132. Suspension, cancellation or withdrawal of a certificate.
(1)The Director-General may, by giving notice in writing to the holder of a certificate, impose any condition or suspend or cancel the certificate, if there are reasonable grounds to believe that -(a)there has been a breach of any condition to which the certificate is subject; or(b)the facilities, operations or maintenance are not of the standard necessary in the interests of the safety of air traffic services or air navigation.(2)The Director-General shall give a show cause notice to the holder of certificate before suspending or cancelling a certificate stating -(a)the facts and circumstances which justify the suspension or cancellation; and(b)ask the holder of the certificate to submit explanation in writing, within thirty days from the date of receipt of the show cause notice.(3)The Director-General shall, before taking a decision take into account all facts and pass an appropriate order.(4)If the holder of a certificate wishes to surrender a certificate, the holder shall give not less than sixty days" notice in writing of the date on which the holder wishes the certificate to be surrendered.[PART XII-B] [Renumbered PART XII-A by Notification No. G.S.R. 31(E), dated 14.1.2015 (w.e.f. 23.3.1937)] Regulatory Provisions
