13. Cancellation, suspension; etc. of certificate.
(1)The Board may cancel any certificate on any one or more of the following grounds, namely:-(a)that the holder of the certificate has violated any of the terms and conditions of the certificate; and(b)that in the opinion of the Central Government it is necessary in the interests of general public to cancel the certificate.(2)where the Board, for reasons to be recorded in writing is satisfied that pending consideration of the question of cancelling the certificate on any grounds mentioned in subsection (1), it is necessary so to do, the Board may by order in writing suspend the operation of the certificate for such period not exceeding forty-five days as may be specified in the order and require the holder of the certificate to show cause, within fifteen days from the date of receipt of such order, as to why the suspension of the certificate should not be extended till the determination of the question as to whether the registration should be cancelled.(3)No order of cancellation of registration under this section shall be made unless the person concerned has been given a reasonable opportunity of being heard in respect of the grounds for such cancellation.
