(4)Within sixty days ordinarily of the receipt of complaint, the appropriate Government shall send a copy thereof to the notary at his address as entered in the Registered of Notaries.] [Substituted by S.O. 774(E), dated 9.3.1957. ][(4-A) Where an inquiry is initiated, suo motu by the appropriate Government, the appropriate Government shall send to the notary a statement specifying the charge or charges against him, together with particulars of the oral or documentary evidence relied upon in support of such charge or charges.] [ Inserted by G.S.R. 1056, dated 30.10.1958.]
