- ][(1) The competent authority shall examine every application received by him and if he is satisfied that the application is not complete in all respects or the applicant does not possess the qualifications specified in rule 3, or that any previous application of the applicant for appointment as a notary was rejected within six months before the date of the application, shall reject it summarily and inform the applicant accordingly.] [ Substituted by G.S.R. 114(E), dated 24.2.2009 (w.e.f. 1.3.2009).](2)[ If the competent authority does not reject the application under sub-rule (1),-] [Substituted by G.S.R. 151, dated 14.3.1958. ][* * *] [ Clause (a) omitted by G.S.R. 370(E), dated 8.7.1997 (w.e.f. 8.7.1997).](b)[ he may, if he thinks fit, ascertain from any Bar Council, Bar Association, Incorporated Law Society or other authority in the area where the applicant proposes to practice, the objections, if any, to the appointment of the applicant as notary, to be submitted within the time fixed for the purpose.] [Substituted by G.S.R. 151, dated 14.3.1958. ]
