Section 4(3) in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013
(3)The Pilot Licence may be revoked by the Chairman in circumstances such as:(a)proven misconduct and/or misconduct under the conduct and discipline rules;(b)professional misconduct; (means willful default or departure from the Regulations concerning the pilotage in force from time to time);(c)shipping casualties (accidents) where professional competence is questioned or negligence proved after enquiry into the accident;(d)where formal court of enquiry instituted into marine casualty holds Pilots responsible for an accident;(e)on cessation from service if the licence is not surrendered as required under regulation (2) above; and(f)on being medically found unsuitable for Pilotage jobs.
