Section 27 in Punjab Courts Act - Rules Framed under Section 46-A
27. Order prohibiting practice.
- (i) The Presiding Officer of any Court, other than the High Court, or of any Revenue Officer may, for sufficient cause to be recorded in writing under his signature, prohibit any petition-writer from practising in his Court or Office, pending a reference, where the prohibition is issued by the Financial Commissioner, to the High Court; and in any other case, to the District Judge.(ii)Every order of prohibition passed under this rule shall be communicated to the Court under which the petition-writer affected holds his licence and such Court shall forthwith endorse the substance and date of the order on the licence under his own signature.
