Section 34 in Punjab Courts Act - Rules Framed under Section 46-A
34. Punishment which High Court may inflict.
- Notwithstanding anything hereinafter contained, the High Court may, for any sufficient cause to be recorded in writing, and after such inquiry as it thinks fit, -(1)dismiss any licensed petition-writer, or suspend him from practice for a specified period; and(2)in the case of a licensed petition-writer of the first grade, -(a)suspend him from practice in the High Court for a specified period, or(b)reduce him to the second grade :Provided that no order shall be made under this rule unless the person charged shall have an opportunity of defending himself.
