116. Removal of a name from the register of patent agents
.-(1) The Controller may delete from the register of patent agents, the name of any patent agent-(a)from whom a request has been received to that effect; or(b)when he is dead; or(c)when the Controller has removed the name of a person under sub-section (1) of section 130; or(d)[ if he has defaulted in the payment of fees specified in rule 115, by more than three months after they are due; or [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).](e)if he ceases to be a citizen of India:Provided that except under clause (a) and (b), before removing the name of any person from the register of patent agents under this rule, such person shall be given a reasonable opportunity of being heard.](2)The removal of the name of any person from the register of patent agents [shall be published] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " shall be noticed in the Official Gazette" (w.e.f. 1.1.2005).] and shall be, where relevant forthwith communicated to the person concerned.
