Report No. 15
9. Marriage Registrars in India.-
(1) The State Government may, by notification in the Official Gazette, appoint any person to be a Marriage Registrar for any district.
(2) Where there are more Marriage Registrars than one in any district, the State Government shall appoint one of them to be the Senior Marriage Registrar.
(3) Where there is only one Marriage Registrar in a district, and such Registrar is absent from the district or is ill or his office is temporarily vacant, any person authorized in this behalf by the State Government, by general or special order, shall act as, and be, the Marriage Registrar of the district during such absence, illness or temporary vacancy.
[Section 7, Christian Marriage Act.] [Cf. section 3 (1), S.M.A.]
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