Section 349 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
349. Liability to disciplinary proceedings.
(1)A Special Notary is liable to disciplinary proceedings:-(i)when he loses or destroys any books, registers or documents of his office or willfully allows them to be lost or destroyed;(ii)when he refuses to perform his functions at the right time without just cause;(iii)where his act is declared false and he is responsible for the falsification;(iv)when he issues certified copy which is not as per the originals;(v)when his act is declared void by a court on the ground of lack of jurisdiction of the Special Notary;(vi)when his act is declared void by a court on the account of incapacity of the parties or their attorneys or representatives, and if he had knowledge of their incapacity at the time the act was performed;(vii)when his act is declared void by a court for lack of competence of the witnesses and he had knowledge of such fact at the time the act was done;(viii)when his act is declared void for non-compliance with formal requirement, on grounds other than the lack of competence of witnesses;(ix)when his act is declared void on account of coercion, and if he had knowledge of the coercion at the time the act was performed or he was a party to the coercion;(x)when his act is declared void on the ground that he has intentionally induced a party into a mistake.(2)The Special Notary shall be liable to disciplinary proceedings for any act done in the discharge of his duties in cases not covered in sub-section (1), when the liability arises from a criminal proceeding.
