- No person shall be eligible for appointment as a notary unless on the date of the application for such appointment,-](a)[ a person had been practicing at least for ten years, or [ Substituted by G.S.R. 17(E), dated 5.1.2000 (w.e.f. 5.1.2000).](aa)a person belonging to Scheduled Castes/Scheduled Tribes and other Backward Classes had been practicing at least for seven years, or(ab)a woman who had been practicing at least for seven years, as a legal practitioner, or](b)[ he had been a member of the Indian Legal Service under the Central Government, or [Substituted by G.S.R. 370(E), dated 8.7.1997 (w.e.f. 8.7.1997). ](c)he had been at least for ten years,-(i)a member of Judicial Service; or(ii)held an office under the Central Government or a State Government requiring special knowledge of law after enrollment as an advocate; or(iii)held an office in a department of Judge Advocate General or in the legal department of the armed forces.]
