Section 84(2) in The Police Enhanced Penalties Ordinance, 2005
(2)The Commissioner may by an order in writing and for reasons to be recorded therein disqualify any such person as is stated in the order from attending before any such authority -(i)who has been removed or dismissed from Govt. service ; or(ii)who being a sales tax practitioner, a legal practitioner or a Chartered Accountant or Cost and Works Accountant is found guilty of misconduct in connection with any proceedings under the Act by the Commissioner or by an authority, if any, empowered to take disciplinary action against the member of the profession to which he belongs.
