Section 36(4) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
(4)The registration authority shall, after giving an employee or an employer, as the case may be, an opportunity of being heard, by order revoke or suspend any registration card granted or renewed under above sub-rules, if it appears to him that such registration card has been obtained by misrepresentation or fraud or that the employee Or employer has failed to comply with or contravened, any of the provisions of these rules.
