Section 5 in Punjab Document Writers Licensing Rules, 1961
5. Academic qualification for obtaining licence.
- No person shall be licensed under these rules unless he has passed Matriculation or Higher Secondary Examination or any other examination of an equivalent standard and has qualified in the special examination held under rule 6;Provided that -(a)the provisions of this rule shall not apply to a person who [has ordinarily practised] [Substituted for 'has been practising' by Punjab Government Notification No. R/3/192/IV/2243, dated 23rd October, 1964.] as a document-writer for seven years or more on the date of enforcement of these rules;(b)the Licensing Authority may, in deserving cases of candidates belonging to any backward class or scheduled caste or scheduled tribe, relax the minimum educational qualification prescribed above and allow any such candidate who has passed the Middle School Examination to sit in the special examination referred to in this rule.
