[1]PARSI MARRIAGE AND DIVORCE (KARNATAKA) RULES, 1961

PREAMBLE

In exercise of the powers conferred by Section 9 of the Parsi Marriage and Divorce Act, 1936 (Central Act III of 1936), the Government of Karnataka hereby makes the following rules, namely.--

Rule - 1.

(1)     These rules may be called the Parsi Marriage and Divorce (Karnataka) Rules, 1961.

(2)     They shall extend to the whole of the State of Karnataka.

Rule - 2.

In these rules.--

(a)     "Act" means the Parsi Marriage and Divorce Act, 1936;

(b)     "Form" means the form appended to these rules.

Rule - 3.

Copies of entries in the Marriage Certificate Book which the Registrars are required to send under Section 9 of the Act to the Registrar General of Births, Deaths and Marriages shall be certified in the Form appended to these rules and shall be sent at intervals of three months on or as nearly as possible after the first day of January, first day of April, first day of July, first day of October in each year. If no entries have been made in the Book during the preceding three months a nil certificate shall be sent to the Registrar General.