Section 7 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
7. Marriage registrars.
- The Government may appoint a Christian, either by name or as holding any office for the time being, to be the Marriage Registrar for any district.Magistrate when to be Marriage Registrar. - When the Marriage Registrar of a district is absent from such district or ill, or when his office is temporarily vacant, the Magistrate of the district shall act as, and be, Marriage Registrar thereof during such absence, illness or temporary vacancy.
