Section 24 in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949
24. State Government may prescribe rules.
(1)The State Government may from time to time make rules for carrying into effect the purposes of this Act.(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.
