Section 18 in The Punjab Compulsory Registration Of Marriages Act, 2012
18. Power of the State Government 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 powers such rules may provide for all or any of the following matter, namely.(a)the form of memorandum, fee and the person, who shall attest the same under sub-section (1) and (3) of section 4;(b)the period within which a marriage is to be registered under sub-section (5) of section 4;(c)the fee payable under sub-section (1),(2) and (3) of section 5;(d)the authority mentioned in sub-section (2) of section 5;(e)the manner and fee for filing an appeal under sub-section ( I ) of section 7;(f)the manner and fee for filing of further appeal under sub-section (3) of section 7;(g)the form, manner and intervals at which the report of working of registration of marriages under this Act is to be submitted under sub-section (4) of section 9;(h)the form, language and manner in which marriage register is to be maintained under section 12;(i)the conditions on which and the circumstances in which, entries may be corrected or cancelled under section 13;(j)the fee for search of any entry in a marriage register and for obtaining an extract under sub-section (1) of section 14; and(k)any other matter required to be prescribed by or under this Act.(3)Every rule made under this section, shall be laid, as soon as may be, after it is made, before the House of the State Legislature while it is in session for a total period often days, which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive sessions as aforesaid, the House agree in making any modification in the rule or the House agree that the rule should not be made, the rule 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 anything previously done under that rule.
