Section 24(7) in Punjab State Legal Services Authorities Rules, 1996
(7)Save as otherwise directed by the Authority or the Committee, as the case may be, a legal practitioner who ceased to be on the panel whether on account of resignation or otherwise, shall, as soon as practicable after he so ceases to be on the panel, deliver within seven days all the papers pertaining to cases entrusted to him to the Member-Secretary, Secretary or Chairman of the Authority or Committee failing which he shall forfeit any claim to the legal fee or other dues, if any, besides appropriate civil or criminal legal action.
