2. Definitions. - In these rules, unless the context otherwise requires,-
(a)"appropriate Government" means, in relation to a notary appointed by the Central Government, the Central Government and in relation to a notary appointed by the State Government, the State Government;(b)"Form" means a Form appended to these Rules;(c)"the Act" means the Notaries Act, 1952 (53 of 1952);(d)[ "Schedule" means the Schedule appended to these rules.][2-A. A person applying in Form II for appointment as a notary may submit the memorial direct to the Competent Authority of the Appropriate Government.] [Inserted by Notification No. G.S.R. 700 (E) dated 24.9.2009 (w.e.f. 15.2.1956)]
