Section 3 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
3. Who may be nominated.
- A person to be licensed as Muhammedan Registrar should have sufficient acquaintance with the Arabic language and Muhammedan law of marriage and divorce, and be of good moral character. Preference shall ordinarily be given to ex-Kazis and Government pensioners, being Muhammedans, Maulavies, Khundkars and Mullahs, who reside or are willing to reside at a convenient place within the limits of the proposed jurisdiction, provided they possess the above qualifications.
