Section 31(7) in The M.P. Vanijyik Kar Adhiniyam, 1994
(7)If any legal practitioner or a chartered accountant is found guilty of misconduct in connection with any proceedings under this Act or the Central Sales lax Act, 1956 (No. 74 of 1956) or the Act repealed by this Act by the authority empowered to take disciplinary action against members of the profession to which he belongs or if any other person is found guilty of such misconduct by the Commissioner, the Commissioner may direct that he shall be thence forward disqualified to represent a dealer under sub-section (1) :Provided that no such person shall be disqualified unless he is given a reasonable opportunity of being heard.
