Report No. 22
25. Clause 13(d)-Procedure to be followed by licensed Minister on receipt of notice.-
Clause 13(d) provides that, where the bride is a minor, the licensed Minister shall send a copy of the notice of the intended marriage to the Senior Marriage Registrar of the district, who shall send a copy of the notice again to each of the other Marriage Registrars. It has been suggested, that this provision is cumbersome, expensive and unnecessary and that it would be sufficient, if the notice of marriage is sent not to the Senior Marriage Registrar, but to the Marriage Registrar for the part of the district where the bride resides. As to this, it may be pointed out that the Bill follows the existing law as enacted in sections 15 and 16 of the Indian Christian Marriage Act, 1872 and we do not consider it necessary to change it.
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