Section 32 in Punjab Petition Writers (Revenue) Rules, 1982
32. Order prohibiting practice.
(1)The Presiding Officer of a Revenue Court or a Revenue Office, may for any sufficient reasons to be recorded, in writing, prohibit any petition-writer to practise in his court or office, as the case may be :Provided that if the order of prohibition is made by an authority lower in rank to the Financial Commissioner, Revenue Punjab, a reference in this behalf would be made to him for his orders and his orders in the matter shall be final.(2)Every order of prohibition to practise passed under sub-rule (1) shall be communicated to the concerned Licensing Authority who shall endorse the substance and date of the order so passed on the license under his own signatures.(3)Any other order in addition to order referred to in sub-rule (1) passed under these rules shall be dealt with in the manner indicated in sub- rule (2).
