7. Condition on which licence remains in force. - A licence granted to a Petition-writer under these rules authorises him to practice subject to these rules, according to its tenure, and conditions in force until, -
(1)its operation is suspended by an order made under rule 8 or the petition-writer enters the service of Government or of a legal practitioner; or(2)the Petition-writer is suspended or dismissed by competent authority.
