Section 365 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
365. Ex-officio powers and acts to be done after office hours.
(1)The District Registrars and Sub-Registrars appointed under the Registration Act, 1908 (16 of 1908), shall ex-officio exercise the powers and functions of District Special Notaries and Special Notaries under this Act.(2)The State Registrar appointed in the Registration Department of the State Government shall be the ex-officio State Special Notary and shall have power of general superintendence and control over the Special Notaries and District Special Notaries, unless the State Government deems it necessary to appoint a State Special Notary exclusively for performing functions as stated as above.(3)No Special Notary shall be bound to draw any instrument beyond the normal office hours or on Sundays or on holidays, unless there is an emergency. The Special Notary shall, where he is required to work beyond the normal office hours, be paid by the person requiring such work, such over time fees as may be fixed by the Government, by notification. The Special Notary shall also be entitled to adequate police protection for his personal security and the security of the Notarial books.
