Haryana Anand Marriages Registration Rules, 2014

Haryana Anand Marriages Registration Rules, 2014

The Haryana Anand Marriages Registration Rules, 2014

Published by Notification No. S.O. 50/CA-7/1909/S-6/2014, dated 28th April, 2014

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Haryana Government

Home Department

No.S.O. 50/CA-7/1909/S-6/2014. - In exercise of the powers conferred by Section 6 of the Anand Marriage Act, 1909 (Central Act 7 of 1909), the Governor of Haryana hereby makes the following rules to provide for registration of Anand Marriages, namely :-

1. Short title and Commencement. - (1) These rules may be called the Haryana Anand Marriages Registration Rules, 2014.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. Definitions. - In these rules, unless the context otherwise requires, -

(a) "Act" means the Anand Marriage Act, 1909 (7 of 1909);

(b) "Anand Marriage" means Anand Marriage commonly known as Anand Karaj solemnized under the Act;

(d) "District Registrar" means the Deputy Commissioner of the concerned district;

(e) "Form" means the form appended to these rules;

(f) "Register" means a register of Anand Marriages;

(g) "Registrar" means the Registrar of marriages as authorized under rule 3;

(2) Words and expressions used in these rules but not defined, shall have the same meanings as assigned to them in the Act.

3. Authorization of Registrar. - For the purpose of registration of Anand Marriage within the State, the concerned Tehsildars in case of Municipal Corporation, the concerned Executive Officers for the Municipal Committee and the concerned Secretary of Municipal Council in Urban areas are authorized as Registrar within their respective jurisdiction.

4. Registration. - The Anand Marriage shall be registered with the Registrar within whose jurisdiction such marriage is solemnized.

5. Maintenance of Register. - The Registrar shall maintain a Register of Anand Marriages in Form I.

6. Procedure for Registration. - (1) The parties to the Anand Marriage shall prepare memorandum in duplicate, in Form-II and submit the same to the Registrar alongwith documents to prove the solemnization of the marriage to the satisfaction of the Registrar and registration fee of fifty rupees only within a period of thirty days from the date of solemnization of their marriage:

Provided that for registration of marriages solemnized before the commencement of these rules, memorandum shall be submitted within a period of one year from the date of commencement of these rules.

(2) The memorandum shall be signed by both the parties to the marriage and at least two other persons who have witnessed the marriage.

(3) The parties to the marriage who have not registered their marriage within the period specified under Sub-rule (1) shall get their marriage registered by submitting the memorandum to the Registrar in Form-II and a declaration in Form-III alongwith documents to prove the solemnization of the marriage to the satisfaction of the Registrar and Registration fee to two hundred rupees only.

7. Verification and registration of marriage. - (1) Where on verification and scrutiny of the memorandum and documents received under Sub-rule (1) or Sub-rule (3) or rule 6, the registrar is satisfied that the marriage has been solemnized, he shall enter the particulars of the marriage in the register and issue a certificate of Anand Marriage in Form-IV.

(2) Where the register has reasons in to believe that -

(a) The marriage between the parties has not been performed in accordance with Anand Marriage Ceremony; or

(b) The identity of the parties or the witness testifying the solemnization of the marriage is not established; or

(c) The documents tendered before him do not provide the marital status of the parties, he may, call upon the parties to produce such further information or documents as he may deem necessary for establishing the identity of the parties and the witnesses or correctness of the information presented to him within a period of thirty days from date of receipt of memorandum.

8. Refusal of Registration. - The Registrar may, for the reasons to be recorded in writing, refuse the registration of marriage, if the parties to the marriage fail to comply with the directions issued by him under sub-rule (2) of rule 7.

9. Issuance of Certificate of Anand Marriage. - The Registrar shall provide two copies of the certificate of Anand Marriage to the couple, free of charge, with fifteen days of receiving the application.

10. Correction of the Entries in the Register. - The Registrar may on an application made by any party to the marriage, if satisfied that there is typographical or clerical mistakes in the entries made in the register or on the certificate or registration in relation to the name, age or date of marriage, make suitable corrections with previous sanction of the District Registrar and affix his signatures to each such correction.

11. Appeal. - (1) Any person aggrieved by the decision of registration may file an appeal to the District Registrar within a period of three months from the date of communication such decision:

Provided that the delay, if any, in filing such appeal may be condoned for the reasons to be recorded in writing by the District Registrar that he had sufficient cause for not preferring the appeal within the specified period.

(2) The District Registrar shall, after giving an opportunity of hearing to the parties concerned, dispose of the appeal within a period of fifteen days.

12. Second Appeal. - (1) Any person aggrieved by the decision of District Registrar may file an appeal to the Chief Registrar within a period of three months from the date of communication of such decision:

Provided that the delay, if any, in filing such appeal may be condoned for the reasons to be recorded in writing by the Chief Registrar if the appellant satisfies the Chief Registrar that the had sufficient cause for not preferring the appeal within the specified period.

(2) The Chief Registrar shall, after giving an opportunity of hearing to the parties concerned, dispose of the appeal within a period of sixty days, whose decision shall be final.

13. Filing of memorandum. - (1) The Registrar shall forward duplicate copies of the memorandum received in a month to the District Registrar before the 10th day of every subsequent month.

(2) The originals of the memorandum received by the Registrar and duplicate copies forwarded to the District Registrar shall be retained.

(3) The Registrar shall also forward particulars of the corrections made under rule 10 with the date of corrections and a copy thereof to the District Registrar.

Form-I

[See rule 5]

Register of Anand Marriages

1. Date of Marriage:

2. Place of Marriage (Specify hall, auditorium etc.)

Local Area

Village

Taluk

District

Signature of the Husband

Photo of the Husband to be affixed

Photo of the Wife to be affixed

3. Details of Parties to Marriage (As on the date marriage)

Details	Husband	Wife
(a) Name in full (in capital letters)
(b) Nationality
(c) Age and date of birth (sufficient proof shall be produced)
(d) Permanent address
(e) Present address
(f) Previous martial status Married/ Unmarried Widower Widow/ Divorced
(g) Whether any spouse is living (if yes, number of spouse living)
(h) Name of the father or guardian and the relationship (i) Age (ii) Address
(i) Name of mother (ii) Age (iii) Address

* put (√) mark on whichever is applicable

4. Witnesses of solemnization of marriage

1. (a) Name:

(b) Address

2. (a) Name:

(b) Address:

Space for Office Use

5. Date of Receipt of memorandum_____________________________

6. Details of documents/ records/ proof of marriage required under rule 6:

Date:
Registrar
Registration No. ___________ /(Year)

Date ________
Registrar.

Form-II

[See rule 6(1)]

Memorandum for Registration of Anand Marriages

1. Date of Marriage:

2. Place of Marriage (Specify hall, auditorium etc.)

Local Area

Village

Taluk

District

3. Details of Parties to Marriage (As on the date marriage)

Details	Husband	Wife
(a) Name in full (in capital letters)
(b) Nationality
(c) Age and date of birth (sufficient proof shall be produced)
(d) Permanent address
(e) Present address
(f) Previous martial status Married/ Unmarried Widower Widow/ Divorced
(g) Whether any spouse is living (if yes, number of spouse living)
(h) Name of the father (i) Age (ii) Address Signature with date (if is a consenting party)
(i) Name of mother (ii) Age (iii) Address Signature with date (if is a consenting party)

* put (√) mark on whichever is applicable

4. Witnesses of solemnization of marriage

1. (a) Name:

(b) Address

2. (a) Name:

(b) Address:

5. Details of documents/ records/ proof of marriage required which document under rule 6:

Declaration of parties

We ________ do hereby declare that the details shown above are true to the best of our knowledge and belief.

Signature of parties.

Place :
Date :

1. Husband
2. Wife

(For Office use)

Received by post/ in person on ________

Registrar

Registered in the Register of Marriage at on ____________________ at Registration No. _______________

Registrar

Form-III

[See rule 6(3)]

Declaration

We _________ (Name of the husband and wife) do hereby declare that our marriage was solemnized on ______________ (Date of marriage) at ____________ (Place of marriage). The memorandum for registration of marriage could not be submitted within the period specified under rule 6 due to ____________ (specify reason). We hereby submit memorandum (Form II) along with documents to prove the solemnization of the marriage for the purpose of registration of our marriage.

Place:
Date:

Signature of Husband

Signature of Wife

Declaration to be Attested by Gazetted Officer/ Member of Parliament/ Member of Legislative Assembly/ Member of Local Self Government Institutions

I____________________ hereby certify that the marriage between____________ and ___________________ was solemnized on date______________ and the fact is personally known to me.

Signature with place, date and seal

Form-IV

[See rule 7]

Government of ________

Department of ________

Certificate of Marriage

[Issued under rule 7 of the Haryana Anand Marriage Registration Rules, 2012]

Certificate No.:

Dated:

This is to certify that the following information has been taken from the Register of Anand Marriage maintained in Form No.I in the office of the Registrar of the ________ (local area)

1. Date or marriage ___________

2. Place of marriage ___________ (as in Form No.I)

3. Details of parties to the marriage

Details	Husband	Wife
(a) Name in full (in capital letters)
(b) Nationality
(c) Occupation
(d) Age and date of birth
(e) Permanent address
(f) Name of parents or guardian and relationship (i) Father (ii) Mother (iii) Guardian
Photographs: (Office seal covering photographs)

Registration No. with year ___________
Date of Registration ______________

Registrar
(Name of Local Area)

Issue under my hand and seal on this the _________ date of __________


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