Report No. 22
24. Clause 11(2)(b)-Solemnization of marriages by Ministers of recognised Churches.-
Clause 11(2)(b) provides that no marriage shall be solemnised if a lawful impediment is shown to the solemnisation thereof. It has been suggested that after the words 'lawful impediment', the words 'according to the rules of the Church to which the Minister belongs, for the solemnisation of the marriage' should be added. We have discussed in the previous Report1 the impediments contained in the Church Rules and given our reasons for not adopting them. We adhere to that opinion. It may be noted in this connection that, under clause 70 of the Bill, a Minister of a recognised Church cannot be compelled to solemnise any marriage, the solemnisation of which may be contrary to the rules of the Church.
1. 15th Report, para. 29.
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