Section 9 in Jammu and Kashmir Muslims Marriages Registration Act, 1981
9. Power to make Rules.
(1)The Government may make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for any or all of the following matters, namely-(a)the form and manner in which Nikah-Namas and memoranda shall be maintained under this Act;(b)the form and manner in which the registers shall be maintained by the Sub-Registrar under this Act;(c)the custody in which the register and files and other records are to be kept and the manner in which the registers, files and records are to be reserved; and(d)the form and manner in which the receipt of Nikah-Nama and memoranda delivered under section 3 shall be acknowledged by the Sub-Registrar.
