Section 11 in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949
11. Entries by whom to be signed.
- Every entry in a register kept under this Act shall be signed as follows :(a)if the entry be of a marriage, in a register in the Form 'A' contained in the Schedule-(1)by the parties to the marriage, or, if either or both of them be minors, by their lawful guardians respectively ; provided that, if the woman be a pardanashin the entry may be signed On her behalf by her duly authorised agent;(2)by two witnesses who were present at the marriage ceremony;(3)in cases which the woman is represented by an agent by two witnesses to the fact of the agent having been duly authorised to represent her ; and(4)by the Muhammedan Registrar;(b)(i)if the entry be of a divorce other than the kind known as Khula or Talaq-i-tafweez in a register in the Form 'B' contained in the Schedule-(1)by the man who has effected the divorce;(2)by the witness who identifies the man who has effected the divorce;(3)if the man be of the Shia sect-by two witnesses to the divorce being effected; and(4)by the Muhammedan Registrar;(ii)if the entry be of a divorce of the kind known as Khula in a register in the Form 'C' contained in the Schedule-(1)by the parties to the Khula ; provided that, if the woman be a pardanashin the entry may be signed on her behalf by her duly authorised agent;(2)by the person who identifies the man;(3)by the person who identifies the woman;(4)if the application for registration has been made by an agent on behalf of the woman by two witnesses to the fact or the agent having been duly authorised to represent her;(5)if the man be of the Shia sect-by two witnesses to the divorce being effected ; and(6)by the Muhammedan Registrar;(iii)if the entry be of a divorce of the kind known as Talaq-i-tafweez in a register in the Form 'D' contained in the Schedule to this Act-(1)by the woman who has effected the divorce;(2)by the person who identifies the woman who has effected the divorce;(3)if the woman be of the Shia sect-by two witnesses to the divorce being effected;(4)by the Muhammedan Registrar.
