Report No. 15
Clause 12
Provisions which are common to marriages solemnised by Ministers licensed by the State Government and marriages solemnised by or in the presence of Marriage Registrars have been put in this group, in order to avoid repetition.
Sub-clause (1), opening paragraph.-The provision has been simplified on the lines of the corresponding provision in the Special Marriage Act. Following that, it has been provided that the notice must be given by both the parties.
Sub-clause (1), paragraph (a).-Slight verbal changes have been made, which do not need any comments.
Sub-clause (1), paragraph (b).-The existing provision is to the effect that the notice may be given to the Marriage Registrar of
(i) the district within which the parties have dwelt; or
(ii) the districts within which each of the parties has dwelt, the notice in the latter case being given to the Marriage Registrar for each district concerned. This is likely to create confusion, and hence the paragraph under discussion provides that it will suffice if at least one party has resided in the district of the Marriage Registrar to whom the notice is given.
The words "as the case may be" have not been inserted (at the end) as unnecessary.
Sub-clause (2).-This is intended to make it clear that in the case of a minor bride, the notice must be signed by the guardian whose consent is required.1
Sub-clause (3).-Follows the language of the corresponding provision in the Special Marriage Act.
1. Compare clauses 11(2) and 15(2)(b).
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