Section 14(1) in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016
(1)The sub-committee, consisting of at least two members of the Technical Committee out of which at least one member shall be among the members as specified under clause (c) to (e) of sub-rule (1) of rule 15, may at its discretion cancel or suspend a contractor licence at any time, -(a)if the person (or firm or company) to whom (or which) the licence is granted is found unfit (Bankrupt or Incompetent) to hold the licence;(b)if there is any change in the legal entity to which licence was originally granted:(c)on failure to submit quarterly return for two consecutive quarters; and(d)on failure to comply with the condition provided in sub-rule (2) of rule 23.
