Section 10(2) in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
(2)No such opportunity of being heard shall be necessary on temporary suspension of license, when license is suspended temporarily pending an enquiry against the licensee for contravention of sub-section (1) of Section 8 of the Act or any order made thereunder or of any of the conditions of the license granted to him.
