Section 8(4) in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
(4)The Authority may refuse to grant or renew license, or suspend or cancel a license already granted, to a surveyor and loss assessor, if he/it-(i)fails to discharge the duties and responsibilities in a satisfactory and professional manner; or(ii)violates the code of conduct prescribed under these regulations; or(iii)makes a statement which is false in material particulars with regard to the eligibility for obtaining license or has, after the issue or renewal of such license, acquired any of the disqualifications provided under sub-section (4) of section 42 of the Act, read with clause D of sub-section (1) of section 64-UM of the Act:Provided that the Authority shall give a reasonable opportunity, to the person concerned, of being heard, before such refusal or suspension or cancellation. The Authority shall notify only cancellations in the Official Gazette:Provided further that the powers conferred on the Authority in this sub-regulation are without prejudice to the powers conferred on it by sub-section (7) of section 64-UM of the Act.
