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State of Bihar - Section
Section 2 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
2. Form of application.
- The District Registrar's nomination shall be submitted to the Permanent Committee in Calcutta and shall be accompanied by the original application of the candidate in the form appended together with a certificate of good moral character, and (unless the applicant holds a certificate of qualification from any Madrassa) every candidate shall be required to furnish a certificate of his possessing sufficient acquaintance with the Arabic language, and the Mohammadan law of marriage and divorce signed by three Mohammadan gentlemen of respectability and position, and countersigned by the District Magistrate or District Judge.Application for a Mohammadan Registrarship under Act 1 (B.&O.) of 1876 (An Act to provide for the voluntary registration of Mahammadan Marriage and Divorce)at...............thana..................district of .............| Name and usual signature of candidate, date ofapplication and address in full | Age | Profession or present employment of candidate,with present salary or pension | Father's name and profession | Present family residence of candidate | Distance of residence from proposed registryoffice and sadar station | Whether candidate has masonry house for office |
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| If previously employed under Government, detailsof past service, if ever dismissed from any post, particulars ofthe fact | Names and addresses of persons recommending thecandidate | Whether candidate is acquainted with Arabic,Persian, Urdu, Bengali, or English | Whether candidate is acquainted with Mohammadanlaw, and holds any certificate from any Government or privateMadrassa (stating its name) | Remarks of the District Register | Remarks |
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