Section 11 in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
11. Termination of license.
(1)Every license in respect of a Government premises shall, subject to the provisions of sub-section (2), stand automatically terminated upon -(i)the death of the licensee, or(ii)the expiry of the period of validity of the license, or(iii)the cessation of the licensee's employment under the State Government by reason of his retirement, resignation, discharge or dismissal or by any other reason, or(iv)the licensee ceasing to hold any specified post under the State Government by reason of his transfer from any such post or by any other reason:Provided that for the purposes of this section a person shall not be deemed to have ceased to hold any post by proceeding on leave, or on being suspended, from that post, if he does not accept any other employment during the period of his leave or suspension.(2)A license in respect of a Government premises may be terminated, by other, by the Competent Authority in accordance with the terms and conditions of the license:Provided that no such order shall be made without giving the licensee an opportunity of being heard.(3)An appeal shall lie to the Appellate Authority against an order made under sub-section (2), or an order of the Competent Authority refusing to renew a license, within fifteen days from the date of communication of the order to the licensee.(4)The decision of the Appellate Authority on such order shall, subject to the provision of section 23, be final.
