(3)In making his recommendation under sub-rule (1), the competent authority shall have due regard to the following matters, namely:-(a)whether the applicant ordinarily resides in the area in which he proposes to practice as a notary;(b)whether, having regard to the commercial importance of the area in which the applicant proposes to practice and the number of existing notaries practicing in the area, it is necessary to appoint any additional notaries for the area;(c)whether, having regard to his knowledge and experience of commercial law and the nature of the objections, if any, raised in respect of his appointment as a notary, and in the case of a legal practitioner also to the extent of his practice, the applicant is fit to be appointed as a notary;(d)where the applicant belongs to a firm of legal practitioners, whether, having regard to the number of existing notaries in that firm, it is proper and necessary to appoint any additional notary from that firm; and(e)where applications from other applicants in respect of the area are pending, whether the applicant is more suitable than such other applicants.[Provided that in respect of categories (b) and (c), if the memorial in Form II is found to be in order, the competent authority may issue certificate of practice as Notary directly by exempting appearance before the Interview Board.] [Inserted by Notification No. G.S.R. 429(E), dated 18.4.2016 (w.e.f. 153.2.1956).][7-A. Constitution of the Interview Board.
