Amendment in Notary Rules; Experience required as legal practitioner by persons with benchmark disabilities reduced - (29 May 2021)

Civil

The Central Government has notified Notaries (Amendment) Rules, 2021 to amend the Notaries Rules, 1956. Through the specified amendment Rules, after clause (ab) in Rules 3, clause (ac) has been inserted providing :

“(ac) a person with benchmark disability as defined in Clause (r) of Section 2 of the Rights of Persons with Disabilities Act, 2016 (49 of 2016), who has been practicing for at least seven years, as a legal practitioner."

After the insertion of said clause, persons with benchmark disabilities can file the application for appointment or can be appointed to the post of notary public after having seven years of experience only instead of 10 years.

Tags : NOTARY RULES PERSONS WITH BENCHMARK DISABILITIES APPOINTMENT