Section 46 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003
46. Revocation of the Certificate.
- The certificate of Registration can be revoked on the-following grounds, if -(i)The Organisation had furnished misleading and incorrect information/ statement while applying for the same;(ii)The organization has violated any provision of these rules;(iii)The activities of the Organization are not satisfactory.Such revocation shall be made after making such enquiry as deemed fit by the Competent Authority. No such order shall be made until an opportunity is given to the institution/person to show cause as to why the Certificate shall not be revoked.
