- (1.) This court vide order dated 3.10.2018 has passed the following:- "This Court finds that the bare perusal of Rule 8B gives power to the Competent Authority to renew the certificate of practice of Notary and in usual course one has to apply before six months from the date of expiry of his period of validity, however, the Authority- Appropriate Government has been given power to relax the conditions of submission of application for renewal of certificate of practice till its validity period, after considering the reasons.
(2.) This Court finds that petitioner had sent his application for renewal by registered post dt. 11th March, 2015 & same was before expiry of validity of license up to 18th April, 2015.
(3.) This Court, finds that once the petitioner had communicated to the respondents that his wife who was ailing at one point of time and later on died, he could not apply within the stipulated time of six months prior to date of expiry of date of validity, the same fact has been overlooked by the respondents. This Court further finds that the respondents ought to have exercised the power given to them by relaxing the condition of submission of application for renewal.;