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[Entire Act]
Union of India - Section
Section 17 in Notaries Rules, 1956
17. Annual publication of the list of notaries. - The list of notaries to be published by the Central Government and every State Government under section 6 of the Act, shall be in the following Form :-
| Sl.No. | Name of Notary | Residential and professional address | Qualifications | Area in which he is authorized to practice | Remarks |
| Name of State/Union territory | Maximum number of notaries to be appointed by the Central Government | Maximum number of notaries to be appointed by State Government orUnionterritory Administration | |
| (1) | (2) | (3) | |
| 1. | Andhra Pradesh | [865] [Substituted by Notification No. G.S.R. 429(E), dated 18.4.2016 (w.e.f. 153.2.1956).] | [1306] [Substituted by Notification No. G.S.R. 429(E), dated 18.4.2016 (w.e.f. 153.2.1956).] |
| 2. | Assam | 575 | 575 |
| 3. | Bihar | 925 | [1925] [Substituted by Notification No. G.S.R. 429(E), dated 18.4.2016 (w.e.f. 153.2.1956).] |
| 4. | Gujarat | [5000] [Substituted '3000' by Notification No. G.S.R. 26(E), dated 11.1.2019 (w.e.f. 14.2.1956).] | [2900] [Substituted '1407' by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] |
| 5. | Kerala | [1250] [Substituted '1000' by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] | [1250] [Substituted by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] |
| 6. | Madhya Pradesh | 1,125 | [2500] [Substituted by Notification No. G.S.R. 429(E), dated 18.4.2016 (w.e.f. 153.2.1956).] |
| 7. | Tamil Nadu | [1700] [Substituted '1360' by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] | [2500] [Substituted by Notification No. G.S.R. 429(E), dated 18.4.2016 (w.e.f. 153.2.1956).] |
| 8. | Maharashtra | [4200] [Substituted '3700' by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] | [1,313] [Substituted by G.S.R. 296(E), dated 19.5.2006 (w.e.f. 19.5.2006).] |
| 9. | Karnataka | [2000] [Substituted '1500' by Notification No. G.S.R. 26(E), dated 11.1.2019 (w.e.f. 14.2.1956).] | [1,013] [Substituted by G.S.R. 686(E), dated 31.10.2007 (w.e.f. 31.10.2007).] |
| 10. | Orissa | 750 | 750 |
| 11. | Punjab | [1300] [Substituted by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] | 425 |
| 12. | Rajasthan | [2000] [Substituted by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] | [2000] [Substituted by Notification No. G.S.R. 429(E), dated 18.4.2016 (w.e.f. 153.2.1956).] |
| 13. | Uttar Pradesh | [2650] [Substituted by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] | [2,625] [Substituted by G.S.R. 86(E), dated 14.2.2007 (w.e.f. 15.2.2007).] |
| 14. | West Bengal | 450 | [3625] [Substituted by Notification No. G.S.R. 429(E), dated 18.4.2016 (w.e.f. 153.2.1956).] |
| 15. | Jammu & Kashmir | 350 | [1500] [Substituted '525' by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] |
| 16. | Nagaland | 200 | 200 |
| 17. | Haryana | [1500] [Substituted by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] | 475 |
| 18. | HimachalPradesh | 300 | [450] [Substituted by G.S.R. 764(E), dated 3.11.2008 (w.e.f. 3.11.2008).] |
| 19. | Manipur | 225 | 225 |
| 20. | Tripura | 100 | 100 |
| 21. | Meghalaya | 175 | 175 |
| 22. | Sikkim | 100 | 100 |
| 23. | Mizoram | 200 | 200 |
| 24. | ArunachalPradesh | 325 | 325 |
| 25. | Goa | 50 | [450] [Substituted by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] |
| 26. | Uttaranchal | 325 | [425] [Substituted by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] |
| 27. | Chhattisgarh | 400 | [1350] [Substituted by Notification No. G.S.R. 429(E), dated 18.4.2016 (w.e.f. 153.2.1956).] |
| 28. | Jharkhand | 450 | 450 |
| 28A. [ [Substituted by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] | Telangana | 800 | 800] |
| 29. | Delhi | [1600] [Substituted '1000' by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] | [325] [Substituted by G.S.R. 460(E), dated 25.6.2001 (w.e.f. 26.6.2001).] |
| 30. | AndmanandNicobar Islands | 50 | 50 |
| 31. | Lakshadweep | 25 | 25 |
| 32. | Dadraand Nagar Haveli | 25 | 25 |
| 33. | Daman & Diu | 50 | 50 |
| 34. | [Puducherry [Substituted 'Pondicherry' by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] | 150] | 100 |
| 35. | Chandigarh | [200] [Substituted by Notification No. G.S.R. 815(E), dated 23.8.2018 (w.e.f. 14.2.1956).] | 25 |
| 1. Name of the applicant............................................................................ | ||
| 2. Father's/Husband's name...................................................................................... | Photograph | |
| 3. Date of Birth......................................................................................... | ||
| 4. Whether SC/ST/OBC/General.................................................................. | ||
| 5. Address (residence).............................................................................. | ||
| Pin..................................................................................................... | ||
| Telephone/Mobile..............................Fax.................................E-Mail.................................................... | ||
| Address (Office).................................................................................................................... | ||
| Pin........................................Aadhaar No........................................PAN No ..................................................... | ||
| Telephone/Mobile..............................Fax.................................E-Mail..................................................... | ||
| 6. Educational Qualifications (Please upload self-attested scanned copies). | ||
| 7. Enrolment number and date of the Bar Council (Please upload self-attested copy) | ||
| 8.Practisingin............................................................................................................................. | ||
| Civil side............................................................................................................................ | ||
| Criminal side....................................................................................................................... | ||
| Taxation side............................................................................................................................. | ||
| Revenue Courts................................................................................................................... | ||
| 9.Whether income-tax assessee............................................................................................... | ||
| 10. The application of (name of the applicant in block letters) showeth...................................................... |