On 29-01-2026, in reply to a question in Rajya Sabha, Arjun Ram Meghwal, Minister of Law and Justice, informed the Rajya Sabha about the launch of the Notary Portal to digitally modernize the Legal Services. This Portal will be a dedicated platform for providing online services for the works related to the Notary Act, 1952 and the Notary Rules, 1956.
Law Minister’s important points on Notary Portal:
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The main purpose is to provide an online interface between the Notaries and the Government for various services. These services can be like:
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Like submission of applications for appointment as Notaries;
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verification of eligibility for appointment as Notaries;
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issuance of digitally signed Certificate of Practice as a Notary;
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renewal of Certificate of Practice;
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change of practice area;
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submission of annual return.
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This portal will provide a faceless, paperless, transparent, and efficient system.
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At present, only the module related to verification of documents and eligibility and issuance of digitally signed Certificate of Practice to the newly appointed Notaries is live.
Earlier, this Certificate used to be issued physically to the Notaries.
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More than 36000 digitally signed Certificates of Practice have already been issued to the newly appointed Notaries until 23-01-2026 through this Notary Portal.