Section 22(4) in Karnataka Nurses, Midwives and Health Visitors Act, 1961
(4)The licensing authority may, after giving an opportunity to the person concerned of being heard, refuse to grant any licence or revoke any licence already granted, if,-(i)the applicant or the holder of the licence is below twenty-one years or is in its opinion not a suitable person to hold such licence; or(ii)the premises of the establishment are not suitable; or(iii)any offence under this section has been committed in respect of the establishment.
