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State of Haryana - Section
Section 37 in Punjab Courts Act - Rules Framed under Section 46-A
37. High Court's power of control.
- Nothing in the foregoing rules shall be deemed to limit or restrict the exercise by the High Court of its general power of superintendence and control.Form A(Rule 5)Form of Licence for a Petition-WriterIn the Court of the __________________________Judge of the __________________Certified that _________________son of______________ resident of _______________has this day been licensed as a petition-writer of the _______________grade, and is hereby permitted ______________to practice as such in the manner prescribed by rule 4, clause ________________of the rules relating to petition-writers in the Punjab and subject to the provisions of the said rules till the 31st day of August, 19_____.Given under my hand and the seal of this Court, this _____________day of _____________, 19________, at __________.________________JudgeNote - Petition-writers are reminded that participation by them in any seditious or disloyal movement will be regarded as sufficient cause for dismissal, suspension or reduction in grade under rule 34 of the rules made by the High Court under section 46-A of the Punjab Courts Act.| Date of renewal of thelicence | Renewing Officer |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| Serial number of petition | Date on which petition was written | Name, parentage, caste and residence of theperson at whose instance the petition was written | Description of petition | Brief abstract of contents of petition | Value of court-fee labels affixed to the petition | Fee charged for writing the petition | Remarks | Signature of petition-writer | Signature or thumb impression of the petitioner |