(5)The Director General, on being satisfied that -(i)any of the conditions of the authorisation has not been complied with by the holder of the authorisation, or(ii)the authorisation was obtained by suppressing any information or by giving wrong information, or(iii)the security clearance of the holder of the authorisation has been withdrawn or denied by the Central Government, Ministry of Home Affairs, shall cancel or suspend the authorisation issued under this rule, for such period as he thinks fit:Provided that no such authorisation shall be cancelled or suspended without giving a show cause notice, in writing, informing the holder of authorisation the ground on which it is proposed to suspend or cancel the authorisation and giving him a reasonable opportunity of making a representation in writing within such reasonable time as specified in the notice and, if that person so desires, of being heard.
