Section 3 in Bihar Deed Writers Licensing Rules, 1996
3. (A) Qualification.
- The following shall be qualifications for a deed writer.-(a)he is a citizen of India and has attained at least the age of 18 years.(b)he has passed the matriculation examination or any other equivalent recognised examination.(c)he has passed deed writers licensing examination conducted under Rule. Provided that a licence may be granted to any person who has been in the profession of the documents writer for at least ten years prior to the date of the Registration (Bihar Amendment) Act, 1991 came into force, without requiring him to appear in the written test referred to in sub-section (1) if the Registrar of a District or any other officer authorised by him in this behalf is satisfied that he is otherwise fit to take the profession of a document writer.(d)he should of good moral character.(e)he has the knowledge of regional language of the locality in addition to the knowledge of Hindi or English.(B)Disqualification. - No licence shall be granted to a person if-(a)he is minor below the age of 18 years or;(b)he has been declared to be of unsound mind by a competent court;(c)he has been convicted by a criminal court for an offence involving morel turpitude; or(d)he has been adjudged an insolvent by any Court of competent jurisdiction; or(e)his licence has at any time been cancelled under the orders of the District Registrar for misconduct.
