(3)[ If the Central Government is satisfied that there is sufficient ground for doing so or, in the case of suspension during investigation that suspension is necessary in the public interest, it may, for reasons to be recorded in writing,--(a)suspend any certificate, rating or license, [authorisation and approval] or any or all of the privileges of any certificate, rating or license, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976.], for any specified period;(b)suspend any certificate, rating or license, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976.] during the investigation of any matter;(c)cancel any certificate, rating or license, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976.]; or(d)endorse any adverse remarks on any certificate, rating or license, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976.].][* * *] [Substituted '(3-A) Where any person contravenes or fails to comply with these rules or any direction issued under rule 133-A relating to the operation of Microlight aircraft, the Central Government may cancel the certificate, rating or license, authorisation and approval granted, issued, authorised or approved, as the case may be; under these rules.' by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]
