Section 32(1) in Punjab Petition Writers (Revenue) Rules, 1982
(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.
