(2)[ If the competent authority does not reject the application under sub-rule (1),-] [Substituted by G.S.R. 151, dated 14.3.1958. ][* * *] [ Clause (a) omitted by G.S.R. 370(E), dated 8.7.1997 (w.e.f. 8.7.1997).](b)[ he may, if he thinks fit, ascertain from any Bar Council, Bar Association, Incorporated Law Society or other authority in the area where the applicant proposes to practice, the objections, if any, to the appointment of the applicant as notary, to be submitted within the time fixed for the purpose.] [Substituted by G.S.R. 151, dated 14.3.1958. ]
