4. Application for appointment as a notary. - [(1) A person may make an application for appointment as a notary (hereinafter called "the applicant") online in Form I or Form II as applicable, addressed to such officer or authority (hereinafter referred to as the "competent authority") of the appropriate Government as that Government may, by notification in the Official Gazette, designate in this behalf].
(2)[ The memorial shall be drawn by a person referred to in clause (a) of rule 3 in accordance with Form I and by a person referred to in clauses (b) and (c) of the said rule in accordance with Form II.] [Substituted by G.S.R. 370(E), dated 8.7.1997 (w.e.f. 8.7.1997).][***] [Omitted 'Sub-rule (2A)and (3)' by Notification No. G.S.R. 821(E), dated 5.11.2019 (w.e.f. 14.2.1956).][* * * ] [ Rule 5 omitted by G.S.R. 151, dated 14.3.1958.]
