Section 3A in The M.P. Commissioner of Oaths Rules, 1976
3A. [ [Inserted 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.]
(1)Before proceeding to prepare the panel under existing Rule 3 the District Judge shall arrive at a decision as to whether there is a need to appoint a Commissioner of Oath for any area in his District.(2)The need for such an appointment under Sub-rule (1) shall be determined as per the following norms :-(i)the number of Commissioners may ordinary be the same as half the number of Courts situated at a place;(ii)Station with only one Court or Link Court shall have one Commissioner.(3)The District Judge shall notify the vacancy to the concerning Bar Association and invite applications therefor. Application shall be submitted within 15 days of the notification.]
