Section 4 in Punjab Courts Act - Rules Framed under Section 46-A
4. Grades.
- (i) Petition-writers in the Punjab are of two grades, that is to say, -(a)Petition-writers of the first grade, who may practice petition- writing in the High Court and all Courts subordinate thereto and in the Court and Office of the Financial Commissioners and all Revenue Courts and offices under the control of the Financial Commissioners;(b)Petition-writers of the second grade, who may practice petition- writing on the original side of the Court of only District Magistrate, Collectors and District Judges and in Criminal, Civil or Revenue Courts and offices of equal or inferior jurisdiction.Note - It has been decided that with effect from the 6th May, 1910, no person be licensed as a petition-writer of the first grade.(ii)The number of licenses of each grade. - The number of licences of each grade shall be in accordance with the combined scale fixed by the High Court from time to time for each district.
