Report No. 22
Appendix
Changes Recommended in the Christian Marriage and Matrimonial Causes Bill, 1961
Clause 2
New definitions to be added.-Definition of the Church of Rome and Church of Scotland may be added1.
1. Para. 4(b), body of the Report.
Clause 2 "Recognised Church"
The definition of recognised Church should be altered so as to read as follows:-
"recognised Church" means the Church of Rome, Church of India, Burma and Ceylon and the Church of Scotland, and includes a Church declare to be a recognised Church under section 71.
1. Para. 4(a), body of the Report.
Clause 7
The power of recognition of Churches and the appointment of an Advisory Committee for such recognition should be vested in the Central Government instead of the State Government1.
1. Para. 6, body of the Report.
Clause 17
Where the licensed Minister or the Marriage Registrar does not decide the objection to an intended marriage within 30 days, any party should be free to apply to the district court for a determination of the matter. Clause 17 may be widened to cover such a situation also1.
1. Para. 26, body of the Report.
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