Section 39 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
39. Marriage of inmates of protective homes [Section 23(2)(g)].
(1)The Superintendent may, if possible, arrange for the marriage of an inmate with a man of her own religion provided that her previous consent in writing and that of her parent or guardian, if she has not attained the age of eighteen years, is obtained and provided that no monetary consideration is accepted from the person to whom the inmate is married or from any person interested in him. In case there is no parent or guardian living, the consent of the nearest relation should be obtained. The wishes of the inmate shall in every case be considered.(2)No such marriage shall be performed without the permission of the District Magistrate.
