8. Renewal of appointment of Central Record-keeping Agency.
(1)The application for renewal of appointment of the Central Record-keeping Agency will be made to the Appointing Authority at least three months before the expiry of the running term of appointment.(2)The Appointing Authority may, before taking decision on the application for renewal of the appointment of the Central Record-keeping Agency, call for any information or record from the Department or the Central Record-keeping Agency or the Authorized Collections Centres or any other person or body.(3)The Appointing Authority, on being satisfied about the suitability of renewal, may renew the appointment.(4)If the Appointing Authority decides to renew the appointment, a fresh agreement referred in sub-rule (1) of Rule 6 and Undertaking and Indemnity Bond referred to in sub-rule (2) of Rule 6, will be executed with suitable amendments, if any.(5)The Appointing Authority shall have power to refuse the renewal of the term of appointment for reasons to be recorded in writing.
