Report No. 205

Proposal to Amend The Prohibition of Child Marriage Act, 2006 and other Allied Laws

Contents
Chapter I	Introduction
	Introduction
	The Petition further lists as a grievance the following
Chapter II	Main Features of the Prohibition of Child Marriage Act, 2006
	Main Features of the Prohibition of Child Marriage Act, 2006
Chapter III	The Scope, Causes and Consequences of Child Marriages
	The Scope, Causes and Consequences of Child Marriages
	In 2006 they Hindustan Times reported that 57% of girls in India are married off before they are 18 as per the International Centre of Research on Women.8
	Furthermore securing the girl economically and socially for the future has been put forth as a reason for early marriage
Chapter IV	Human Rights and the Prohibition of Child Marriage Act, 2006
	Human Rights and the Prohibition of Child Marriage Act, 2006
	In the UK, a marriage below the age of 16 years is void.4 The Marital rape exemption was abolished in its entirety in 1991
	Further the Committee on the Status of Women under CEDAW has criticized the fact that certain countries have different ages of marriage for boys and girls as follows
Chapter V	The Child Marriage Restraint Act, 1929: Legislative History, Judgments, and various Recommendations for Amendments on Child Marriage and age of Child
	Legislative History, Judgments, and various Recommendations for Amendments on Child Marriage and age of Child
Chapter VI	Conclusion and Recommendations
	Conclusion and Recommendations
	Section 3(3) should be amended to read as under