Section 4 in Punjab Document Writers Licensing Rules, 1961
4. Eligibility for licence.
- No person shall be eligible for being licensed as a document-writer or, if licensed, to continue as a document- writer, if such person -(a)is less than 18 year's of age; or(b)is in the employment of Government or Local Authority or any other person; or(c)is of unsound mind; or(d)is an undischarged insolvent; or(e)has been dismissed from the service of Government or any Local Authority; or(f)has been convicted of any offence involving moral turpitude.
