Section 24(2) in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949
(2)Without prejudice to the generality of the foregoing power such rules may provide for-(a)determining the qualifications to be required from persons to whom licences under Section 3 may be granted;(b)regulating the attendance of Muhammedan Registrars at the celebration of marriages, and their remuneration for such attendance;(c)regulating the grant of copies by Registrars and Muhammedan Registrars;(d)regulating the payment by the Muhammedan Registrars of the cost of the seals, forms of registers, stationary and any other articles which may be supplied to them by the Government;(e)regulating the application of the fees levied by Registrar of Districts and Muhammedan Registrars under this Act; and(f)regulating such other matters for which no provision or inadequate provision is made in this Act and for which provision is in the opinion of the State Government, necessary.
