Section 8 in Himachal Pradesh e-Stamping Rules, 2011
8. Termination of appointment of Central Record Keeping Agency.
(1)The appointment of the Central Record Keeping Agency shall be terminated by the Appointing Authority before the stipulated period, on the ground(s) of any breach of any of the obligations or terms of agreement or provisions of these rules or the Act or financial irregularity or for any other sufficient reason, as the case may be.(2)The appointment under sub-rule (1) shall not be terminated until, -(a)the Central Record Keeping Agency has been given one month's notice specifying the grounds for such termination; and(b)the Central Record Keeping Agency has been given a reasonable opportunity of being heard.(3)The Appointing Authority, if it is of the opinion that the provisions of the Act and the rules framed thereunder have been violated, after following the procedure under sub-rule (2), may also impose a penalty in accordance with the provisions of Chapter VII of the Act and Chapter-V of these rules, as the case may be.(4)On termination of appointment under this rule, the Central Record Keeping Agency shall transfer all the data generated during the period of appointment to the Government. After the termination of the appointment of the Central Record Keeping Agency, it shall not use or cause to be used the data generated during the period of appointment for its business or any other purpose whatsoever.
