Section 30 in Punjab Courts Act - Rules Framed under Section 46-A
30. Punishment for inefficiency, misconduct, etc.
- Any licensed petition-writer who,(1)habitually writes petitions contrary to rule 3 or containing irrelevant matter, or which are informal or otherwise objectionable, or(2)in the course of his business as a petition-writer uses disrespectful, insulting or abusive language, or(3)is found to be incapable of efficiently discharging the functions of a petition-writer, or(4)by reason of any fraudulent or improper conduct in the discharge of his duty as a petition-writer is found to be unfit to practice as such; or(5)is convicted of a criminal offence,shall be liable to be suspended or dismissed or reduced in addition to any punishment to which he may be liable under any other rule or enactment for the time being in force.
