PREAMBLE

Whereas marriage is a kind of contract between a man and a woman and whereas for the purpose of empowerment of women it is necessary that the marriage certificate should be separately given to both the husband and the wife.

Therefore in exercise of the powers conferred under Section 50 of the Special Marriage Act, 1954 the Governor of Bihar makes the following Rules to amend Rule 9 of the Bihar Special Marriage Rules, 1955.

Rule - 1. Short title, extent and commencement.--

(1)     These Rules may be called "Bihar Special Marriage (Amendment) Rules, 2008".

(2)     It shall extend to the whole of the State of Bihar.

(3)     It shalI come into force with immediate effect.

Rule - 2.

Rule 9 of the Bihar Special Marriage Rules, 1955 shall be substituted as follows:-

"Rule 9.-

(1)     The book of certificate of marriage as prescribed in the fourth Schedule under Section 13 of the Special Marriage Act, 1954 and also as prescribed in the fifth Schedule under Section 16 of the Special Marriage Act, 1954 and also the book of certificate of Registration of Marriage celebrated in other forms shall be a bound Register whose pages shall be consecutively be numbered.

(2)     The book of certificate of marriages under above sub-rule (1), the certificate shall be in three identical copies of the same serial.

The first copy of the certificate shall be given to the bride/wife second copy of the same serial number shall be given to the bride groom/husband and the third copy of the same serial number shall be preserved in the office of the Marriage Registrar as a permanent record.

(3)     Serial number of the certificate shall be printed on each copy of the Certificate, the date of issue of the certificate shall be given by the Special Marriage Officer either by his own hands or shall be printed by the Computer."