Section 6(6) in Maharashtra Factories (Safety Audit) Rules, 2014
(6)The State Government may, after giving an opportunity to the Safety Auditor of being heard, revoke the certificate of recognition, if it has a reasons to believe that,-(i)the Safety Auditor has violated any of the conditions stipulated in the certificate of recognition or renewal of recognition; or(ii)the Safety Auditor has carried out the safety audit in violation of the provisions of the Act or these rules or has acted in a manner inconsistent with the intent or the purpose of the Act or rules made thereunder or has omitted or failed to act as required under the Act and rules made thereunder; or[(ii-a) - the work of Safety Auditor is found unsatisfactory, and the Chief Inspector has issued warning notice to such Auditor on two occasions; or] [Inserted by Maharashtra Notification No. FAC-2016/C.R.99/Labour-4, dated 9.8.2017.](iii)for any other like reason.
