Section 9(2) in Khasi Hills Autonomous District (Khasi Social Custom of Lineage) Act, 1997
(2)In granting or refusing registration and grant of a certificate under this Act, the registration authority shall take into account all the provisions of the foregoing Section 3, 4, 6, 7 and 8 and the other relevant provisions of this Act as well as the rules and orders made thereunder and shall also, in this connection, take into consideration the following matters, namely:(a)Whether the person seeking registration and for grant of certificate or in whose behalf the same be sought (hereinafter in this section referred to as "the applicant") is/was married or not and if married, whether his/her spouse is/was a Khasi or not;(b)Whether the parents of the applicant are/were both Khasis or not;(c)Whether the applicant's parents, in case one of them is/was a non-Khasi are/were legally married and whether they are/were living together or have/had separated or have/had been divorced, furnishing supporting documents wherever possible;(d)the place of birth of the parents and of the applicant;(e)Whether the applicant, in case one of the applicant's parents is/was a non-Khasi, can speak Khasi and has knowledge of the Khasi customs of kinship, marriage, divorce, inheritance, and of the Khasi customs which an ordinary Khasi person is expected to know.(f)Whether the applicant and/or the applicant's parents or any of them hold any landed property in any area within any State in India.(g)Whether the applicant and/or the applicant's parents or any of them had ever stayed in any country outside India. If so, the purpose of his/her/their stay in such foreign country/countries and whether the applicant and/or the parents or any of them own any land or house property there or leased hold right to any such property;(h)Whether the applicant and/or the applicant's parents or any of them had ever acquired the citizenship or nationality of any foreign country;(i)Whether the Khasi parent of the applicant and/or the applicant had at any time adopted or identified himself/herself by the title or surname of his/her non-Khasi parent and/or spouse, as the case may be and not by the Khasi title or surname, that is, Kur or Jait;(j)Whether the Khasi status of the applicant and of the applicant's parents or any of them had ever been in doubt or questioned by any of their near relatives or by any person or authority or had been questioned before any authority or court of law.
