107. Removal of names from the roll of scientific advisers.
- The Controller may remove the name of any person from the roll of scientific advisers, if-(a)such person makes a request for such removal; or(b)the Controller is satisfied that his name has been entered in the roll by error or on account of misrepresentation or suppression of any material fact; or(c)[ such person has been convicted of an offence and sentenced to a term of imprisonment or has been guilty of misconduct in his professional capacity and the Controller is of the opinion that his name should be removed from the roll; or [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).](d)such person is dead:Provided that except in the cases falling under clause (a) and (d) above, before removing the name of any person from the roll of scientific advisers under this rule, such person shall be given a reasonable opportunity of being heard.]
