[24
February 2024] In exercise of the powers
conferred by section 15 of the Notaries Act, 1952 (53 of 1952), the Central
Government hereby makes the following rules further to amend the Notaries
Rules, 1956, namely: (1)
These rules may be called the Notaries
(Amendment) Rules, 2024. (2)
They shall come into force on the date of
their publication in the Official Gazette. In the Notaries Rules, 1956
(hereinafter referred to as the said rules), in rule 7A, in sub-rule (2), (i)
for the words "Deputy Legal Adviser or
Law Officer", the words "Deputy Legal Adviser or Deputy Legislative
Counsel or Deputy Government Advocate or Law Officer" shall be
substituted; (ii)
in the proviso, for the words "Provided
that" the following shall be substituted, namely: - "Provided that the
Interview Board under this sub-rule may consist of a single member or more than
one member; Provided further that"; In rule 8 of the said rules,
in sub-rule (4A), under the third proviso, for the words "enhancement of
quota" the words "enhancement of maximum number of notaries under
column (3) of the Schedule" shall be substituted. In rule 8A of the said
rules, (i)
in the marginal heading for the word
"extension", the word "change" shall be substituted. (ii)
For the word "extension" wherever
it occurs, the word "change" shall be substituted. In rule 8B of the said
rules, after the second proviso, the following proviso shall be inserted,
namely: "Provided also that the
application for renewal of certificate of practice may be made in physical
form; Provided also that the
applications received in physical form before the commencement of the Notaries
(Amendment) Rules, 2024 may also be considered by the appropriate government
for the purpose of renewal of the Certificate of Practice of the existing
notaries."; In rule 9 of the said rules,
for the word "extension" wherever it occurs, the word
"change" shall be substituted. In rule 11 of the said
rules, in sub-rule (5), for the words "State Government", the words
"appropriate government" shall be substituted. In the Schedule to the said
rules,- (i)
against serial number 1 relating to Andhra
Pradesh, in column (2), for the figures "1700", the figures
"3000" shall be substituted; (ii)
against serial number 2 relating to Assam, in
column (2), for the figures "575", the figures "1000" shall
be substituted; (iii)
against serial number 3 relating to Bihar, in
column (2), for the figures "925", the figures "2000" shall
be substituted; (iv)
against serial number 4 relating to Gujarat
in column (2), for the figures "8000", the figures "12000"
shall be substituted; (v)
against serial number 5 relating to Kerala,
in column (2), for the figures "1750", the figures "3500"
shall be substituted; (vi)
against serial number 6 relating to Madhya
Pradesh, in column (2), for the figures "1650", the figures
"4000" shall be substituted; (vii)
against serial number 7 relating to Tamil
Nadu, in column (2), for the figures "4700", the figures
"9000" shall be substituted; (viii)
against serial number 8 relating to
Maharashtra, in column (2), for the figures "8000" the figures
"20000", shall be substituted; (ix)
against serial number 9 relating to
Karnataka, in column (2), for the figures "3500", the figures
"7000" shall be substituted; (x)
against serial number 10 relating to Orissa,
the word "Orissa" in column (1) shall be substituted with the word
"Odisha" and in column (2), for the figures "750", the
figures "2000" shall be substituted; (xi)
against serial number 11 relating to Punjab,
in column (2), for the figures "2000", the figures "3500"
shall be substituted; (xii)
against serial number 12 relating to
Rajasthan, in column (2), for the figures "4500", the figures
"7000" shall be substituted; (xiii)
against serial number 13 relating to Uttar
Pradesh, in column (2), for the figures "5150", the figures
"14000" shall be substituted; (xiv) against
serial number 14 relating to West Bengal, in column (2), for the figures
"600", the figures "2000" shall be substituted; (xv)
against serial number 15 relating to Jammu
& Kashmir, in column (2), for the figures "350", the figures
"500" shall be substituted; (xvi) against
serial number 17 relating to Haryana, in column (2), for the figures
"2000", the figures "3500" shall be substituted; (xvii) against
serial number 18 relating to Himachal Pradesh, in column (2), for the figures
"400", the figures "800" shall be substituted; (xviii)
against serial number 25 relating to Goa, in
column (2), for the figures "150", the figures "350" shall
be substituted; (xix) against
serial number 26 relating to Uttaranchal, the word Uttaranchal in column (1)
shall be substituted with the word Uttarakhand and in column (2), for the
figures "325", the figures "400" shall be substituted; (xx)
against serial number 27 relating to
Chhattisgarh, in column (2), for the figures "900", the figures
"2000" shall be substituted; (xxi) against
serial number 28 relating to Jharkhand, in column (2), for the figures
"450", the figures "1000" shall be substituted; (xxii) against
serial number 28A relating to Telangana, in column (2), for the figures
"1000", the figures "2000" shall be substituted; (xxiii)
against serial number 29 relating to Delhi in
column (2), for the figures "1600", the figures "2400"
shall be substituted; For Form-I and Form-II of
the said rules, the following Forms shall respectively be substituted, namely:- "Form
I [See
rule 4(2] 1.
Name of the applicant
.......................... 2.
Fathers/Husbands
name.......................... 3.
Date of Birth.......................... 4.
Gender: Male/Female/Transgender .......................... 5.
Whether
SC/ST/OBC/General.......................... 6.
Whether a Person with Benchmark Disability
(PwBD) ..........................(Yes/No) (i)
If Yes, percentage of disability
.......................... (ii)
Category of PwBD .......................... (upload a valid PwBD
certificate) 7.
Aadhar number (optional)
.......................... 8.
PAN Number .......................... 9.
Address (residence).......................... .................................................... ..........................PIN
.......................... Address
(official).......................... ..........................PIN
.......................... Mobile number
.......................... E-mail.......................... 10.
Educational Qualifications
.......................... (Please upload scanned
copies) 11.
Enrolment number and date of enrolment with
the Bar Council (Please upload scanned copy) .......................... 12.
Number of years of practice as an advocate
.......................... 13.
Whether Income-tax assessee (Yes/No)
.......................... (If yes, please upload
income-tax return of previous two financial years) 14.
The applicant ..........................
(name of the applicant in block letters) do hereby showeth… (i)
That the applicant is a person eligible for
appointment as a notary under the Notaries Act, 1952, and the rules made
thereunder; (ii)
That the applicant practices as an Advocate
at ..........................(mention the name of place of present practice). (iii)
That the applicant is willing to practice as
a Notary Public at .......................... (state the name of the local
area/district/sub-division/taluka where he intends to practice as a Notary
Public) in the State/Union Territory of .......................... (iv)
That no previous application of the applicant
has been rejected or withdrawn by him, within the preceding six months; The applicant, therefore,
prays that the Government be pleased to appoint and admit him/her as a notary
under and by virtue of the Notaries Act, 1952 (53 of 1952) read with the
Notaries Rules, 1956 to practice at .......................... (Mention here
the name of the local area where he/she intends to practice as Notary). Dated..........................day
of..........................20.......................... Signature of the applicant Note. - (1) No hard copies
or advance copies of the application in Form 1 will be accepted. (2) The following documents
are required to be uploaded while filling up the application form:- (i)
Proof pertaining to date of birth, (ii)
Copy of the PAN Card. (iii)
Copy of Graduation Degree. (iv)
Copy of the Law Degree (LL.B. or equivalent). (v)
Copy of Certificate of enrolment issued by
the Bar Council concerned. (vi)
No Objection Certificate issued by the Bar
Council of the concerned State needs to be submitted on selection as notary. (vii)
Copy of a valid PwBD Certificate, if any (if
applying under PwBD category). FORM
II [See
rule 4(2)] 1.
Name of the
applicant.......................... 2.
Fathers / Husbands
name.......................... 3.
Date of Birth.......................... 4.
Gender: (Male/Female/Transgender)
.......................... 5.
Whether
SC/ST/OBC/General.......................... 6.
Whether a Person with Benchmark Disability
(PwBD)..........................(Yes/No) (i)
If Yes, percentage of disability .......................... (ii)
Category of PwBD .......................... 7.
Aadhar number (optional)
.......................... 8.
PAN .......................... 9.
Address (residence)
.......................... ..........................PIN
.......................... Address (office)
.......................... ..........................PIN
.......................... 10.
Mobile number
..........................E-mail .......................... 11.
Educational Qualifications
.......................... 12.
Whether had been a member of judicial service
or officer under the Central or State Government or officer in the department
of Judge Advocate General in the legal department of the armed forces
.......................... (Yes/No) (i)
If yes, Date of joining
.......................... (ii)
Date of Retirement .......................... (iii)
Designation at the time of retirement
.......................... (iv)
Period of service in Years & Months
.......................... Years .......................... Month(s) 13.
Whether had been a member of Indian Legal
Service .......................... (Yes/No) (a)
If yes, date of joining the Indian Legal
service .......................... (b)
Post held in the Indian Legal service at the
time of retirement .......................... 14.
Area (District/Sub-Division) where the
applicant intends to practice as Notary Public .......................... Dated..........................day
of ..........................20.......................... Signature of applicant Note.- Necessary proof about
eligibility under rule 3(b) and (c) of the Notaries Rules, 1956, is to be
attached." For Form-II B of the said
rules, the following Form shall be substituted, namely:- "FORM
IIB [See
Rule 8(5)] Government
of ______________ [Emblem] CERTIFICATE
OF PRACTICE Certified that
.................................................... son/daughter/wife of
.................................................... resident of
.......................... has been appointed as a notary under the Notaries
Act, 1952 (53 of 1952) and is authorised to practise as such in and throughout
.......................... for a period of five years. Given under my hand and seal
of the Government of ..........................on this ..........................day
of ..........................20.......................... Deputy Legal Adviser/ Additional Legal Adviser/ Joint Secretary & Legal
Adviser to the Government of India/ Additional Secretary to the
Government of India/ Secretary to the Government
of..........................(Name of the State);"Notaries
(Amendment) Rules, 2024