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State of Madhya Pradesh - Act

The M.P. Dharma Swatantrya Rules, 1969

MADHYA PRADESH
India

The M.P. Dharma Swatantrya Rules, 1969

Rule THE-M-P-DHARMA-SWATANTRYA-RULES-1969 of 1969

  • Published on 30 January 1969
  • Commenced on 30 January 1969
  • [This is the version of this document from 30 January 1969.]
  • [Note: The original publication document is not available and this content could not be verified.]
The M.P. Dharma Swatantrya Rules, 1969Published vide Notification No. 250-4953-1-10-68, dated 30th January, 1969, M.P. Rajpatra, Asadharan, dated 3-2-1969, at Pages 109-112In the exercise of the powers conferred by Section 8 of the Madhya Pradesh Dharma Swatantrya Adhiniyam, 1968 (No. 27 of 1968), the State Government hereby makes the following rules, namely:-

1. Short title.

- These rules may be called the Madhya Pradesh Dharma Swatantrya Rules, 1969.

2. Definitions.

- In these rules, unless the context otherwise requires -
(a)"Adhiniyam" means the Madhya Pradesh Dharma Swatantrya Adhiniyam, 1968 (No. 27 of 1968);
(b)"Form" means a Form appended to these rules;
(c)"Intimation" means the intimation with respect to conversion required to be given under sub-section (1) of Section 5 of the Adhiniyam.

3. Period within which intimation to be sent.

(1)The intimation shall be sent to the District Magistrate of the district in which ceremony necessary for conversion has taken place within seven days after the date of such ceremony.
(2)The intimation shall be in Form A and shall be delivered either personally by the person giving such intimation to the District Magistrate, or be sent to him by registered post with acknowledgement due.

4. District Magistrate to issue acknowledge receipt.

- The District Magistrate on receiving the intimation shall sign thereon a certificate stating the date on which and the hour at which the intimation has been delivered to him or received by him and shall forthwith acknowledge the receipt thereof in Form B.

5. Register of conversion.

- The District Magistrate shall maintain a register of conversion in Form C and shall enter therein particulars of the intimation received by him.

6. Submission of report of State Government.

- The District Magistrate shall, by the 10th of each month, send to the State Government a report of intimations received by him during the preceding month in Form D.Form A[See Rule 3 (2)]Intimation regarding conversion from one religious faith to anotherTo,The District Magistrate,District................Madhya Pradesh.Sir,I having performed the necessary ceremony for conversion as a religious priest/having been taken part in the conversion ceremony of Shri............. s/o.......... resident of....... from............ religious faith to religious faith, do hereby, give intimation of the conversion as required by sub-section (1) of Section 5 of the Madhya Pradesh Dharma Swatantrya Adhiniyam, 1968 (No. 27 of 1968) as follows-

1. Name of the person converted...................................

2. Name of the father of the person converted..............................

3. Address of the person converted in full.

House No.............. Ward No...................
Mohalla................ Village......................
District................. Tahsil........................

4. Age........................................

5. Sex........................................

6. Occupation and monthly income of the person converted..................

7. Whether married or unmarried...........................................

8. Name of persons, if any, dependent upon the person converted.................................

9. If a minor, name and full address of the guardian, if any..............

10. Whether belongs to Scheduled Castes or Scheduled Tribes and if so, particulars of such Caste or Tribe.....................................

11. Name of the place where the conversion ceremony has taken place with full details.

House No.............. Ward No...................
Mohalla................ Village......................
Tahsil.................... District......................

12. Date of conversion.........................................

13. Name of person who has performed the conversion ceremony and his address...............................

14. Names of at least two persons other than priest/the person giving intimation present at the conversion ceremony......................

..........................Signature of the religious priest/the person taking part in the conversion ceremony.VerificationI, the undersigned do hereby declare that what is stated above, is true to the best of my knowledge and belief.
Place.............. ...................
Date................ Signature
Form B[See Rule 4]Received intimation under Section 5 of the Madhya Pradesh Dharma Swatantrya Adhiniyam, 1968 (27 of 1968) on............ 20...... from Shri................ s/o................. resident of............... with respect to conversion of Shri............. son of............ resident of........... from............ religious faith to............. religious faith.Date...............................District Magistrate.Form C[See Rule 5]Register of Conversion

1. Name of the person converted...........................................

2. Father's name of the person converted..................................

3. Address of the person converted in full................................

House No.............. Ward No...................
Mohalla................ Village......................
District................. Tahsil........................

4. Age...................................................................

5. Sex...................................................................

6. Occupation and monthly income of the person converted...........................

7. Whether married or unmarried................

8. Name of persons, if any, dependent upon the person converted............................

9. If a minor, name and full address of the guardian, if any................................

10. Whether belongs to Scheduled Castes or Scheduled Tribes and if so, particulars of such Caste or Tribe.............................

11. Name of the place where the conversion ceremony has taken place with full details.

House No.............. Ward No...................
Mohalla................ Village......................
Tahsil................. District........................

12. Date of conversion.......................................................

13. Name of person who has performed the conversion ceremony and his address.........................................

14. Names of at least two persons other than priest/the person giving intimation present at the conversion ceremony..........................

Form D[See Rule 6]Report for the Month of.......
1. No. of intimation received during the month ......................
2. Religion wise intimations. Break up the Religionfrom converted.-------------------- Religion to whichwhich converted.--------------------
3. No. of prosecutions, if any, instituted under the Adhiniyam ......................
4. No. of acquittals and convictions under the Adhiniyam duringthe month. ......................
District Magistrate.