Section 2 in The Punjab Anand Marriages Registration Rules, 2016
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Anand Marriage Act, 1909 (7 of I 909);(b)"Additional District Registrar of Marriages" means the Sub Divisional Officer (Civil) of the area within his jurisdiction;(c)"Anand marriage" means a Sikh marriage solemnized by "Anand commonly known as Anand Karaj;(d)"Chief Registrar of Marriages" means the Secretary to Government of Punjab, Department of Justice or an officer authorized by him not below the rank of Additional Secretary to Government of Punjab;(e)"District Registrar" means Deputy Commissioner of the District;(f)"foreign national" means any person who is not a citizen of India and shall include Persons of Indian Origin (PIO) and Overseas Citizens of India (OCI);(g)"Non-resident Indian" (NRI) means a person of Indian origin, who is either permanently or temporarily settled outside India for any of the following purposes:i. For or on taking up employment outside India; orii. For carrying on a business or vocation outside India; oriii. For any other purpose, as would indicate his/her intention in such circumstances to stay outside the territorial limits of India for an uncertain or determined period for fulfilling or completing such purpose;(h)"Form" means a Form appended to these rules;(i)"Relations" means the family members of the Bridegroom and the Bride, apart from their parents, namely:(a)paternal and maternal grandfather/grandmother;(b)uncle and aunt;(c)brother;(d)sister; and(e)cousin.(j)"Register" means a Register of Anand marriages;(k)"Registrar of Marriages" means a Tehsildar or a Naib Tehsildar within their respective jurisdiction; and(I)"State Government" means the Government of the State of Punjab in the Department of Justice.(2)The words and expressions used in these rules, but not defined, shall haves same meaning as assigned to them in the Act.
