(5)[ ] [Substituted by S.O. 774(E), dated 9.3.1957. ][A notary against whom an inquiry has been initiated may, within fourteen days of the service on him of a copy of the complaint under sub-rule (4) or of the statement of the charges under sub-rule (4-A), as the case may be,] [ Substituted by G.S.R. 1056, dated 30.10.1958.][or within such time as may be extended by the appropriate Government, forward to that Government a written statement in his defense verified in the same manner as a pleading in a Civil Court.
