Report No. 15

Clause 72

The language of the corresponding provision in the Special Marriage Act has been followed with the addition of certain matters relating to licensing of Ministers and the Advisory Committees for recognition of Churches.

The provision regarding the procedure for laying the rules before the Parliament and modifications etc. by Parliament is in conformity with the latest legislative practice.1

1. The language of the sub-clause will clear such doubts as arise from the observations of the Supreme Court in re, Kerala Education Bill, AIR 1959 SCA 956 (957): (1959) 2 SCA 450 (459). "After the rules are laid before the Legislative Assembly they may be altered or amended and it is then that the rules, as amended, become effective. If no amendments are made the rules come into operation after the period of 14 days expires". See also Express Newspapers (Private) Ltd. v. Union of India, AIR 1958 SC 578.