Section 7 in Punjab Document Writers Licensing Rules, 1961
7. Application for taking special examination.
(1)An application for permission to sit in the special examination shall be made to the Licensing Authority and shall contain the following particulars filled in by the applicant in his own hand :-(a)The applicant's name, father's name, date of birth (according to the British Calendar), residence and present occupation, if any;(b)The names of two responsible persons to whom reference may be made as to the applicant's character;(c)Whether the applicant was ever convicted of any offence involving moral turpitude;(d)The place where the applicant desires to practise as a document-writer;(e)Academic qualifications of the applicant.(2)Every application presented under sub-rule (1) shall be accompanied by -(a)a Treasury Challan in proof of a deposit of rupees five as fee;(b)an attested copy of the Matriculation or Higher Secondary Examination Certificate;(c)an attested copy of the character certificate obtained from a respectable person or from the Head of the Institution which the applicant last attended.(3)The fee shall be deposited in the Treasury under Head [IX - Registration-Miscellaneous] [Substituted for 'XI - Registration-Miscellaneous' by GSR No. 68, dated 10th February, 1969, published in the legislative supplement dated 17th July, 1970.]"
