Section 67(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(4)The registration of a person as 'Recognised Qualified Person' may be revoked at any time in the case of any misconduct on the part of such person after giving him a notice and opportunity of hearing. Similarly, the Director may refuse to renew recognition for reasons to be recorded in writing after giving him an opportunity of hearing.
