[35A. Constitution of additional Commissions for purposes of this Chapter.—

(1) 3*** The State Government 4[may by notification in the Official Gazette] appoint more Commissions5 than one for the purposes of section 33, each such Commission consisting of so many and such members, and having its functions restricted to the disposal, under this Act and the rules there under, of such registers and records sent under section 32 to the Registrar General, as may be specified in the notification.

(2) If more Commissions than one are appointed in exercise of the power conferred by sub-section

(1), then references in this Act to the Commissioners shall be construed as references to the members constituting a Commission so appointed.] CHAPTER VI RULES 6 7