(10)[ Without prejudice to the provisions of any rule, the Director-General may, after giving a show cause notice to an organization or a person and after making such enquiry as he may deem fit, cancel, suspend or endorse any authorisation or approval or issue a warning or an admonition to the organization or the person, where he is satisfied that--(a)the conditions stipulated by the Director-General under this rule or under the civil airworthiness requirements are not being complied with;(b)the organization or the person has performed work or granted a certificate in respect of work which has not been performed in a careful or competent manner or has performed work beyond the scope of it or his approval or failed to make proper entries and certification thereof or for any other reason considered by the Director-General as sufficient to cancel, suspend or endorse an authorisation or approval granted under this rule, or to issue a warning or an admonition.] ]
