Section 5 in M.P. Document Writers Licensing Rules, 1966
5. Of grant of licence.
- The Licensing Authority may, in its discretion, on being satisfied-(a)that the applicant is over twenty years of age;(b)that he is of good character;(c)that he is otherwise eligible;(d)that the number of document writers in position at the registration office concerned is less than that fixed under Rule 3 within a period to be specified in the licence, grant the applicant a licence in Form II. Preference may be given to those persons who know typewriting and possess or undertake to possess a typewriter for this purpose; and(e)[ he should have passed the Higher Secondary or High School Examination conducted by Board of Secondary' Education, Madhya Pradesh or equivalent examination from recognised institution.] [[Substituted by M.P. Notification No. (20)-1776-5198-2000-CTD-V, dated 28-4-2001 Prior to substitution it read as under:-'(e) that he has passed the Higher Secondary School Certificate Examination of Chhattisgarh Board of Secondary Education or an equivalent examination.']]The condition of knowing typewriting and possessing a typewriter shall apply only to the fresh applicants, but shall not be binding on those document writers who were granted licences under the old rules and whose licences are merely renewed under these rules.
