The Union Cabinet, chaired by the Prime Minister Narendra Modi, has given its approval to the following proposals:
- Promulgation of an Ordinance, namely the Muslim Women (Protection of Rights on Marriage) Second Ordinance, 2019, as per Appendix-III (pages(9 to 12) under clause (1) of Article 123 of the Constitution; and
- Move necessary official amendments in the Muslim Women (Protection of Rights on Marriage) Bill, 2018 pending in Rajya Sabha to replace the aforesaid Ordinance with such modifications of drafting and consequential nature as may be considered necessary.
Benefits:
The proposed Ordinance will protect the rights of married Muslim women and prevent divorce by the practice of instantaneous and irrevocable ‘talaq-e-biddat’ by their husbands. It will discourage the practice of triple talaq i.e. talaq-e-biddat. Promulgation of the proposed Ordinance will provide the rights of subsistence allowance, custody of minor children to victims of triple talaq i.e. talaq-e-biddat.
Ministry of Law and Justice
