Site icon SCC Times

Period for registration of name of child at birth amended under Delhi Registration of Births and Deaths (Amendment) Rules, 2021

The Delhi Government has notified Delhi Registration of Births and Deaths (Amendment) Rules, 2021 on July 09, 2021. The Delhi Registration of Births and Deaths (Amendment) Rules, 2021 amends Delhi Registration of Births and Deaths Rules, 1999 in the following manner:

 

Provided that if the information is given after the aforesaid period of twelve months, which shall be reckoned as under:-

For clause (i) and (ii) of sub-rule-1 of rule 10 of the Delhi Registration of Births and Deaths Rules, 1999, the following shall be substituted, namely:-

  1. (a) In case where the registration had been made prior to the date of commencement of the principal rule, further five years period from the date of commencement of this rule (i.e., Registration of Births & Deaths (Amendment) Rules, 2021) shall be given. Or

(b) In case where the registration had been made after the date of commencement of the principal rule and fifteen years period from date of registration has already been lapsed, they shall also be given five years period from the date of commencement of this rule (i.e. Registration of Births & Deaths (Amendment) Rules, 2021). In respect of those cases, where fifteen years period from the date of registration has not yet been lapsed, they shall be allowed to avail the fifteen years period. Or

  1. In case where the registration is made after the date of commencement of the Registration of Births & Deaths (Amendment) Rules, 2021, the period of fifteen years from the date of such registration, subject to the provisions of sub-section (4) of section 23.

the Registrar shall-

 

 


*Tanvi Singh, Editorial Assistant has put this story together.

Exit mobile version