(4)The Chief Inspector of Factories, if he has reason to believe that a competent person:-(a)has violated any condition stipulated in the certificate of competency; or(b)has carried out a test, examination and inspection or has acted in a manner inconsistent with the intent or the purpose of the Act or the rules made thereunder; or has omitted to act as required under the Act or the rules made thereunder; or(c)for any other reason to be recorded in writing; may revoke the certificate of competency after giving an opportunity to the competent person for being heard.Explanation. :- For the purpose of this rule, an institution includes an organisation.
