KERALA SPECIAL MARRIAGE (AMENDMENT) RULES,
2018
PREAMBLE
In exercise of the
powers conferred by-sect ion 50 of the Special Marriage Act, 1954 (Central Act
43 of 1954) the Government of Kerala, hereby make the following rules further
to amend the Kerala Special Marriage Rules, 1958 issued under D.D. is.
15676/57/EHD dated the 15th January, 1958 and published in the Kerala Gazette
No. 5 dated the 4th February, 1958, namely:
Rule - 1. Short title and commencement.
(1)
These
rules may be called the Kerala Special Marriage (Amendment) Rules, 2018.
(2)
They
shall come into force at once.
Rule - 2. Amendment of the Rules.
In the Kerala Special Marriage Rules, 1958.
(a)
in
rule 4, after sub-rule (d), the following sub-rule shall be inserted, namely:
"(e) The parties
to the marriage shall, along with the notice of intended marriage submit to the
Marriage Officer, two sets of their passport size photographs, duly attested by
a Gazetted Officer, for affixing the same in the Marriage Notice Book and
Marriage Certificate Book.";
(b)
in
rule 7, after sub-rule (d), the following sub-rule shall be inserted, namely:
"(e) The parties
to the marriage shall along with application for registration of marriage
submit to the Marriage Officer, two sets of their passport size photographs,
duly attested by a Gazetted Officer, for affixing the same in the Marriage
Notice Book and Marriage Certificate Book".
(c)
in
Form III, for serial No. 1, and the entries and brackets against it the
following Serial No., entries, brackets and diagrams for affixing photograph
shall respectively be substituted, namely:
|
"1.
Name of parties |
A
B (Husband) |
|
|
|
C
D (Wife) |
|