(1) When any Registrar, other than the Registrar of a district including a presidency- town, is absent otherwise than on duty in his district, or when his office is temporarily vacant, any person whom the Inspector- General appoints in this behalf, or, in default of such appointment, the Judge of the District Court within the local limits of whose jurisdiction the Registrar' s office is situate, shall be the Registrar during such absence or until the State Government fills up the vacancy.

(2) When the registrar of a district including a presidency- town is absent otherwise than on duty in his district, or when his office is temporarily vacant, any person whom the Inspector- General appoints in this behalf shall be the Registrar during such absence, or until the State Government fills up the vacancy.