Removal of name of authorised income-tax practitioner who is insolvent or on whom penalty has been imposed.
260. The name of a person, which has been entered in the register,-
| (a) | shall be removed from the register during the period for which he is disqualified to represent an assessee in the circumstances as referred to in section 515(4)(b) or (c); and | |
| (b) | shall be re-entered only after the completion of the period. |