Section 26 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
26.
The Muhammedan Registrar shall satisfy himself whether or not a divorce, other than the kind known as Khula, was effected by a man by whom it is represented to have been effected by examining that man and if he be of the Shia sect, by also examining the two witnesses to the divorce being effected.
