(1)Any certificate which has been granted by the Central Government under this Act to any master, mate or engineer, may be cancelled or suspended for any specified period, by the Central Government in the following cases, that is to say,-(a)if, on any investigation or inquiry made by any Court, tribunal or other authority for the time being authorised by the legislative authority in any country outside India, the Court, tribunal or other authority reports that the master, mate or engineer is incompetent or has been guilty of any gross act of misconduct, drunkenness or tyranny, or in a case of collision has failed to render assistance, or to give such information as is referred to in section 348, or that the loss, stranding or abandonment of, or damage to, any ship or loss of life has been caused by his wrongful act or default;(b)if the master, mate or engineer is proved to have been convicted-(i)of any offence under this Act or of any non-bailable offence committed under any other law for the time being in force in India; or(ii)of an offence committed outside India, which, if committed in India, would be a non-bailable offence;(c)if (in the case of a master of an Indian ship) he has been superseded by the order of any Court of competent jurisdiction in India or outside India.[(1-A) Any certificate within the meaning of clause (b) of section 87-A may be cancelled or suspended for any specified period by the Central Government if the person to whom such certificate has been granted has contravened the provisions of sub-section (1) or sub-section (2) of section 87-B:Provided that no order under this sub-section shall be passed by the Central Government unless the person concerned has been given an opportunity of making a representation against the order proposed.]
