Section 21(9) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(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.
