Section 21 in Andhra Pradesh Compulsory Registration of Marriages Act, 2002
21. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules to carry out the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the duties and powers of the Registrars of Marriages or Marriage Officers:(b)the forms and the manner in which the registers or records required to be kept by or under this Act shall be maintained:(c)the custody in which the registers and records are to be kept and the preservation of such registers and records: and(d)the fee to be paid under the relevant provisions of the Act.(e)[ the automated marriage registration process.] [Inserted by Act No.28 of 2018, dated 25.10.2018.](3)Every rule made under the Act shall immediately after it is made, be laid before the Legislative Assembly of the State if it is in session, and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions and if before the expiration of the session in which it is so laid or the session immediately following the Legislative Assembly agrees in making any modification in the rule or in the annulment of the rule, the rule shall, form the date on which the modification are annulment is notified, have effect only in such modified form or shall stand annulled, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity or anything previously due under that rule.
