(12)(a)The appropriate Government shall consider the report of the competent authority, and if in its opinion a further inquiry is necessary may cause such further inquiry to be made and a further report submitted by the competent authority.(b)If after considering the report of the competent authority, the appropriate Government is of the opinion that action should be taken against the notary the appropriate Government may make an order-(i)canceling the certificate of practice and perpetually debarring the notary from practice; or(ii)suspending him from practice for a specified period; or(iii)letting him off with a warning, according to the nature and gravity of the misconduct of the notary proved.
