Section 15(1) in The Merchant Shipping (Medical Examination) Rules, 2000
(1)The approval of a Medical Examiner under rule 4 may be suspended or cancelled in case of serious lapse, misconduct, unethical conduct or non-professional conduct in contravention of the provisions of the Act or the rules made there under including that of Merchant Shipping Notice or Order of the Directorate issued from time to time:Provided that in case of procedural lapse, a cautionary note may be issued to the Medical Examiner:Provided further that, no order shall be passed under this rule, unless a reasonable opportunity of being heard is provided to the Medical Examiner.
