Section 5 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
5. Form of application.
- The District Registrar's nomination shall be accompanied by the original application of the candidate in Form 'A', together with a certificate of good moral character, and (unless the applicant holds a certificate of qualification from any Madrassa) every candidate shall be required to furnish a certificate of his possessing sufficient acquaintance with the Arabic language and the Muhammedan law of marriage and divorce, signed by three Muhammedan gentlemen of respectability and position and countersigned by the District Magistrate or District Judge.
