Report No. 15
Clause 9
Sub-clauses (1) and (2).-Slight verbal changes have been made. They need no comments.
The requirement that the Marriage Registrars should be Christians has been omitted, since their functions are not sacramental.
Sub-clause (3).-Under the existing section, when there is a temporary vacancy in the office of the Marriage Registrar, the District Magistrate is directed to act as Marriage Registrar during the vacancy. The structure of the administrative and judicial machinery in the various States, however, (and particularly the nomenclature of the officer at the head of the District), may vary from State to State, and hence the sub-clause under discussion leaves the matter elastic, by providing that such person as the State Government may authorise, will act as the Marriage Registrar during the vacancy.
Back
