Section 6(1) in The ASSAM PRIVATE PLACEMENT AGENCIES FOR RECRUITMENT OF WORKERS (REGULATION) ACT, 2019
(1)If the Controlling Authority is satisfied either on the reference made to him in this behalf or otherwise, that-(a)a license issued under section 4 has been obtained by misrepresentation or suppression of material facts, or(b)the license holder has, without reasonable cause- failed to comply with the conditions of license or contravened any of the provisions of this Act or rules made thereunder, then, without prejudice to any other penalty which the holder of the license is liable under this Act, the Controlling Authority may, after giving the holder of the license a reasonable opportunity of being heard by an order, in writing, revoke the license and forfeit the bank guarantee furnished under sub-section Cl) of section 5 by him or any part thereof and communicate the order to the holder of the license provided that where the Controlling Authority considers it necessary so to do for special reasons, he may, pending such revocation or forfeiture, by order, suspend the License for such period as may be specified in the order and serve, by registered post, such order on the holder of the License. Subject to any rules, that may be made in this behalf, the Controlling Authority may vary or amend a License issued under this Act. The State Government shall, by Notification in the Official Gazette,- appoint the Officers of the Labour Welfare Department not below the rank of Labour Officer as Inspector for the purpose of this Act; and defme the limit within which an Inspector shall exercise the powers conferred on him by or under this Act. Every Inspector shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code .No.45 of 1986
