Section 5 in The Orissa (Licensing of) Deed Writers' Rules, 1979
5. Qualifications for grant of licence.
- A licence shall not be granted to a person-(a)if he is minor;(b)if he has been declared by a competent Court to be of unsound mind;(c)if he is an undischarged insolvent, of being a discharged insolvent has not obtained from the Court, which adjusted him as insolvent, a certificate that his insolvency was caused by misfortune without any misconduct on his part;(d)if he is an Advocate or pleader who has been dismissed or is under suspension from practising as such by an order of any competent Court;(e)if he has been convicted by a Criminal Court for an offence involving moral torpitude;(f)if he is a person suffering from leprosy;(g)if his retirement (in the case of a retired officer) had been the result of misconduct ;(h)if his licence has at any time been cancelled and the order cancelling the licence has not been quashed by competent authority;(i)if his calligraphy is not good and legible;(j)if he has been convicted by a Criminal Court for any offence relating to documents under Chapter XVIII of the Indian Penal Code; or(k)if for any other reason (conduct and character) to be recorded in writing, the Licensing Authority considers it not desirable to issue licence.
