34C. Procedure and principles for cancellation of registration of curer.
(a)the registration or its renewal was obtained by furnishing incorrect information ; or(b)the person registered has contravened any of the provisions of the Act or these rules, or any of the regulations made there under or the terms and conditions of the licence or any directions issued by the Board in pursuance of the provisions of the Act or these rules.(2)No registration granted as curer shall be cancelled under this rule unless the person concerned has been given a reasonable opportunity to explain.(3)Where a registration is cancelled, the decision of the Committee, together with the reason therefor shall be communicated by the Secretary, as soon as may be after the decision is taken, to the person concerned and the cancellation shall be effective only from the date of such communication.(4)Any person, whose registration is cancelled by the committee, may represent to the Board for the revision of the decision of the Committee within thirty days of the communication of the decision to such personable opportunity to explain, pass such orders on the representation as it deems fit.(5)Cancellation of registration under this rule shall be without prejudice to any action that can be taken under the provisions of the Act or these rules including prosecution.
