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Notaries Act, 1952 15. Power to make rules (1) The Central Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act. (2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely,- (a) the qualifications of a notary, the form and manner in which applications for appointment as a notary may be made and the disposal of such applications; (b) the certificates, testimonials or proofs as to character, integrity, ability and competence which any person applying for appointment as a notary may be required to furnish; 3[(c) the fees payable for appointment as a notary and for the issue and renewal of a certificate of practice, area of practice or enlargement of area of practice and exemption whether wholly or in part, from such fees in specified classes of cases;] (d) the fees payable to a notary for doing any notarial act; (e) the form of registers and the particulars to be entered therein; (f) the form and design of the seal of a notary; (g) the manner in which inquiries into allegations of professional or other misconduct of notaries may be made; (h) the acts which a notary may do in addition to those specified in section 8 and the manner in which a notary may perform his functions; ( i ) any other matter which has to be, or may be, prescribed. 8[(3) Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the 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 under that rule.]    |
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