Section 33 in The M.P. Commissioner of Oaths Rules, 1976

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State of Madhya Pradesh - Section

Section 33 in The M.P. Commissioner of Oaths Rules, 1976

33. & 34.

[x x x] [Rules 33 & 34 omitted by Notification No. 3916-III-I-27-75, dated 12-8-96, published in M.P. Gazette, Part 4 (ga), dated 30-8-1996.][Form I] [Inserted by Notification No. 3916-III-I-27-75, dated 12-8-96, published in M.P. Gazette, Part 4 (ga), dated 30-8-1996.]Application for appointment as Commissioner of Oaths(Under Rule 3 of the Commissioner of Oaths Rules, 1976)

1.	Name of the applicant	.............................
2.	Father's/Husband's Name	.............................
3.	Full address	.............................
4.	Place of practice as entered in the certificate ofregistration as a lawyer	.............................
5.	Year from which practising in law	.............................
6.	Whether was appointment as a Commissioner of Oaths in thepast? If so, the reason for termination of appointment	.............................
7.	Whether was appointment as Notary in the past ? If so, thereason for termination of appointment	.............................
8.	Facts attracting special consideration	.............................

Date.................	Day of...............
Place................	.........................
	Signature of the applicant.

DeclarationI............... solemnly affirm and declare that the above particulars are true to my personal knowledge and nothing has been suppressed relating to the above facts.

Date.................	Day of...............
Place................	.........................
	Signature of the applicant.

For Office Use Only

1.	Date of presentation or receipt of application.	.............................
2.	Remarks of the District Judge	.............................
3.	Any other special facts in the knowledge of the District Judge requiring special consideration.	.............................

Date.................	Day of...............
Place................	.........................
	Signature of the DistrictJudge with official seal.

[Form 1-A] [Renumbered by Notification No. C-3916-M-I-27-75, dated 12-8-96, published in M.P. Gazette Part 4 (ga), dated 30-8-96.]Register of Commissioner of Oath

Serial No.	Full name and address of Commissioner of Oath	Professional address of Commissioner of Oath	Qualification of Commissioners of Oath
(1)	(2)	(3)	(4)

Number of date of order of appointing authorityreg. appointment of Commissioners of Oath	Date of appointment	Area in which Commissioners of Oath may practise
(5)	(6)	(7)

Form IICertificate of PracticePursuant to provisions of Rule 6 of Commissioner of Oaths Rules, Shri.......... S/o.......... Address.......... having been appointed area Commissioner of Oaths by the appointing authority and having paid the prescribed fees and deposited that requisite security amount is authorized to practise as Commissioner of Oaths in the area specified below subject to provisions of the rules from........ to......... area in which the Commissioner of Oaths is allowed to practise...............Date..........................................Signature of District Judge[Form II-A] [Inserted by Notification No. C-3916-III-I-27-75, dated 12-8-96, published in M.P. Gazette, Part 4 (ga), dated 30-8-1996.]Application for Renewal of certificate of Commissioner of Oaths(Under Rule 7 of the Commissioner of Oaths Rules, 1976)

1.	Name of the applicant	.............................
2.	Place of the work.	.............................
3.	Period for which the renewal is sought	.............................
4.	Date on which the term expires.	.............................
5.	Amount of fee deposited for renewal (enclose the treasury challan)	.............................
6.	Special cause for delay if any, in making application (attached documents, if any supporting the claim).	.............................

Date...............Day of................Place........................................Signature of the applicant.For Office Use Only

1.	Date of presentation or receipt of application	.............................
2.	Remarks of the District Judge	.............................
3.	Reasons for condonation of delay (in short)	.............................
4.	Date on which the application is forwarded to the appointing authority	.............................

Date..................Day of..................Place................................................Signature of the DistrictJudge with official sealForm IIIRenewal certificate of practicePursuant to provisions of Rule 8 read with Rule 7 of Commissioner of Oaths Rules, the appointing authority having approved the renewal of certificate of practice is Commissioner of Oaths and rules issued in favour of Shri............... s/o............. Address............ issued on......... for further period of one year w.e.f............. Shri......... having deposited the prescribed fees and deposited the requisite fees.The Certificate of practice as Commissioner of Oaths in area specified below of Shri......... is renewed for a period of one year ending.............. area in which Commissioner of Oaths is allowed to practice...............

Seal.................
	Signature
Date.................	District Judge

Form IVRegister of business transacted by Commissioner of Oath

Serial No.	Date	Nature of document verified	Name of court where the document is to be used	Name of deponent
(1)	(2)	(3)	(4)	(5)

Name of attesting witness	Name of place where the documents verified	Fee charged	Travelling allowance if any charged	Signature of deponent	Remarks
(6)	(7)	(8)	(9)	(10)	(11)

Form V (in Duplicate)Receipt of fees and other charges realized by Commissioner of Oaths

Certificate No...................................

....................of Dist

Place...................Date....................S.No....................Received with thanks for Shri/Smt/Kumari........... sum of rupees........... as verification fees.......... and sum............. of.............. as travelling charges in connection with verification of............. (give description of documents) entered at S.No............ of Register of business transacted by Commissioner of Oath.......................Signature, Commissioner of OathForm VIForm of return to be submitted by an Oath Commissioner[See Rule 30]

1.	Name and address of Oath Commissioner	.............................
2.	Registration Number	.............................
3.	Particulars of Oath Commissioner's acts done during the year	.............................

Type of work Number of cases Fee charged

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State of Madhya Pradesh - Section

Section 33 in The M.P. Commissioner of Oaths Rules, 1976

33. & 34.