Report No. 15
72. Power to make rules.-
(1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-
(a) the duties and powers of Marriage Registrars and the areas in which they may exercise jurisdiction;
(b) the manner in which a Marriage Registrar may hold inquiries under this Act, and the procedure therefor;
(c) the form and manner in which any books required by or under this Act shall be maintained;
(d) the fees that may be levied for the performance of any duty imposed upon any person under this Act;
(e) the conditions under which licences to solemnise marriages may be issued by the State Government, and the circumstances under which they may be revoked;
(f) the surrender of such licences on the expiry thereof by revocation or otherwise;
(g) the procedure to be followed by Committees constituted under section 7;
(h) the form in which, and the intervals within which, copies of entries in the Marriage Certificate Book shall be sent to the Registrar-General;
(i) any other matter which may be or requires to be prescribed.
(3) Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days, which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
[Section 82 and 83, Christian Marriage Act.] [Cf. section 50, S.M.A.]
Back
