Section 21 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
21. Procedure of arranging the marriage of a female inmate.
(1)On receipt of an informal proposal from an intending suitor the Superintendent shall supply him with two copies of form of the suitors proposal for marriage, on payment of the price, if any, fixed in by the Director. These forms will be returned to the Superintendent duly filled in by the suitor with necessary enclosures.(2)The Superintendent shall forward one copy of the suitor's proposal to the concerned District Probation officer, if she is satisfied that -(a)The suitor is an earning member capable of maintaining a family.(b)The suitor is hale and healthy without any communicable or infectious diseases.(c)The suitor is an unmarried person or a widower with or without children. In the case of a person having a living wife, he must get a legal divorce of such a wife and the divorce certificate from a competent court shall be produced for verification.(3)The District Probation officer shall conduct the Home enquiries of the suitor and forward the Home enquiry report to the Superintendent as early as possible and not later than one month from the date of receipt of the proposal by him. The District Probation officer shall also send a copy of the Home Enquiry Report to the Chief Inspector along with the copy of suitor's proposal received by him from the Superintendent.(4)On receipt of the Home Enquiry Report from the District Probation officer, the Superintendent will propose suitable girls with their case evaluation reports to the Marriage Sub - Committee, if -(a)The girl is willing to marry the suitor;(b)The consent of the parents or guardians, if necessary, has been obtained;(c)The medical officer has certified that the inmate selected is fit for marriage;(d)The girl belongs to the same religious persuation.(5)Recommendations of the Marriage Sub-Committee shall be forwarded by the Superintendent to the Chief Inspector with her own comments, alongwith the case file and other necessary record of the case.(6)The Chief Inspector shall examine the case and intimate his approval or disapproval of the marriage proposal to Superintendent concerned. In case the Chief Inspector disagrees with the recommendations of the Marriage Sub-Committee, he will obtain orders of the Director in the matter.(7)If the marriage proposal is approved, the Superintendent shall direct the suitor to deposit Rs. 200/ - which shall be the property of the inmate and shall be refunded to her after a year.(8)The marriage, even if performed formally according to custom, shall be registered under the Registration of Marriages Act within three months of the marriage.(9)Immediately after the marriage, the Superintendent will issue a marriage certificate and forward a copy of it to the Chief Inspector for information in the prescribed form. At the same time she will obtain the undertaking from the husband of discharging the girl to his care in the prescribed form of undertaking for lawful guardians.(10)In deserving cases, before the marriage takes place, the Chief Inspector shall sanction a marriage grant of Rs. [3500/-] [Substituted by Notification dated 5-11-1996.] to the inmate for equipping the inmate with utensils and other domestic or personal necessities.(11)The Chief Inspector shall sanction an expenditure Rs. [500/-] [Substituted by Notification dated 5-11-1996.] for celebrating each marriage. In cases where the bridegroom is content to have the marriage celebrated in a simple manner, a nominal expenditure should be incurred for the marriage.(12)The Chief Inspector may circulate the proposal with Home Enquiry Report received from the District Probation officer among Superintendents of the institutions for proposing a suitable girl.
