Section 22 in Punjab Courts Act - Rules Framed under Section 46-A
22. Striking off name from register.
- Every petition-writer who gives up practising for over three years shall have his name struck off the register.Note - A petition-writer whose name has been removed after three years absence will be at liberty to apply for the restoration of his licence provided that there is a vacancy on the prescribed scale. He shall, however, be treated in this respect on the same footing as a fresh applicant.
