Special Marriage Act, 1954

50. Power to make rules

(1) the Central Government, in the case of ⁴³[***] officers of the Central Government, and the State Government, in all other cases, may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.

(2) In particular, and without prejudice to the generality of the forgoing power, such rules may provide for all or any of the following matters, namely :-

(a) the duties and powers of Marriage Officers and the areas in which they may exercise jurisdiction ;

(b) the manner in which a Marriage Officer may hold inquiries under this Act and the procedure therefor ;

(c) the form and manner in which any books required by or under this Act shall be maintained ;

(d) the fees that may be levied for the performance of any duty imposed upon a Marriage Officer under this Act ;

(e) the manner in which public notice shall be given under section 16 ;

(f) the form in which, and the intervals within which, copies of entries in the Marriage Certificate Book shall be sent in pursuance of section 48 ;

⁴⁴ [(3) Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

(4) Every rule made by the State Government under this Act shall be laid, as soon as it is made, before the State Legislature.]

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