(1)The registering authority may cancel any certificate on any one or more of the following grounds and on no other ground, namely:—(a)that having regard to the manner in which the holder of the certificate has carried on his business or any deterioration in his financial position, the facilities at his disposal for recruitment, the holder of the certificate is not a fit person to continue to hold the certificate;(b)that the holder of the certificate has recruited emigrants for purposes prejudicial to the interests of India or for purposes contrary to public policy;(c)that the holder of the certificate has, subsequent to the issue of the certificate, been convicted in India for any offence involving moral turpitude;(d)that the holder of the certificate has, subsequent to the issue of the certificate, been convicted by a court in India for any offence under this Act, the Emigration Act, 1922 (7 of 1922), or any other law relating to passports, foreign exchange, drugs, narcotics or smuggling and sentenced in respect thereof to imprisonment for not less than six months;(e)that the certificate has been issued or renewed on misrepresentation or suppression of any material fact;(f)that the holder of the certificate has violated any of the terms and conditions of the certificate;(g)that in the opinion of the Central Government it is necessary in the interests of friendly relations of India with any foreign country or in the interests of the general public to cancel the certificate.
