- Applications for grant and renewal of licences under rule 19 (1) shall be received at the office of the Committee. The Secretary shall enquire or cause to be enquired into the contents of the application to satisfy that the information supplied is correct and also regarding the conduct and business of the applicant and record his findings on the application within three days of its receipt by him. The Chairman or any other employee authorised by the Committee under rule 19(2) shall, on being satisfied that the conduct and the business of the applicant are satisfactory and that the information contained in the application is correct, issue a licence forthwith under his signature, stamps of his office and common seal of the Committee :Provided that the Committee may, for reasons to be recorded, amend, alter or rescind any order of the Chairman or any other employee authorised by the Committee under rule 19 (2) refusing grant or renewal of a licence :Provided further that every order of such refusal shall be recorded in a brief statement of reasons for the same and every such matter shall be reported to the Committee in the first meeting taking place next after the date of such order.
