(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;(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.
