Section 4 in The West Bengal Factories Rules, 1958
4. The Chief Inspector may, after giving an opportunity to the competent person of being heard, revoke the certificate of competency issued under sub-rule(3)
(i)if he has reason to believe that a competent person -(a)has violated any condition stipulated in the certificate of competency; or(b)has carried out a test, examination and inspection or has acted in a manner inconsistent with the intent or the purpose of the Act and the rules made thereunder; or (ii) for any other reason to be recorded in writing,Explanation: For the purpose of this rule, an institution includes an organization.(5)[The Chief Inspector may, for reasons to be recorded in writing, require recertification of any building, dangerous machinery, hoist and lift, lifting machine, lifting tackle, pressure vessel and plant, confined space or ventilation system, as the case may be, which has been certified by a competent person.(6)All previous recognitions and the certificates of competency issued to persons or institutions for the purposes of the Act and the rules made thereunder, shall stand revoked with the commencement of this rule] [Substituted by Notification No. 340 LW/LW/IR-4/85 dated 2nd April 1986]Rules to 12 prescribed under sub-section (1) of section 6 [and section 112] [Inserted by ibid]
