Central Government Act
Section 88(1)(d) in The Registration Act, 1908
(d) the holder for the time being of such other public office as may be specified in a notification in the Official Gazette issued in that behalf by the State Government, to appear in person or by agent at any registration- office in any proceeding connected with the registration of any instrument
executed by him or in his favour, in his official capacity, or to sign as provided in section 58.