Section 10 in Indian Wireless Telegraphy (Commercial Radio Operators Certificate of Proficiency and Licence to operate Global Maritime Distress and Safety System) Rules, 1997
10. Discipline of Operators.
(1)If in the opinion of the Central Government the holders of the Certificate or licence has wilfully or negligently failed to comply with the provisions of the convention, or of these rules or of any regulations lawfully applicable to him/her in respect of operation of Radio Apparatus the Central Government may endorse, suspend or cancel the certificate.(2)The Central Government may under these rules at any time require the holder of a certificate of proficiency to produce the same and the holder shall comply with such requisition.(3)The Central Government may at any time require the holder of a certificate of proficiency or licence to be re-examined in order to test his knowledge and ability and may as a result of such examination, endorse, suspend or cancel the proficiency or the licence. No fee shall be chargeable for such examination.(4)Every holder of the certificate under these rules shall observe secrecy of the correspondence. A declaration to this effect shall be made by such holder in the application for admission to the examination for such certificate:Provided that the Central Government may modify, vary, cancel or revoke any of the conditions governing the issue of GMDSS certificate under these rules either by sending notice in writing to the holder or by a general notice published in the Official Gazette or New's Paper in New Delhi.
