of this birth.........
20.
Number of children born alive to the mother so far including this
child.......
21.
Type of attention at delivery (Tick the appropriate entry below :
(a)
Institutional
? Government
(b)
Institutional
- Private or Non-Government
(c)
Doctor,
Nurse or Trained Midwife.
(d)
Traditional
Birth Attendant
(e)
Relatives or
others
22.
Methods of Delivery ?
(a)
Normal
(b)
Caesatean
(c)
Forceps/Vacuum
23.
Birth Weight (in Kgs.)
24.
Duration of pregnancy (in weeks)
(To be filled by the Registrar)
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Name
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Code No.
|
Registration No.
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District
|
Registration Date
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Tahasil
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Date of Birth
|
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Town/Village
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Sex -1.
Male, 2. Female
|
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Registration
Unit
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Place of birth -1. Hospital/Institution 2. House
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Name and
signature of the Registrar
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Death Report
Form No. 3
[See Rule 5]
Part-I (Legal Information)
(This part to be added to the Death
Register)
(To be filed by the informant)
1.
Date of death.......
2.
Name of the deceased...........
3.
Sex of the deceased..........
4.
Name of the Father/Husband............
5.
Age of the deceased..........
6.
Permanent Address...................
7.
Place of death ?
(1)
Hospital/Institution
Name........
(2)
House
Address.................
(3)
Other
place.........
8.
Informant's name.............
Address.....................
Date
Signature or Left Thumb
Mark of the Informant
(To be filled by the Registrar)
|
Registration
No.
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Registration
date..........
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Registration
Unit
|
|
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Town/Village
|
District.............
|
|
Remarks
(if any)
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Name and
Signature of the Registrar
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Part-II (Statistical Information)
(This part to be detached and sent
for statistical processing)
(To be filled by the informant)
9.
Town or village of Residence of the deceased ?
(a)
Name of
town/village...............
(b)
Is it a town
or village (Put a mark)
(c)
Town
(d)
Village
(e)
Name of
District..............
(f)
Name of
State.................
10.
Religion
(1)
Hindu
(2)
Muslim
(3)
Christian
(4)
Sikh
(5)
Any other
religion
11.
Occupation of the deceased..................
12.
Type of medical attention received before death ?
(1)
Institutional
(2)
Medical
attention other than institution-
(3)
No Medical
attention
13.
Was the cause of death medical certified ?
1. Yes
2. No
14.
Name of disease or actual cause of death........
15.
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.
1. Yes
2. No.
16.
If used to habitually smoke, for how many years ?.................
17.
If used to habitually chew tobacco in any form, for how many years
?.....................
18.
If used to habitually chew arecanut in any form (including pan masala),
for how many years?..................
19.
If used to habitually drink alcohol for how many years
?.....................
(To be filled by the Registrar)
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Name
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Code No.
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Registration No.
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District
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Registration Date
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Tahasil
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Date of Birth
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Town/Village
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Sex -1. Male, 2. Female
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Registration
Unit
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Place of birth -
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1.
Hospital/Institution
2. House 3. Other place
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Name and
signature of the Registrar
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Still Birth Report
Form No. 4
[See Rule 5]
Part-I (Legal Information)
(This part to be added to the Still
Birth Register)
(To be filed by the informant)
1.
Date of birth...............
2.
Sex..................
3.
Name of the father...........
4.
Name of the mother............
5.
Permanent Address..................
6.
Place of birth ?
(1)
Hospital/Institution
Name...........
(2)
House Address........
7.
Informant's name.............
Address..............
Date
Signature or Left
Thumb Mark of the Informant
(To be filled by the Registrar)
|
Registration
No.
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Registration
date..........
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Registration
Unit
|
|
|
Town/Village
|
District.............
|
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Remarks
(if any)
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Name and
Signature of the Registrar
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Part-II (Statistical Information)
(This part to be detached and sent
for statistical processing)
(To be filled by the informant)
8.
Town or village of Resident of the mother-
(a)
Name of town/village.....................
(b)
Is it a town
or village (Put a mark)
(c)
Town
(d)
Village
(e)
Name of
District
(f)
Name of
State
9.
Age of the mother (in completed years) at the time of this
birth...............
10.
Mother's level of education..............
11.
Type of attention at delivery (Tick the appropriate entry below)
(1)
Institutional
? Government
(2)
Institutional
- Private or Non-Government.
(3)
Doctor,
Nurse of Trained Midwife.
(4)
Traditional
Birth Attendant
(5)
Relatives or
others
12.
Duration of pregnancy (in weeks).....................
13.
Cause of foetal death (If known).....................
(To be filled by the Registrar)
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Name
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Code No.
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Registration No.
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District
|
Registration Date
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Tahasil
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Date of Birth
|
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Town/Village
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Sex -1. Male, 2.
Female
|
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Registration
Unit
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Place of birth -
|
1.
Hospital/Institution
2. House
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Name and
signature of the Registrar
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Form No. 5
[See Rule 7]
Medical Certificate of Cause of Death
(Hospital inpatients, not to be used for still births)
(To be sent to Registrar alongwith Form No. 3 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.
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Name of
Deceased
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For use of
statistical office
|
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Sex
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Age of
death
|
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If 1 year
or more, age in years
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If less
than 1 year, age in months
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If less
than one month, age in days
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If less
than one day, age in hours
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1. Male
2. Female
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Cause of
death
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Interval
between on set and death approx
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I.
Immediate cause
State the disease, injury or complication which caused death, not the mode of
dying such as heart failure, asthenia etc.
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(a)
....................................................
due to (or as a consequence of)
|
|
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Antecedent
cause
Morbid conditions, if any, giving rise to the above cause, stating underlying
conditions last
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(b)
....................................................
due to (or as a consequence of)
|
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II
Other significant conditions contributing to the death but not related to the
disease or conditions causing it
|
.................................................
.................................................
.................................................
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Manner of
death
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How did
the injury occur ?
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1. Natural
2. Accident
3. Suicide
4. Homicide
5. Pending
investigation
|
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If
deceased was a female, was pregnancy the death associated with ?
|
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If yes was
there a delivery ?
|
1. Yes 2.
No
|
|
1. Yes 2.
No
|
|
|
|
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Name and signature of the Medical
Attendant certifying the cause
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 his
hospital on and expired on.............
Doctor..............
(Medical Supdt.)
Name of Hospital)
Form No. 5
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 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 delivered into two Parts, I and II, Part I is again divided
into three parts, line (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 Parts I or in Part II, or example
smallpox, lobar pneumonia, cardiac beriberi, are sufficient cause of death and
usually nothing more is needed.
Often, however,
number of morbid conditions will have been present at death, and the doctor
must them 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 cause 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 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 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 certificate 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 it 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
femur; (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 or 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 anemia, if known,
Neoplasma-indicate whether benign or malignant, and alter, with site of primary
neoplems, whenever possible, heart disease-Describe the condition specifically;
If congestive heart failure, chronic on pulmonale, etc., are mentioned, give
the antecedent conditions. Tetanus-Describe the antecedent injury, if known.
Operation-State the condition for which the operation was performed.
Dysentery-Specific whether bacillary, amoebic, etc., if know, Complications of
pregnancy or delivery-Describe the complication specifically Tuberculosis-Give
organs affected.
Symptomatic
statement - Convulsions,
diarrhoea, fever, ascites jaundice debility etc., are symptoms which may be due
to any one of a number of different conditions. Sometimes noting more is know,
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 filed in and the
manner of death should be shown as 'Pending Investigation'.
Form No. 6
[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 alongwith Form No. 3 (Death Report)
I hereby certify
that the deceased Shri/Smt./Kumari........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 of
death
|
|
Age in
completed 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
|
Interval
between on set and death approx
|
|
|
I.
Immediate cause
State the disease, injury or complication which caused death, not the mode of
dying such as heart failure, asthenia etc.
|
(a)
....................................................
due to (or as a consequence of)
|
|
|
Antecedent
cause
Morbid conditions, if any, giving rise to the above cause, stating underlying
conditions last
|
(b)
....................................................
due to (or as a consequence of)
|
|
|
II
Other significant conditions contributing to the death but not related to the
disease or conditions causing it
|
.................................................
.................................................
.................................................
|
|
|
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 Certification...........
|
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/
Medical attendant with Registration No.
Form No. 6
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 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 there parts, line (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 in Part II, or example
smallpox, lobar pneumonia, cardiac beriberi, are sufficient cause of death and
usually nothing more is needed.
Often, however,
number of morbid conditions will have been present at death, and the doctor must
them 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 cause 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 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 tabulated, so the doctor must decide. If the other disease 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 certificate as legibly by as possible to avoid the risk of their being
misread.
Onset -
Complete the column for interval between onset and death whenever possible,
even it 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) Hypostatical pneumonia; (b)
Fracture of neck of femur; (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 or
senility - Old age (or senility) should be not given as a cause of death
if a more specific cause is known. Is 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 anemia, if known, Neoplasma-indicate whether being
or malignant, 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 conditions.
Tetanus-Describe the antecedent injury, if known. Operation-State the condition
for which the operation was performed. Dysentery-Specify whether bacillary,
amoebic, etc., if know, complications of pregnancy or delivery-Describe the
complication specifically Tuberculosis-Give organs affected.
Symptomatic
statement - Convulsions, diarrhoea, fever, ascites jaundice debility etc.,
are symptoms which may be due to any one of a number of different conditions.
Sometimes noting
more is know, but whenever possible, given the disease which caused the
symptom.
Form No. 7
[See Rule 8]
Birth Certificate
(Issued under Section 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 Tahsil........ of
district....... of State of Orissa.
Name.....................................................
Sex......................................................
Date of
birth............................................
Place of
Birth...........................................
Name of
father...........................................
Name of mother...........................................
Permanent address of
parents.............................
Registration
No..........................................
Date of
Registration.....................................
Signature of Issuing Authority
Seal
Date.........
Form No. 8
[See Rule 8]
Birth Certificate
(Issued under Section 12)
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 Tahsil...... of district.......
of State of Orissa.
Name...........................................
Sex............................................
Date of
birth..................................
Place of
Birth.................................
Name of
father.................................
Name of
mother.................................
Permanent address of
parents...................
Registration
No................................
Date of
Registration...........................
Date...........
Signature of Issuing Authority
Seal
Form No. 9
[See Rule 8]
Death Certificate
(Issued under Section 17)
This is to Certify
that the following information has been taken from the Original record of death
which is the register for (local areas).............of Tahsil........... of
district........ of State of Orissa.
Name...................................................
Name of
Father/Mother/Husband..........................
Sex....................................................
Date of Death..........................................
Place of
Death..........................................
Permanent address of
deceased..........................
Registration
No........................................
Date of
Registration...................................
Date...........
Signature of Issuing Authority
Seal
No disclosure shall
be made of particulars regarding the cause of death as entered in the Register.
See provisions to the Section 17 (1).
Form No. 10
[See Rule 8]
Death Certificate
(Issued under Section 12)
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 Tahsil........ of
district......... of State of Orissa.
Name.....................................................
Name of
Father/Mother/Husband............................
Sex......................................................
Date of
Death............................................
Place of Death ..........................................
Permanent address of
deceased............................
Registration
No..........................................
Date of
Registration.....................................
Date............
Signature of Issuing Authority
Seal
No disclosure shall
be made of particulars regarding the cause of death as entered in the Register.
See provisions to the Section 17 (1).
Form No. 11
[See Rule 12]
Birth Register
Form No.
Birth Report
Legal Information
(This part to be added to the Birth Register)
To be filled by the informant
1. Date of
birth.............................................
2.
Sex.......................................................
3. Name of the child
(if any)................................
4. Name of the
father........................................
5. Name of the
mother........................................
6. Permanent
Address.........................................
7. Place of birth -
(1) Hospital/Institution Name
......................
(2) House
Address....................
8. Order of
birth.............................
9. Informant's
name......................
Address.................................
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
|
Form No. 12
[See Rule 12]
Death Register
Form No. Death
Report
(Legal Information)
(This part to be added to the Death Register) (To be filled by the
informant)
1. Date of
death..........................................
2. Name of the deceased...................................
3. Sex of the
deceased....................................
4. Name of
father/husband.................................
5. Age of
deceased........................................
6. Permanent
Address......................................
7. Place of death-
(1) Hospital/Institution
Name.............................
(2) House
Address...........................
(3) Other place...........................................
8. Informant's name.......................................
Address................................................................
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
|
Form No. 13
[See Rule 12]
Still Birth Register
Still Birth Report
Form No.
(Legal Information)
(This part to be added to the still birth Register) (To be filled by the
informant)
1. Date of
birth.................................
2.
Sex...........................................
3. Name of the
father............................
4. Name of the
mother............................
5. Permanent Address
............................
6. Place of birth -
(1) Hospital/Institution
Name....................
(2) House
Address...................
7. Informant's
name..............................
Address........................................
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
|
Form No. 14
[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./Kum............
son/wife/daughter of In the registration records for the year(s)........
relating to (Local area)........ of (Tahsil)......... 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. 15
[See Rule 14]
Summary Monthly Report of Births
1. Report for the
month of.................year................
2.
District......................................
3. Town/Village
(P.H.C./C.H.C.)..................
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).
Dated :
Signature (and name) of the Registrar
Office of the Registrar of Births and Deaths of.........................
Memo
No..........dated...................
Submitted to the
Chief Registrar/District Registrar of.......... district for information and
necessary action.
Signature of the Registrar
of Births and Deaths of
....Muty./N.A.C./P.H.C./C.H.C.
Form No. 16
[See Rule 14]
Summary Monthly Report of Deaths
1.
Report of the month of................................Year..........
2.
District............................................................
3.
Town/Village (P.H.C./C.H.C.)........................................
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
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
|
|
|
|
|
Note. -
Infant and Maternal Deaths should also be included in the Deaths.
Dated :
Signature (and Name) of the Registrar
Office of the Registrar of Births and Deaths of....................
Memo
No................... Dated...............
Submitted to the
Chief Registrar/District Registrar of............. district of information and
necessary action.
Signature of the Registrar of
Births and Deaths of
.....Muty/N.A.C./P.H.C./C.H.C.
Form No. 17
[See Rule 14]
Summary Monthly Report of Still
Births
1. Report of the
month of.................................Year.......
2.
District..........................................................
3. Town/Village
(P.H.C./C.H.C.)......................................
4. Registration
Unit.................................................
5: Number of Still
Births registered*................................
Dated :
Signature (and Name) of the Registrar
Office of the Registrar of Births and Deaths of...................
Memo
No................Dated..............
Submitted to the
Chief Registrar/District Registrar of......... district for information and
necessary action.
Signature of the Registrar of
Births and Deaths of
......Muty/N.A.C./P.H.C./C.H.C.
Form No. 18
[See Rule 17]
Search Document for Birth Register
|
Sl. No.
|
Registration
Number
|
Date of
Registration
|
Date of
Birth
|
Sex
|
Name of
Father
|
Name of
Mother
|
Place of
Birth
|
Permanent
Address
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
(7)
|
(8)
|
(9)
|
|
|
|
|
|
|
|
|
|
Form No. 19
[See Rule 17]
Search Document for Death Register
|
Sl. No.
|
Registration
No.
|
Date of Registration
|
Date of
death
|
Sex
|
Name of
the Deceased
|
Age
|
Name of
Father/ Mother/ Husband
|
Place of
death
|
Permanent
Address
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
(7)
|
(8)
|
(9)
|
(10)
|
|
|
|
|
|
|
|
|
|
|
Form No. 20
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 receipts of returns
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
|
|
|
|
|
|
|
|
|
|
State
Total
|
Form No. 21
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 receipts of returns
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
|
|
|
|
|
|
|
|
|
|
State
Total
|
Form No. 22
Live Births by Place of Occurrence,
Districts (Rural and Urban) and Towns with Population One Lakh and above
|
Sl. No.
|
District
|
Births by
place of occurrence
|
Place of
residence of mother
|
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 :
|
R
|
|
|
U
|
|
|
T
|
|
Town with
population one lakh and above
|
|
Town : 1
|
|
|
Town : 2
|
|
|
2.
|
District :
2
|
|
|
State
Total-
|
R
|
|
|
U
|
|
|
T
|
Form No. 23
Live Births by Place of Residence,
Districts (Rural and 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 :
|
R
|
|
|
U
|
|
|
T
|
|
Town with
population one lakh and above
|
|
Town : 1
|
|
|
Town : 2
|
|
|
2.
|
District :
2
|
|
|
State
Total-
|
R
|
|
|
U
|
|
|
T
|
Form No. 24
Time Gap in Registration of Live
Births (Rural and Urban)
|
Sl. No.
|
District
|
Rural
|
|
Within
prescribed time limit
|
Number of
Live Births Registered
|
|
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
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Sl. No.
|
District
|
Urban
|
|
Within
prescribed time limit
|
Number of
Live Births Registered
|
|
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
|
11
|
12
|
13
|
14
|
15
|
16
|
17
|
18
|
|
State
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Form No. 25
Live Births by Sex and Month of
Occurrence
|
Sl. No.
|
District
|
Sex
|
Months
|
|
January
|
February
|
March
|
April
|
May
|
June
|
July
|
August
|
September
|
October
|
November
|
December
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
M
F
T
State
Total
|
Form No. 26
Live Births by Type of Attention at
Delivery (Rural and 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 others
|
|
Urban
areas
Urban Total
|
|
|
State
Total
|
|
Form No. 27
Live Births by Method of Delivery and
type of institution for Institutional Births (Rural and 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
|
Form No. 28
Live Births by Age of the Mother and
Birth Order (Rural and Urban)
|
Age of
Mother
|
Birth
Order
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 and
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 and above
Age not stated
|
|
Total
|
Form No. 29
Live Births by Birth Order and Age of
the Mother for town 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 and
above
|
Not stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
Below 15
15-19
20-24
25-29
30-34
35-39
40-44
45 and above
Age not stated
|
|
Total
|
Form No. 30
Live Births by Age and Level of
Education of the Mother (Rural and Urban)
|
Age of
mother
|
Level of
education of the mother
|
|
Illiterate
|
Below
primary
|
Primary
but below metric
|
Matric but
below Graduate
|
Graduate
and above
|
Not stated
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
All Areas/Rural Areas/Urban Areas
Below 15
15-19
20-24
25-29
30-34
35-39
40-44
45 and above
Age not stated
|
|
Total
|
Form No. 31
Live Births by Level of Education of
the Father and Birth Order (Rural and Urban)
|
Level of
Education of Father
|
Live Birth
Order
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 and
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 and above
Not stated
|
|
Total
|
Form No. 32
Live Births by Level of Education of
the Mother and Birth Order (Rural and Urban)
|
Level of
Education of mother
|
Live Birth
Order
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 and
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 and above
Not stated
|
|
Total
|
Form No. 33
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 and
above
|
Not stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
All
Educational Levels/Illiterate/Below Primary/Primary but below Matric/ Matric
but below Graduate/Graduate and above.
Below 15
15-19
20-24
25-29
30-34
35-39
40-44
45 and above
Not stated
|
|
Total
|
All Educational
Level also includes the education level not stated.
Form No. 34
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 and
above
|
Not stated
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
All
Educational Levels/Illiterate/Below Primary/Primary but below Matric/ Matric
but below Graduate/Graduate and above.
Below 15
15-19
20-24
25-29
30-34
35-39
40-44
45 and above
Not stated
|
|
Total
|
All Educational
Level also includes the education level not stated.
Form No. 35
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 and
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 and above
Not stated
|
|
Total
|
Form No. 36
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 and
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 and above
Not stated
|
|
Total
|
Form No. 37
Live Births by Occupation of the
Father and Birth Order (Rural and Urban)
|
Occupation
of Father
|
Birth
Order
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 and
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
|
Form No. 38
Live Births by Occupation of the
Mother and Birth Order (Rural and Urban)
|
Occupation
of Mother
|
Birth
Order
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 and
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
|
Form No. 39
Live Births by Duration of Marriage
of the Mother and Birth Order (Rural and Urban)
|
Duration
of Marriage (in years)
|
Birth
Order
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13 and
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
Areas 0-4
5-9
10-14
15-19
20-24
25-29
30 and above
Not stated
|
|
Total
|
Form No. 40
Live Births by Duration of Marriage
and Age of the Mother (Rural and Urban)
|
Duration
of marriage
|
Age of
mother
|
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
0-4
5-9
10-14
15-19
20-24
25-29
30 and above
Not stated
|
|
Total
|
Form No. 41
Live Births by Duration of Pregnancy
and Birth Weight
(Rural and 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
|
4.000+
|
Not stated
|
Total
|
|
R
|
U
|
T
|
R
|
U
|
T
|
R
|
U
|
T
|
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
|
14
|
15
|
16
|
17
|
18
|
19
|
20
|
21
|
22
|
|
<32
32-36
37-39
40
41+
Not stated
|
|
Total
|
|
Form No. 42
Live Births by age of the Mother and
Birth Weight (Rural and Urban)
|
Age of
mother
|
Birth
Weight (in Kgs)
|
|
Less than
1.500
|
1.500-2.000
|
2.000-3.000
|
3.000-4.000
|
4.000+
|
Not stated
|
Total
|
|
R
|
U
|
T
|
R
|
U
|
T
|
R
|
U
|
T
|
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
|
14
|
15
|
16
|
17
|
18
|
19
|
20
|
21
|
22
|
|
Below 15
16-19
20-24
25-29
30-39
40-44
45 and
above
Not stated
|
|
Total
|
|
Form No. 43
Live Births by Births Order and Birth
Weight (Rural and Urban)
|
Birth
Order
|
Birth
Weight (in Kgs)
|
|
Less than
1.500
|
1.500-2.000
|
2.000-3.000
|
3.000-4.000
|
4.000+
|
Not stated
|
Total
|
|
R
|
U
|
T
|
R
|
U
|
T
|
R
|
U
|
T
|
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
|
14
|
15
|
16
|
17
|
18
|
19
|
20
|
21
|
22
|
|
1
2
3
4
5
6
7
8
9
10 and
above
Not stated
|
|
Total
|
|
Form No. 44
Live Births by Method of Delivery and
Age of the Mother (Rural and Urban)
|
Method of
delivery
|
Age of
mother
|
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
Natural
Caesarean
Forceps/Vacuum
Not stated
|
|
Total
|
Form No. 45
Deaths by Place of Occurrence,
Districts (Rural and 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 Outside the State
|
|
M
|
F
|
T
|
Within the
area
|
Outside
the area
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
1.
|
District :
|
R
|
|
|
U
|
|
|
T
|
|
Town with
population one lakh and above
|
|
Town : 1
|
|
|
Town : 2
|
|
|
2.
|
District :
2
|
R
|
|
|
U
|
|
|
T
|
|
State
Total-
|
R
|
|
|
U
|
|
|
T
|
Form No. 46
Deaths by Place of Residence,
Districts (Rural and Urban) and Towns with Population One Lakh and above
|
Sl. No.
|
District
|
Deaths by
place of Occurrence
|
Death rate
|
Place of
Residence of Deceased
|
|
M
|
F
|
T
|
Within the
area
|
Outside
the area
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
1.
|
District :
|
R
|
|
|
U
|
|
|
T
|
|
Town with
population one lakh and above
|
|
Town : 1
|
|
|
Town : 2
|
|
|
2.
|
District :
2
|
R
|
|
|
U
|
|
|
T
|
|
State
Total-
|
R
|
|
|
U
|
|
|
T
|
Form No. 47
Time Gap in Registration of Deaths
(Rural and Urban)
|
Sl. No.
|
District
|
Rural
|
|
Within prescribed
time limit
|
Number of
Deaths Registered
|
|
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
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Sl. No.
|
District
|
Urban
|
|
Within
prescribed time limit
|
Number of
Deaths Registered
|
|
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
|
11
|
12
|
13
|
14
|
15
|
16
|
17
|
18
|
|
State
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Form No. 48
Deaths by Sex and Month of Occurrence
|
Sl. No.
|
District
|
Sex
|
Months
|
|
January
|
February
|
March
|
April
|
May
|
June
|
July
|
August
|
September
|
October
|
November
|
December
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
|
M
F
T
State
Total
|
Form No. 49
Deaths by Type of Attention at Death
(Rural and Urban)
|
Rural/Urban
|
Type of
attention at death
|
Total
|
|
Institution
|
Medical
attention other than institution
|
No medical
attention
|
|
1
|
2
|
3
|
4
|
5
|
|
Rural
Urban
(i) Towns with population-
1 lakh and above
Town 1
Town 2
(ii) All others
Urban areas
State
Total
|
Form No. 50
Deaths by Age, Sex and Religion of
the Deceased (Rural and Urban)
|
Age
|
Religion
of the Deceased
|
|
Hindus
|
Muslims
|
Christians
|
*Others
|
Total
|
|
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
|
|
|
|
|
|
Form No. 51
Deaths by age, occupation and sex
(Rural)
|
Occupation
of the deceased
|
Sex
|
10-14
|
15-24
|
25-34
|
35-44
|
45-54
|
55-64
|
65-69
|
70 and
above
|
Age not
stated
|
Total
|
|
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 else-where classified
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
Non-workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
Form No. 52
Deaths by age, occupation and sex
(Urban)
|
Occupation
of the deceased
|
Sex
|
10-14
|
15-24
|
25-34
|
35-44
|
45-54
|
55-64
|
65-69
|
70 and
above
|
Age not
stated
|
Total
|
|
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 else-where classified
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
Non-workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
Form No. 53
Deaths by age, occupation and sex
(All areas)
|
Occupation
of the deceased
|
Sex
|
10-14
|
15-24
|
25-34
|
35-44
|
45-54
|
55-64
|
65-69
|
70 and
above
|
Age not
stated
|
Total
|
|
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 else-where classified
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
Non-workers
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
M
F
T
|
|
|
|
|
|
|
|
|
|
|
Form No. 54
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
|
|
|
|
|
|
|
|
|
|
|
|
|
Form No. 55
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
|
|
|
|
|
|
|
|
|
|
|
|
|
Form No. 56
Infant deaths by place of Occurrence,
District (Rural and 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 outside the State
|
|
M
|
F
|
T
|
Within the
area
|
Outside
the area
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
1.
|
District :
|
R
|
|
|
U
|
|
|
T
|
|
Town with
population one lakh and above
|
|
Town : 1
|
|
|
Town : 2
|
|
|
2.
|
District :
2
|
R
|
|
|
U
|
|
|
T
|
|
State
Total-
|
R
|
|
|
U
|
|
|
T
|
Form No. 57
Infant deaths by place of Residence,
Districts (Rural and Urban) and Towns with population one lakh and above
|
Sl. No.
|
District
|
Death by
place of residence of mother
|
Infants
Morality Rate
|
Place of
Occurrence
|
|
M
|
F
|
T
|
Within the
area
|
Outside
the area
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
1.
|
District :
|
R
|
|
|
U
|
|
|
T
|
|
Town with
population one lakh and above
|
|
Town : 1
|
|
|
Town : 2
|
|
|
2.
|
District :
2
|
R
|
|
|
U
|
|
|
T
|
|
State
Total-
|
R
|
|
|
U
|
|
|
T
|
Form No. 58
Infant Deaths by Age and Sex (Rural
and 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
|
Form No. 59
Pregnancy related deaths by Age Group
of the Deceased and cause of death for Medically Certified Deaths (Rural and
Urban)
|
Cause of
death
|
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
Total
|
Form No. 60
Pregnancy related deaths by Age Group
of the Deceased and cause of death for all deaths Medically Certified or not
(Rural and Urban)
|
Cause of
death
|
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
Total
|
Form No. 61
Pregnancy related deaths by Age and
Level of Education (Rural and Urban)
|
Age
|
Level of
education
|
|
Illiterate
|
Below
primary
|
Primary
but below matric
|
Matric but
below Graduate
|
Graduate and
above
|
Not stated
|
Total
|
|
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 and above
Not stated
Total
|
Form No. 62
Table D 18 : Pregnancy Related Deaths
by Age and occupation (Rural and 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
|
Age 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
|
|
|
|
|
|
|
|
|
|
|
Form No. 63
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
F
T
|
Only
smoking/ only chewing tobacco/ only chewing arecanut/ only drinking
alcohol/smoking and chewing tobacco/smoking and 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/ chewing arecanut and
drinking alcohol/ chewing tobacco, arecanut and drinking alcohol/ All habit/
habit not known.
|
|
Form No. 64
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
F
T
|
Only
smoking/ only chewing tobacco/ only chewing arecanut/ only drinking
alcohol/smoking and chewing tobacco/smoking and 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/ chewing arecanut and
drinking alcohol/ chewing tobacco, arecanut and drinking alcohol/ All habit/
habit not known.
|
|
Form No. 65
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
|
|
|
|
Only
smoking/ only chewing tobacco/ only chewing arecanut/ only drinking
alcohol/smoking and chewing tobacco/smoking and 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/ chewing arecanut and
drinking alcohol/ chewing tobacco, arecanut and drinking alcohol/ All habit/
habit not known.
|
|
Form No. 66
Still Births by Place of Occurrence
in Districts (Rural and Urban)
|
Sl. No.
|
District
|
Still
Birth by place of occurrence
|
Place of
residence of Mother
|
Place of
residence outside the State
|
|
M
|
F
|
T
|
Within the
area
|
Outside
the area
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
Form No. 67
Still Births by place of Residence in
Districts (Rural and Urban)
|
SI. No.
|
District
|
Still
birth by place of residence of mother
|
Still
Birth Rate
|
Place of
occurence of Still Birth
|
|
M
|
F
|
T
|
Within the
area
|
Outside
the area
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
Form No. 68
Still Births by Sex and Age of the
Mother (Rural and 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 and above
Age not stated
Total
|
Form No. 69
Still Births by Sex and Duration of
Pregnancy (Rural and 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
|
Form No. 70
Still Births by Sex and Type of
Medical Attention Received at Delivery (Rural and Urban)
|
Rural
/Urban
|
Type of
attention at deliver
|
Total
|
|
Institutional
|
Doctor,
nurse and technical 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) Town with population one lakh and above
Town-1
Town-2
(ii) Urban areas
Urban areas
State
Total
|
Form No. 71
Still Birth by Cause of Still Births
and Age of the Mother (Rural and Urban)
|
SI. No.
|
Cause of
Still Births
|
Age of
mother
|
Total
|
|
Below 15
|
16-19
|
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
|
12
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Rural areas/Urban areas/All areas
Total
|
Form No. 72
Still Births by Cause of Still Births
and Age of the Mother (Rural and Urban)
|
Sl. No.
|
Age of
mother
|
Duration
of pregnancy (in weeks)
|
Total
|
|
Below 32
|
32-36
|
37-39
|
40-
|
41+
|
Not state
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
|
|
|
|
|
|
|
|
|
|
Rural areas/Urban areas/All Areas
Total
|