Section 17(3) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
(3)No licence should also be granted to an Advocate (including a person whose licence for practice has been cancelled or suspended in accordance with law) or to a person-(a)who, having been in employment of Government, or an undertaking owned or controlled by Government, or a firm, was removed, dismissed or compulsorily retired from such employment as a result of misconduct, or(b)whose licence at any time has been cancelled and the order cancelling the licence has not been rescinded or set aside, or(c)who has been convicted by a Court for any offence relating to documents under Chapter XVIII of the Indian Penal Code.
