Report No. 15
Clause 16
Sub-clause (1).-This is modelled on the lines of section 7 of the Special Marriage Act. Differing from section 7(3) of the Special Marriage Act, however, this sub-clause provides that the objection must itself be in writing when submitted to the licensed Minister or the Marriage Registrar.
There is no corresponding provision in the existing Christian Marriage Act, authorising any person to file an objection; there are, of course, provisions relating to objections by guardians, vide sections 20 and 44 of the existing Act.
The period of seven days mentioned here harmonises with that given in the earlier clause.1
While in the case of minor brides the period mentioned in the preceding clause.1 is 21 days, it is not considered necessary to extend the maximum period for objections in the case of minor brides to 21 days. Whether the bride is a minor or a major, the period which will be allowed to the objector, will be 7 days in all cases. This course has been adopted in view of the over all time-limit of 30 days laid down by sub-clause (3).
Sub-clauses (2) and (3) follow the language of section 8(1), Special Marriage Act.
1. See clause 15(2)(a).
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