14. Form of Marriage Certificate Book .-(1) The Marriage Certificate Book shall be a bound volume. The pages of which are machine-numbered consecutively with a nominal index attached. Every marriage certificate entered therein during each calendar year shall be consecutively numbered and every authenticated copy of a certificate issued to the parties shall bear the number and date, month and year in which the certificate was entered.
(2)For the removal of doubts it is hereby provided that the Marriage Certificate Book maintained under the Special Marriage (Diplomatic and Consular Officer) Rules, 1955 may be continued to be used with necessary adaptations as the Marriage Certificate Book for the purposes of these rules and the Act.
