(a)habitually writes petitions contrary to Rule 776 or containing irrelevant matter or which are unnecessary or informal or otherwise objectionable; or(b)in the course of his business as a petition-writer uses disrespectful, insulting or abusive language; or(c)is found to be incapable of efficiently discharging the functions of a petition-writer; or(d)habitually remains absent during Court hours or is absent from his headquarters for a considerable period without sufficient cause; or(e)by reason of any fraudulent or improper conduct, is found to be unfit to practise as such; or(f)is convicted of a criminal offence;may be suspended or dismissed by order of the District Magistrate.
