Section 66(7) in The Rajasthan Sales Tax Rules, 1995
(7)Where the Commissioner is satisfied on the basis of his findings on the Enquiry Officer's report that the authorised Sales Tax Practitioner is guilty of misconduct is connection with any sales tax proceeding, he shall pass an order directing that the authorised Sales Tax practitioner shall be disqualified to represent a person under rule 62 for such period as he may determine and his name shall be removed from the register for that period.
