Section 4 in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013
4. Pilot Licence.
(1)All Pilots shall hold Pilot Licence to perform the duties of a Pilot for the Port of Kandla. This Licence for restricted pilotage or full pilotage, subject to the sanction of the Central Government, shall be issued under the signature of Chairman and sealed with the common seal of the Board and revocable by the Chairman.(2)A Pilot severing his connection from the Port shall forthwith surrender his Pilot Licence to the Deputy Conservator.(3)The Pilot Licence may be revoked by the Chairman in circumstances such as:(a)proven misconduct and/or misconduct under the conduct and discipline rules;(b)professional misconduct; (means willful default or departure from the Regulations concerning the pilotage in force from time to time);(c)shipping casualties (accidents) where professional competence is questioned or negligence proved after enquiry into the accident;(d)where formal court of enquiry instituted into marine casualty holds Pilots responsible for an accident;(e)on cessation from service if the licence is not surrendered as required under regulation (2) above; and(f)on being medically found unsuitable for Pilotage jobs.(4)A Pilot shall retain Licence on subsequent promotions in the Pilotage services upto the post of Deputy Conservator and continue to pilot vessels as per the requirement.
