(4)The Chief Inspector, if he has reason to believe that a 'competent person'-(a)has violated any condition stipulated in the certificate of competency;(b)has carried out a test, examination and inspection or has acted in a manner inconsistent with the intent or the purpose of this Act or the Rules made thereunder, or has omitted to act as required under the Act or the Rules made thereunder;(c)has rendered himself unfit for any other reason to be recorded in writing;may revoke the certificate of competency after giving an opportunity to the 'competent person' of being heard.Explanation. - For the purpose of this Rule, an institution includes an organisation.
