Section 18(4) in Goa Computerised Network Lottery Rules, 2003
(4)It shall be open to the Government to terminate the agency of marketing agent for good and sufficient reasons after giving him a reasonable opportunity of being heard. It shall be open to the Government to forfeit the security deposit if irregularities are noticed in the discharge of functions of the marketing agent or any violation of conditions in the agreement. The decision of the Government in this respect shall be final and binding on the marketing agent.
