Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act] State of Punjab - Subsection Section 8(2)(e) in Punjab State Legal Services Authorities Rules, 1996 (e)has so abused his position as to render his continuance in the State Authority pre-judicial to the public interest.