Report No. 18

Clause 15

Sub-clause (1) is an exhaustive provision authorising the court to pass orders relating to custody, maintenance and education of minor children. It has been modelled on the corresponding provisions in the other Acts.1

Sub-clause (2) is intended to secure, in effect, that only the non-convert party will have the right to the custody of the children, unless the circumstances are such as to require a different order.2

1. Cited within the brackets alongwith the clause.

2. For reasons, see the body of the Report, para. 11.