Section 12(2) in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016
(2)The Jurisdictional Director, after considering the reply to the show-cause notice issued under sub-rule (1), shall as soon as possible, but not later than thirty days from the date of receipt of , if any, and after personal hearing, pass order of suspension or revocation as he deems fit and communicate the same to the recruitment and placement Service and forward a copy thereof along with a detailed report to the Principal Officer, Mercantile Marine Department and the Director-General, forthwith.
