Section 7 in The M.P. Commissioner of Oaths Rules, 1976
7. [ Term of Commissioner of Oaths. [Substituted by Notification No. C-3916-III-I-27-75, dated 12-8-96, Published in M.P. Gazette Part 4 (ga), dated 30-8-96.]
- Commissioner of Oaths shall be appointed for a period not exceeding three years, and his certificates may thereafter be renewed every three years by the District Judge with prior approval of appointing authority on payment of prescribed fee.(2)The application for renewal of certificate shall be made in Form II-A to the District Judge concerned ninety days before the date on which the term under the existing certificate expires:Provided that the delay of thirty days may be condoned by the District Judge if it is shown that the delay occurred for the reasons beyond control of the applicant.(3)The application shall be accompanied by a copy of Treasury Challan evidencing the deposit of the fee prescribed.]
