7. Termination of appointment of Central Record-keeping Agency.
(1)The appointment of the Central Record-keeping Agency may be terminated earlier than the agreed term of appointment, on the ground of any breach of obligation, terms of agreement, the provisions of these rules or the Act financial irregularity or for any other sufficient reason which shall be recorded in writing.(2)The decision to terminate the appointment will be taken, -(a)after the Central Record-keeping Agency has been given a show-cause notice specifying the details of ground under sub-rule (1);(b)after the Central Record-keeping Agency has been given a reasonable opportunity of being heard;(c)after consideration of the explanation offered by the Central Record-keeping Agency; and(d)in case of breach of obligation, if the Central Record-keeping Agency fails to cure the breach within the period specified in the show-cause notice.(3)If the ground, on which the Appointing Authority has decided to terminate the appointment, is such that it has also caused loss of revenue to the State, the Central Record keeping Agency shall be bound to pay the entire amount of revenue loss, in addition to such amount of penalty as may be imposed by the Appointing Authority.(4)The amount or penalty that may be imposed under sub-rule (3) will not exceed twice the loss of revenue.(5)On termination of appointment under this Rule, the Central Record-keeping Agency shall transfer all the data generated during the period of appointment to the Government. After the termination of the appointment, the Central Record-keeping Agency, shall not use or cause to be used the data generated during the period of appointment for its business or any other purpose.
