Section 7 in Punjab Petition Writers (Revenue) Rules, 1982
7. Eligibility for grant of licence.
- No person shall be eligible for grant of a license as a petition writer under these rules, if he :(i)has not passed the Matriculation Examination with Punjabi language in Gurmukhi script as one of the subjects or Higher Secondary Examination or any other examination of an equivalent standard;(ii)does not possess good character and conduct;(iii)has not good handwriting to the satisfaction of the Licensing Authority;(iv)is less than eighteen years of age;(v)is in the employment of the Government of any local authority any legal practitioner;(vi)is not of a sound mind;(vii)has been dismissed from the service of Government or of any local authority, and(viii)has been convicted of any offence involving moral turpitude;Provided that a person who has been granted licence under rules framed by the High Court under section 46-A of the Punjab Courts Act, 1918, immediately before the commencement of these rules, shall be granted a licence under these rules on payment of the fee specified in rule 9 without taking into consideration the above matters.
