Section 19 in Rajasthan Compulsory Registration of Marriages Act, 2009
19. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provided for all or any of the following matters, namely:-(a)the form of memorandum;(b)fee to be accompanied with the memorandum;(c)the form of the certificate of the marriage;(d)the form of the Register and the manner in which such register shall be maintained;(e)other record which shall be kept and maintained by the Registrar and the form and manner in which such record shall be maintained.(f)fee for the inspection of the register and other records;(g)the form of the application and the fee for grant of the certified copies of the extracts of the register and other records.(h)any other matter which is to be or may be prescribed by the State Government for carrying out the purposes of this Act.(3)All rules made under this Act shall be laid, as soon as may be, after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days which may be comprised in one session or in two successive sessions and if before the expiry of the session in which they are so laid or of the session immediately following the House of the State Legislature makes any modification in any such rules or resolves that any such rules should not be made, such rules shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of any thing previously done thereunder.
