Special
Marriage (Karnataka) (Amendment) Rules, 2024
[13th
February 2024]
In exercise of the
powers conferred by section 50 of the Special Marriage Act, 1954 (Central Act
43 of 1954) the Government of Karnataka hereby makes the following rules
further to amend the Special Marriage (Karnataka) Rules 1961, namely: -
Rule - 1. Title and Commencement
(1)
These rules may be called
the Special Marriage (Karnataka) (Amendment) Rules, 2024.
(2)
They shall come into force
on the date of their publication in the Official Gazette.
Rule - 2. Amendment to rule 4
In the Special
Marriage (Karnataka) Rules 1961, in rule 4.
(i)
in sub rule (1), after the
words "by registered post" the words "or electronically"
shall be inserted;
(ii)
in sub rule (2) the
following shall be inserted at the end, namely,-
"Where the
notice is sent electronically, the fee shall be remitted through online
mode."