Lok Sabha Debates
Need To Increase The Quota Of Notaries From 625 To 1000 In The State Of Gujarat. on 16 August, 2007
> Title: Need to increase the quota of Notaries from 625 to 1000 in the State of Gujarat.
SHRI KASHIRAM RANA (SURAT): As per the rule-8 of the "The Notaries Rules" - 1956, the quota of Notaries in the State of Gujarat has been decided. According to that, in the State of Gujarat, the quota of 625 Notaries is allotted to the Central Government and the quota of 625 Notaries is allotted to the State Government. The State of Gujarat has appointed 595 Notaries till 2006. Also, 524 Notaries are working at present from the State of Gujarat. The population has increased, the District Courts andTehsils Courts, Banks and Co-operative Societies are also being increased day by day. So the work of Notaries has also increased in the State of Gujarat. The number of Districts and Tehsils have also increased due to the division of Districts. In order that the people can get the facility of the Notaries at every Tehsil place, I urge upon the Government to enhance the quota of Notaries from 625 to 1000.