Section 36(6) in West Bengal Electrical Licensing Rules, 2017
(6)If the holder of this license ceases to be in possession of a valid supervisor's certificate of competency, or ceases to retain in his sole employ at least one supervisor holding a valid certificate of competency, this license shall be invalid and if within one month of the license becoming so invalid the certificate of competency concerned is not revalidated or at least one supervisor holding a valid certificate of competency is not engaged, the license shall be deemed to have been cancelled and the holder shall return the same to the Secretary for cancellation.
