(6)If on a perusal of ] [Substituted by S.O. 774(E), dated 9.3.1957. ][the written statement,] [Substituted by G.S.R. 1056, dated 30.10.1958. ][if any, of the notary concerned and other relevant documents and papers, the appropriate Government consider that there is a prima facie case against such notary, the appropriate Government shall cause an inquiry to be made in the matter by the competent authority. If the appropriate Government is of the opinion that there is no prima facie case against the notary concerned, ] [Substituted by S.O. 774(E), dated 9.3.1957. ][the complaint or charge shall be filed] [Substituted by G.S.R. 1056, dated 30.10.1958. ][and the complainant and the notary concerned shall be informed accordingly.] [Substituted by S.O. 774(E), dated 9.3.1957. ]
