Section 20 in Bihar Special Survey and Settlement Rules, 2012
20. Cancellation of License of a Licensed Surveyor.
- The Director, Land Records & Survey, Bihar may cancel the license of a licensed surveyor due to any of the following reasons:-(a)If he is not committed to his work.(b)If he is found using intoxicating drugs or in an inebriated condition at work place.(c)If he is attached to a political party or takes part in political activities.(d)If he is found guilty of immoral conduct or financial irregularity.(e)Any such conduct, which is contrary to the code of conduct applicable to a public servant.(f)If he is found technically unfit.Note. - The licensed surveyor concerned shall be given an opportunity to present his case, in accordance with the principle of natural justice, before taking a decision on the aforesaid charges.Chapter - XI Technical Guidelines
