Section 10(b) in Punjab Superior Judicial Service Rules, 2007
(b)must have been duly enrolled as an advocate for a period of not less than seven years and must have practiced, as such, during the said period;(bb)[ The applicant shall be an income tax assesse for a period not less than three assessment years (preceding the date of application), with gross professional income of not less than rupees five lakh per annum. The applicant shall also be required to attach the proof of his independent engagement and conducting of not less than fifty cases (other than bunch cases) for general categories and forty cases for the scheduled caste, physically challenged persons and Ex-servicemen category, respectively, per year in the last preceding three years: [Inserted vide notification no. G.S.R.50/Const./Art.233 and 309/Amd.(2)/2017 dated 10.10.2017.]
