Report No. 270

(C) Acts /Rules are under process in some States and Union Territories:

The other States and Union territories are also taking steps to make necessary law on the subject. The proposed draft of U.P. Compulsory Marriage Registration Rules, 2014 is under consideration of the Government. Some Union Territories, i.e. Union Territory of Andaman and Nicobar Islands have forwarded draft law to the Union Government. The Nagaland Registration of Marriage Bill, 2012 was deferred and again discussed in April, 2014 in the Nagaland Legislative Assembly.