[On receipt of the recommendations of the Interview Board the appropriate Government shall consider the recommendation and shall,-] [ Substituted by G.S.R. 114(E), dated 24.2.2009 (w.e.f. 1.3.2009).](a)[ allow the application in respect of the whole of the area to which it relates; or [Substituted by G.S.R. 114(E), dated 24.2.2009 (w.e.f. 1.3.2009). ](b)allow the application in respect of any part of the area to which it relates; or(c)reject the application, and shall also make such orders as the Government thinks fit regarding the persons by whom the whole or any part of the cost of the application including the cost of hearing, if any, shall be borne.](2)[ An applicant shall be informed of every order passed by the appropriate Government under sub-rule (1).(3)Any applicant whose application has been rejected ] [Inserted by G.S.R. 151, dated 14.3.1958. ][or allowed in respect of only a part of the area to which it relates] [ Inserted by G.S.R. 1056, dated 8.11.1958.][or against whom an order as to cost has been made under sub-rule (1) may, within sixty days of the date of the order apply to the appropriate Government for reviewing the order and that Government may, after making such further inquiry as it thinks fit pass such order as it considers necessary.] [Inserted by G.S.R. 151, dated 14.3.1958. ](4)[] [ Renumbered by G.S.R. 151, dated 14.3.1958.] Where the application is allowed, the appropriate Government shall appoint the applicant as a notary and direct his name to be entered in the Register of Notaries maintained by that Government under section 4 of the Act and issue to him a certificate on payment of prescribed fees authorizing him to practice in the area to which the application relates or in such part thereof as the appropriate Government may specify in the certificate, as a notary for a period of [five years] [ Substituted by G.S.R. 262(E), dated 28.3.2000 (w.e.f. 28.3.2000).] from the date on which the certificate is issued to him.[(4-A) The appropriate Government may on and after the 9th May, 2001, appoint notaries in a State or Union territory, as the case may be, not exceeding the number of notaries specified in the Schedule:Provided that the number of notaries whose certificate of practice has been renewed under sub-section (2) of section 5 of the Act shall be included in the total number of notaries appointed for the purpose of counting the total number of notaries specified in the Schedule:Provided further that if in a State or Union territory the number of notaries appointed before the ninth day of May, 2001 exceeds the number of notaries specified in the Schedule, such notaries shall continue to be so appointed in that State or Union territory, as the case may be.] [Inserted by G.S.R. 330(E), dated 9.5.2001 (w.e.f. 10.5.2001). ][Provided also that in case, request for enhancement of quota is received from Union Territory or the State concerned, the same shall be considered as per the following criteria:-(a)if there is an increase in the population of the concerned State or the Union Territory;(b)if there is increase in the number of districts or tehsil or taluka of the concerned State of Union Territory.][[(5)] [Inserted by S.R.O. 1353, dated 6.6.1956. ] [The Register of Notaries shall be in Form II-A and the certificate of practice shall be in Form II-B.] [Inserted by S.R.O. 1353, dated 6.6.1956. ]] [Inserted by Notification No. G.S.R. 429(E), dated 18.4.2016 (w.e.f. 153.2.1956).]
