Section 5 in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018
5. Enquiry on declaration.
(1)On receipt of Form I the prescribed authority shall conduct such enquiries as he may deem fit into the claim of the party as to whether he satisfies all the conditions stipulated in section 3 of the Act, within one month from the date, of receipt of the Form I.(2)The party shall produce a Certificate obtained from the Jama-ath concerned as well as a caste certificate obtained from the revenue authorities and other sufficient evidence to prove age and competency of the party as required under section 3 of the Act and shall produce three passport size photographs to affix the same in the space provided for in Forms appended to these rules.(3)If on enquiry, the prescribed authority satisfies that the declaration furnished by the party are true and correct, he shall issue a Certificate of Declaration in a stamp paper in Form III within 45 days from the date of receipt of Form I. The stamp paper shall be of the value of Rs. 50 and shall be produced by the party.(4)If on enquiry, it is found that the declarant does not satisfy the requirements in section 3, the prescribed authority shall reject the declaration, after affording him an opportunity of being heard by way of an order in writing and the same shall be communicated to the party within one week from the date of such order.
