Section 32A in The M.P. Commissioner of Oaths Rules, 1976
32A. [ Vacation of office of Commissioner of Oaths. [Inserted by Notification No. C-3916-III-I-27-75, dated 12-8-96, published in M.P. Gazette, Part 4 (ga), dated 30-8-96.]
- The office of a Commissioner of Oaths shall stand vacated,-(i)on his tendering resignation in writing subject to its acceptance by the appointing authority; or(ii)on cancellation of his certificate or appointment under Rule 29 or removal under Rule 32; or(iii)on his death; or(iv)on his appointment as a Notary Public under the Notaries Act, 1952 (53 of 1952); or(v)on securing private or public employment; or(vi)on his ceasing to work as such for a continuous period of two months except where such conduct is condoned by District Judge concerned; or(vii)on expiry of the term of office if certificate is not renewed before such expiry :Provided that he shall continue to discharge his functions till his application for renewal is rejected.]
