On September 17, 2021, the Rajasthan Assembly passed the Compulsory Registration of Marriages (Amendment) Bill, 2021 in order to amend the Rajasthan Compulsory Registration of Marriages Act, 2009.
Key Amendments:
- Section 8 relating the duty to submit memorandum has been modified. It has been substituted with the following :
(1) The parties to the marriage, or in case the bridegroom has not completed the age of twenty one years and/or bride has not completed the age of eighteen years, the parents or, as the case may be, guardian of the parties shall be responsible to submit the memorandum, in such manner, as may be prescribed, within a period of thirty days from the date of solemnization of the marriage to the Registrar within whose jurisdiction the marriage is solemnized, or the parties to the marriage or either of them are residing for at least thirty days before the date of submission of the memorandum.
(1–A) If, at any time, death of either of the parties to the marriage or of both occurs, the surviving party, parents, adult child or, as the case may be, guardian of the parties may submit the memorandum, in such manner, as may be prescribed, to the Registrar within whose jurisdiction the marriage is solemnized, or the surviving party, parents, adult child or, as the case may be, guardian of the parties is residing for at least thirty days before the date of submission of the memorandum.
- Section 2 clause (f) of the Rajasthan Compulsory Registration of Marriages Act, 2009 substituted with the following:–
(f) “District Marriage Registration Officer, Additional District Marriage Registration Officer and Block Marriage Registration Officer” mean the District Marriage Registration Officer, Additional District Marriage Registration Officer and Block Marriage Registration Officer respectively appointed under section 5;