22. Entry of birth or death to be signed by person giving notice.—
(1) When an entry of a birth or
death has been made by the Registrar of Births and Deaths under section 19, the person giving notice of
the birth or death must sign the entry in the register in the presence of the Registrar:
1
[
Provided that it shall not be necessary for the person giving notice to attend before the Registrar or
to sign the entry in the register if he has given such notice in writing and has furnished to the satisfaction
of the Registrar such evidence of his identity as may be required by any rules made by the State
Government in this behalf.]
1. Ins. by Act 9 of 1911, s. 2.
6
(2) Until the entry has been so signed, 1[or the conditions specified in the proviso to sub-section
(1)
have been complied with] the birth or death shall not be deemed to be registered under this Act.
(3) When the birth of an illegitimate child is registered, and the mother and the person acknowledging
himself to be the father of the child jointly request that person may be registered as the father, the mother
and that person must both sign the entry in the register in the presence of the Registrar.
