Report No. 22

Christian Marriage and Matrimonial Clauses Bill, 1961

Contents
1.	Genesis of the Report
2.	Action taken for inviting comments
3,4.	Clause 7-Recognition of Churches-objection to principle
5.	Clause 7-Advisory Committee-composition
6.	Clause 7-Recognition of Churches-which Government to have power
7.	Other points
8.	Clause 2(a)-Christian
9.	Clause 2(c)-desertion
10.	Clause 2(h)-Licensed Minister
11.	Clause 2(m)-Prohibited relationship
12.	Clause 3-Marriage between Christians
13.	Clause 4(ii)-Conditions of marriage-prohibited relationship
14.	Clause 4(iv)-Conditions of marriage-age
15.	Clause 4(v)-Conditions of marriage-consent of guardian
16.	Clause 4(vi)-Conditions of marriage-domicile
17,18.	Clause 5(1)-Consent of guardian in marriage
19.	Clauses 5(4) and 5(5)-Permission of district court
20.	Clause 6(a)-Who may solemnize marriages-Ministers of recognised Churches
21.	Clause 7
22.	Clause 9(1)-Marriage Registrars in India
23.	Clause 11(1)-Solemnization of marriages by Ministers of recognised Churches
24.	Clause 11(2)(b)-Solemnization of marriages by Ministers of recognised Churches
25.	Clause 13(d)-Procedure to be followed by licensed Minister on receipt of notice
26.	Clause 16(3)-(Objection to certificate) and clause 17(1)
27.	Clause 20-Solemnization of marriage by licensed Minister
28.	Clause 24-Restitution
29.	Clause 29-Judicial separation
30,31.	Clause 27-Void marriages
32.	Clause 28(2)-Marriage voidable for under-age or want of consent of guardian
33.	Clause 30-Grounds of divorce-general
34.	Clause 30(1)(ii)-Grounds of divorce-conversion
35.	Clause 30(1)(vii)-Grounds of divorce-wilful refusal to consummate
36.	Clause 30(1)(x)-Grounds of divorce-cruelty
37.	Clause 30(1)-Grounds of divorce-mutual consent
38.	Divorce-other suggestions
39.	Clause 33-Remarriage of divorced persons
40.	Clause 36(3)-Court to which petition to be made
41.	Clause 36-Ex parte decree
42.	Clause 36(3)-Court to which petition to be made-backward areas
43.	First Schedule-Prohibited relationship
44.	Conclusions
45.	Appendix
Appendix	Changes Recommended in the Christian Marriage and Matrimonial Causes Bill, 1961