Section 29 in The M.P. Commissioner of Oaths Rules, 1976
29. Inquiry into allegations of professional and other misconduct of Commissioner of Oaths.
(a)An inquiry into misconduct of Commissioners of Oath may be initiated either suo motu by appointing authority or/and District Judge or on a complaint received by such authority.(b)Where an inquiry is initiated suo motu by authorities referred to m the foregoing rule, the District Judge shall send to the Oath Commissioner a statement specifying the charge or charges against him together with particulars of oral or documentary evidence relied upon in support of such charge or charges and in other cases supply the Oath Commissioner with copy of complaint received by him.(c)The District Judge after giving to the person making the allegations in case of inquiry started om complaint as well as to the Oath Commissioner against whom such allegation is made an opportunity of being heard and after taking into consideration any evidence oral and documentary that may be produced before him, shall make a report to the appointing authority.(d)If the appointing authority after considering the report of the District Judge is of opinion that action should be taken against Oath Commissioner, the appointing authority may make an order :(1)Cancelling the certificate of appointment of Commissioner of Oath.(2)Suspending him from practice for a specified period.(3)Letting him off with a warning according to the nature and gravity of the misconduct of Oath Commissioner proved.
