Section 8 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
8. Liability to examination.
- Should such a course appear expedient hereafter, all Muhammedan Registrars who may have been appointed under these rules, and all future applicants for licences, shall be liable to examination in the following subjects-(1)Arabic and the vernacular of the district;(2)Muhammedan Law of Marriage and Divorce; and(3)The Orissa Muhammedan Marriages and Divorces Act, 1945 and the rules thereunder.If any person who has been licensed as a Muhammedan Registrar fails to pass such examination, his licence will be liable to cancellation. Such examination may be held at such times and places and by such examiners, as the State Government may from time to time appoint.
