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State of Punjab - Section

Section 16 in Punjab Document Writers Licensing Rules, 1961

16. [ Authority to her appeals, manner of presentation of appeal and period of limitation. [Rule 16 inserted by G.S.R. 68, dated 20th February, 1969]

(1)Any person aggrieved by an order of the Licensing Authority or the Inspector- General of Registration passed under these rules, may, within a period of sixty days of the order, prefer an appeal to the Commissioner of the Division in which such person had been practising.
(2)A second appeal from the order of the Commissioner of the Division shall be to the Financial Commissioner within a period of ninety days of the order of the Commissioner:Provided that an appeal under sub-rule (1) or sub-rule (2) may be admitted after the period prescribed therein, if the appellant satisfied the Commissioner of the Division or the Financial Commissioner, as the case may be that he had sufficient cause for not preferring the appeal within such period.
(3)A memorandum of appeal shall contain the following particulars -
(a)the date of the order appealed against;
(b)the name and designation of the officer who passed the order; and
(c)all material statements and grounds of appeal.
(4)The Commissioner of the Division or the Financial Commissioner, as the case may be after giving the appellant a reasonable opportunity of being heard, pass such orders on the appeal as he may think just and proper.]Form 'A'(See Rule II)Form of licence for a Document-writerIn the office of the Registrar ____________________ District _________ Certified _______________________ son of Shri ______________________________ resident of ___________________, has this day been licensed as a document-writer, and is hereby permitted to practise as such, in the office of the Sub-Registrar, __________________ subject to the provisions of the Punjab Document-Writers Licensing Rules, 1961, till the 31st day of December, 19 __________.Given under my hand and seal of this office, this _____________ day of ___________ 196 _________ at _______.Seal,Registrar of the Registration District.Date of renewal of the licence.]Renewing Officer.Form 'B'(See rule 14)Register to be maintained by a Document-Writer
Serial No. Date on which document was written Name and address of the executant Nature and value of document Brief abstract of the document
1 2 3 4 5
         
Value of non-Judicial stamp on which the document was written Fee charged for writing the document Signatures of the document writer Signatures or thumb-mark of the executant Remarks
6 7 8 9 10
         
[Form 'C'] [Form C added by G.S.R. 68, dated20/2/1969 published Legislative Supplement, dated 17.7.1970](See Rule 14(O)Receipt Book to be maintained by a document writerSr. No. _________, Dated __________________ Sr. No. _________, Dated ______Received Rs. ________, from _______ Received Rs.______ from Shri _______ as, writing Shri _______ as writing charges, charges of the __________________ document, of the _______ document.Fee of writing original document, Fee of writing duplicate copy, Total fee charged, Fee of writing original document, Fee of writing duplicate document, Total fee charged,Dated ______Signature of Document writer _________________Dated ______ Signature of Document writer _________________