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State of Odisha - Section

Section 7 in The Orissa Factories Rules, 1950

(7)The Chief Inspector may, after giving an opportunity to the competent person of being heard, revoke the certificate of competency;if he has reasons to believe that a competent person-
(i)has violated any condition stipulated in the certificates of competency; or
(ii)has carried out a test examination and inspection or has acted in a manner inconsistent with the intent or the purpose of the Act or these rules.