The Marwar Marriage Fund Administration Act, 1961

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THE MARWAR MARRIAGE FUND ADMINISTRATION ACT, 1961 
(Act No. 18 of 1961) 
 
[Received the assent of the Governor on the 30th day of May, 1961] 
 
An Act to provide for the administration, regulation, management, operation and 
application of the Marwar Marriage Fund. 
 
Be it enacted by the Rajasthan State Legislature in the Twelfth Year of the Republic of 
India as follows:- 
1. Short title. - This Act may be called the Marwar Marriage Fund Administration Act, 
1961. 
2. Definitions.- In this Act, unless the subject or context otherwise requires,- 
(i) "Collector" means the Collector of Jodhpur District in the State of Rajasthan, 
and 
(ii) "Marriage Fund"  means the Court of Wards and Hasiyat Marriage Fund, 
established by and in pursuance of Resolution No . 19, dated the 17th day of December, 
1926, of the State Council of the former Jodhpur State, thereby repealing cl ause (d) of 
sub-section (1) of section 19 of the Marwar Jagirdars Encumbered Estates Act, 1922 and 
enacting the court of Wards and Hasiyat Marriage Fund Rules, 1926. 
3. Vesting and administration of Marriage Fund. - (1) The Marriage Fund shall vest in 
the State Government for the purpose specified in, and subject to the provisions of this Act. 
(2) The administration of the Marriage Fund  shall, subject to the direction and ultimate 
control of the State Government, vest in the Collector, who shall manage and operate the same in 
accordance with the provisions of this Act and the rules made thereunder. 
(3) For the purpose of sub-section (2), the Collector shall, by the name of the Collector of 
Jodhpur District in the State of Rajasthan, be a corporation sole having perpetual succession, 
with power to enter into contracts, and shall as such be competent to sue and to be sued upon. 
(4) The Collector shall cau se to be kept and maintained the account s of the Marriage 
Fund in such form as may be prescribed and such accounts shall be audited annually in the 
prescribed manner. 
 
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(5) With the sanction of the State Government, the Collector may employ such staff as he  
deems necessary for the due administration and proper management of the Marriage Fund and 
the expenditure incurred on such administration and management as well as the payment of the 
emoluments of such staff shall be charged upon the moneys of the Marriag e Fund in priority to 
all other claims thereon. 
4. Moneys due to Marriage Fund to be deemed as moneys due to Government. - (1) 
All moneys due to the Marriage Fund on any account whatsoever shall, for all purposes, be 
deemed always to have been due to the St ate Government and shall be accounted for 
accordingly. 
(2) The Collector shall take early steps to recover such moneys by suit or otherwise as if 
they were Government dues, and all amounts required for enforcing such recoveries shall be paid 
out of the Marriage Fund. 
5. Application of Marriage Fund. - (1) Except as otherwise provided in this Act, the 
moneys of the Marriage Fund shall not be expended or advanced by way of loan or otherwise. 
(2) With the approval of the State Government, the Collector may spend moneys out of 
the Marriage Fund for the purposes specified in sub -section (5) of section 3 and in sub -section 
(2) of section 4. 
(3) With the sanction of the State Government, the Collec tor may apply and appropriate 
the moneys of the Marriage Fund to such educational and other charitable purposes and in such 
amounts as may be prescribed or as may be specified in each case. 
Explanation.- The expression "charitable purposes" shall have the same meaning as is 
assigned to it by the Charitable Endowments Act, 1890 (Central Act 6 of 1890). 
(4) There shall be constituted an advisory committee consisting of a person nominated by 
the State Government as Convenor and four persons as members to be ap pointed by the State 
Government from amongst former jagirdars of the former Jodhpur State. 
(5) The Advisory Committee shall meet at Jodhpur as often as may be necessary , on its 
own motion or on the requisition of the collector, to advise the latter as to t he application and 
appropriation of the moneys of the Marriage Fund and as to the recovery of such of its moneys as 
are invested at the commencement of this Act in private loans or otherwise: 
Provided that the moneys of the Marriage Fund shall not be so ap plied or appropriated by 
the Collector otherwise than in accordance with the provisions contained in sub-section (3). 
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6. Power to make rules.- (1) The State Government may make rules for carrying out the 
purposes and provisions of this Act. 
(2) All rules made under this Act shall be laid, as soon as may be after they are so made, 
before the House of the State Legislature, while it is in session, for a period of not less than 
fourteen days which may be comprised in one session or in two successive sessions a nd if, 
before the expiry of session in which they are so laid or of the session immediately following, the 
House of the State Legislature makes any modification in any of such rules or resolves that any 
such rule should not be made, such rule shall thereafter have effect only in such modified form or 
be of no effect, as the case may be, so however that any such modification or annulment shall be 
without prejudice to the validity of anything previously done thereunder. 
7. Repeal. - The Court of Wards and Hasiyat Marriage Fund Rules, 1926 , enacted by 
Resolution No. 19, dated the 17th day of December, 1926 , of the State Council of the former 
Jodhpur State, are hereby repealed but , so far as may be, not so as to affect their previous 
operation. 
 
 

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