February 12, 2019:
On Monday, against the backdrop of rising cases of NRI men abandoning their wives, foreign minister Sushma Swaraj finally introduced a bill in Rajya Sabha.
The Bill proposes to make it mandatory for all marriages involving NRIs to be registered within 30 days of the date of wedding.
The law will be applicable to NRIs marrying Indian women within and outside India.
The 'Registration of Marriage of Non-Resident Indian Bill, 2019' empowers passport authorities to impound or revoke passport or travel documents of NRIs who fail to register their marriage within 30 days of getting married.
The bill also allows Courts to attach properties of proclaimed offenders or people who fail to appear before Courts despite warrants being issued against them.
Since the budget session ends on Wednesday and this is the last session before Lok Sabha elections, the bill is unlikely to be passed.
However, since it is introduced in Rajya Sabha it is likely to remain pending there as it would not lapse on the dissolution of the present (16th) Lok Sabha on June 3.
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