Section 3 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
3. Who may be nominated.
- Candidates selected for the post of Mohammadan Registrars should be possessed of sufficient acquaintance with the Arabic language and Mohammadan law of marriage and divorce and be of good moral character. Preference shall ordinarily be given to ex-kazis and Government pensioners, being Mohammadans, Maulvies, Khundkars and Mullahs, who reside, or are willing to reside at a convenient place within the limits of the proposed jurisdiction, provided they are possessed of the above qualifications, but no person shall be nominated merely by reason of some supposed hereditary right.
