Section 12 in The M.P. Compulsory Registration of Marriages Rules, 2008
12. Responsibilities of employer etc., for verification of marriage registration certificate.
- Any employer or a Government or Semi Government authority or company or public sector undertaking or local authority shall not carry out any change in their office record or in any office documents, such as change in the marital status or change of nomination, of its employee or in their dealing with any person, customer or client, unless the employee or, as the case may be, the applicant applying for carrying out or recording of such change, submits a certified copy of the certificate of registration of marriage granted under sub-section (2) of Rule 9 or granted under any other law for the time being in force.
