Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CHRISTIAN MARRIAGE (KARNATAKA) RULES, 1961 CONTENTS 1. Short title and Extent 2. Form of Register Books 3. . 4. . 5. . 6. . 7. . 8. . 9. Forwardal or Returns 10. Forwardal of Extracts from Register Book 11. The fees chargeable under Section 82 of the Act shall be levied at the rates prescribed in the following table 12. Disposal of Fees 13. Supply of Books and Forms 1 4 . Indents for forms required by Roman Catholic Bishops and Clergy in the State shall be forwarded by each Bishop to the Director of Printing, Stationery and Publications, Bangalore. 15. Entry of status as Foreign National Subject on Certificates. 16. . CHRISTIAN MARRIAGE (KARNATAKA) RULES, 1961 In exercise of the powers conferred by Sections 62, 64, 82, 83 and 85 of the Indian Christian Marriage Act, 1872 (Central Act XV of 1872), and in supersession of all the existing rules in this behalf, the Government of Karnataka hereby makes the following rules, namely. 1. Short title and Extent :- (1) These rules may be called the Indian Christian Marriage (Karnataka) Rules, 1961. (2) They shall extend to the whole of the State of Karnataka. 2. Form of Register Books :- The register book in which marriages solemnized between Indian Christians by a Clergyman of the Church of England shall be registered under Section 37 of the Christian Marriage Act, 1872 and shall be in the form set forth in the third schedule to the Act. 3. . :- The register book in which marriages solemnized between Indian Christians by a Clergyman of the Church of Rome shall be registered under Section 37 of the Christian Marriage Act, 1872 , and shall be in the form set forth in the appendix to these rules. 4. . :- The register book in which marriages solemnized between Indian Christians by a Minister of Religion who is not a Clergyman of the Church of England or of the Church of the Rome shall be registered under Section 37 of the Christian Marriage Act, 1872 and shall be in the form set forth in Schedule III or in that set forth in Schedule IV to the Act. 5. . :- The register book in which marriages solemnized between Indian Christians by a Marriage Registrar shall be registered under Section 59 OF THE Christian Marriage Act, 1872 and Section 37 of the Christian Marriage Act, 1872 , and shall be in the form set forth in Schedule IV to the Act. 6. . :- The register book in which marriages solemnized between Indian Christians by a person licensed under Section 9 of the Christian Marriage Act, 1872 to grant certificates of marriage between Indian Christians shall be registered under Section 62 of the Christian Marriage Act, 1872 and shall be in the form set forth in Schedule IV to the Act. 7. . :- All marriages solemnized in India between persons one or both of whom professes or profess the Christian religion, except marriage solemnized under Part V or Part VI of the Act, shall be registered in a register book as set forth in the third schedule to the Act, if solemnized by the Clergyman of the Church of England and the Clergyman of the Church of Scotland and according to the form directed in that behalf by the Roman Catholic Bishop of the Diocese or Vicariate, if such marriage is solemnized by a Clergyman of the Church of Rome. 8. . :- Any person who has received episcopal ordination but who is not a Clergyman of the Church of England, or of Rome or any Minister of Religion licensed under the Act, may solemnize marriages and register in duplicate in a marriage register book according to the form as set forth in schedule four to the Act. He shall also fill in the particulars of the certificate attached to the marriage register book and it shall be signed by the parties to the marriage and by two credible witnesses apart from the person who solemnized the marriage. The certificate shall be separated from the marriage register book and shall be forwarded to the Marriage Registrar of the district who shall forward it to the Registrar-General of Births, Deaths and Marriages every month, as required under Section 32 OF THE Christian Marriage Act, 1872 Section 33 OF THE Christian Marriage Act, 1872 Section 34 OF THE Christian Marriage Act, 1872 Section 35 OF THE Christian Marriage Act, 1872 AND Section 36 of the Christian Marriage Act, 1872 . 9. Forwardal or Returns :- The intervals at which true and duly authenticated returns from the register books of marriages between persons one or both of whom professes or profess the Christian religion shall be forwarded to the office of the Registrar-General of Births, Deaths and Marriages through the Registrar of Archdeaconry by the Clergyman of Church of England under Section 29 of the Christian Marriage Act, 1872 , directly by the Clergyman of Church of Rome under Section 30 of the Christian Marriage Act, 1872 and through the Senior Chaplain of the Church of Scotland by the Clergyman of the Church of Scotland once in three months. 10. Forwardal of Extracts from Register Book :- The intervals at which true and duly authenticated extracts from the register books of marriages between Indian Christians shall be forwarded to the Office of the Registrar-General of Births, Deaths a n d Marriages, Mysore, Bangalore, under Section 62 of the Christian Marriage Act, 1872 , s.37 of the Christian Marriage Act, 1872 and s.64 of the Christian Marriage Act, 1872 once in three months and such extracts shall be so forwarded as soon as possible after the 1st day of January, April, July and October in each year, through the District Registrar of Marriages. Authentication form of Extract.- The extracts shall be in the form prescribed for the register book with the following authentication.- "I.......do hereby certify that the foregoing returns are true and faithful copies of all entries of marriages between Indian Christians registered during the quarter ending......in the register book of such marriages kept at......in the district of..........": Provided that when no such marriages have been registered in any quarter a report to that effect shall be forwarded to the Registrar- General. 11. The fees chargeable under Section 82 of the Act shall be levied at the rates prescribed in the following table :- Provided that a Marriage Registrar may, at his discretion remit any part not exceeding three-fourths of the fees leviable by him in favour of any person who appears to him to be in indigent circumstances. III. Fees chargeable under S.63 of the of the Christian Marriage Act, 1872 and s.79 of the Christian Marriage Act, 1872 by any person solemnizing a marriage under the said Act and required to register the same or by a Marriage Registrar having the custody for the time being of any register of marriages or of any certificate or duplicate or copies of certificates under the said Act. 12. Disposal of Fees :- A Marriage Registrar who is in the service of Government shall pay into the Government Treasury all fees levied by him. A Marriage Registrar who is not in the service of the Government and any other person levying fees under the Act may retain such fees. 13. Supply of Books and Forms :- T h e Director of Printing, Stationery and Publications will supply registers and forms free to the Registrar of the Diocese, to the Bishops Registrar, to each Clergyman who has received episcopal ordination, but who is not a Clergyman of the Church of England or of the Church of Rome, to the Bishops of the Church of Rome, and to Marriage Registrars. One full set of registers and forms will be supplied free by the Director of Printing, Stationery and Publications to each Minister licensed under Section 6 of the Christian Marriage Act, 1872 and to each person licensed under Section 9 of the Christian Marriage Act, 1872 to grant certificates of marriage between Indian Christians and additional registers and forms will be supplied to such Ministers and persons by the Director of Printing, Stationery and Publications on payment of the cost. 14. Indents for forms required by Roman Catholic Bishops and Clergy in the State shall be forwarded by each Bishop to the Director of Printing, Stationery and Publications, Bangalore. :- All other indents for register books and forms shall be sent to the Diocese, the Magistrate of the District or the Senior Marriage Registrar for the Bangalore Corporation, as the case may be. 15. Entry of status as Foreign National Subject on Certificates. :- Every Minister of Religion solemnizing a Marriage and every Marriage Registrar by whom or in the presence of whom a marriage is solemnized shallenter on the face of the certificate of marriage to b e forwarded to the Registrar-General of Births, Deaths and Marriages in Mysore, Bangalore a statement whether each of the parries to the Marriage or one or other of them or neither of them claims to be a foreign national subject. 16. . :- If neither party to the marriage whether belonging to a Foreign national or not and if either party desires the certificates to be transmitted for delivery to Registrar-General of Births, Deaths and Marriages of their respective countries, the Minister of Religion solemnizing the marriages or the Marriage Registrar by or in the presence of whom the marriage is solemnized shall enter a statement that the party so desires on the face of the certificate.