Report No. 15
7. (i) Procedure for Indian Christians.-
Dealing with the five modes of solemnisation mentioned in section 5, sub-sections (1) to (3) thereof contain provisions applicable, in general, to marriages between Christians, while sub¬section (5) is limited to marriages between Indian Christians for which a special procedure is laid down. The reason for making this distinction is stated to be that the more formal and elaborate procedure for solemnisation of marriages obtaining in the Established Churches was unsuitable to Indian Christians, many of whom were considered not sufficiently literate. But this reason, even if it was correct in 1372, when the Indian Christian Marriage Act was passed, has long ceased to be so, and we think that there is no need at the present day to retain the special procedure for solemnisation of marriages between Indian Christians. We have, therefore, omitted the special procedure prescribed in section 5(5).
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