(1)Where the licensing authority is satisfied, after giving him an opportunity of being heard, that any person -(a)is habitually intemperate in the use of alcohol, or is addict of narcotics, drugs and the like, or(b)has, by his previous conduct as Air Traffic Controller, shown that he is irresponsible in -the discharge of his duties connected with his employment or is likely to endanger the safety of the aircraft or any person, in the air or on ground; or(c)is a habitual criminal or has been convicted by a court in India for an offence involving moral turpitude or an offence which amounts to heinous crime; or(d)has obtained the licence or rating, by suppression of material information or on basis of wrong information, or(e)has unauthorisedly varied or tampered with the particulars entered in a licence or rating or any other relevant document, the licensing authority may, for reasons to be recorded in writing, make an order disqualifying that person for a specified period from holding a licence or from obtaining a licence under this Part.
