Report No. 15
Clause 6
General.-The various classes of marriages mentioned in section 5 of the existing Act have been dealt with here.
The category of marriage by certificate, applicable toIndian Christians under section 60 of the Indian Christian Marriage Act, has been omitted.1
Sub-clause (a).-The existing Act specifies certain particular Churches whose Ministers are episcopally ordained. While preserving the separate category of persons so authorised to solemnise marriages, the sub-clause under discussion requires that they should be Ministers of "recognized Churches". Thb manner in which the recognition will be accorded is dealt with separately.2
The manner of solemnisation of marriages by such Ministers has been dealt with separately.3
Sub-clause (b).-Instead of the formula "Minister of Religion" the formula "Minister of Church" has been adopted as more appropriate, everywhere in the draft clauses.
Though the expression "licensed Minister" has been defined, it is felt that in the sub clause under discussion, the full expression "Minister licensed" etc. would be better, in view of the importance of the sub-clause.
Sub-clause (c)-Need no comments
1. For a detailed discussion, see the body of the Report, para. 7.
2. See clause 7.
3. See clause 11.
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