AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 22

8. Clause 2(a)-"Christian".-

Clause 2(a) of the Bill defines a Christian as a person professing the Christian religion. It has now been suggested that a Christian may be defined as "one who is baptised and is a follower of Church", or as "a member of a recognised Church" or as a "person who is an official member of any Christian Church in accordance with the rules and regulations governing a particular Church". These are merely repetitions of the suggestions made before, which have been carefully considered in the previous Report.1 Religion is primarily a matter of faith and belief, and it is not desirable to cut down its connotation by reference to organisational and ceremonial prescriptions. There is, therefore, no reason for modifying the definition given in the Bill.

1. See the 15th Report, Notes to clause 2-"Christian".







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement