Report No. 22
23. Clause 11(1)-Solemnization of marriages by Ministers of recognised Churches.-
A criticism has been levelled against clause 11 that there is no guidance in it as to what a Minister of a recognised Church should do, if an objection is preferred against an intended marriage. But it will be seen that sub-clause (2) contains several directions which the Minister has to observe, and they are sufficient guidance to him in deciding objection to the marriage. It should, further, be remembered that this provision applies only to recognised Churches, and these Churches have detailed regulations governing the matter, and the Minister would certainly be guided by these rules.
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