Section 17 in Assam Moslem Marriages and Divorces Registration Act, 1935
17. Powers of Local Governments to make rules.
- The Local Government may, from time to time, by notification in the Assam Gazette, frame rules, provided that such rules shall not be inconsistent with any provisions of this Act:-(a)for determining the qualifications to be required from persons to whom licences under section 8 of this Act may be granted ;(b)for regulating the attendance of Moslem Registrars nt the celebration of marriages, and their remuneration for such attendance ;(c)for regulating the servant of copies by registrars and Moslem Registrars ;(d)for regulating the payment by tho Moslem Registrars of the cost of tho seaL, forms of registers, stationery and any other articles which may be supplied to them by Government;(e)for regulating tho application of the foes levied by Registrars of Districts and by Moslem Registrars under this Act; and(f)for regulating such other matters as appear to Government necessary to effect the purposes of the Act. The Local Government may, from time to time, cancel or alter any such rules :Provided that all rules made under this section shall be subject to the condition of previous publication.
