Section 4 in The M.P. Commissioner of Oaths Rules, 1976
4. Qualification for appointment of Oaths Commissioner.
- [(1) No person shall be eligible for inclusion on panel for appointment as Commissioner of Oaths unless he has been legal practitioner for at least five years on the date of submission of panel by the District Judge.(2)Such Legal Practitioner should be registered with the State Bar Council of Madhya Pradesh and practising in the station in which he desires to be appointed.] [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.]
