Section 9 in Soil Explorator's and Testing Laboratory's Registration Rules, 2001
9.
The Divisional Officer or any Officer-in-Charge of Public Works should report to the Registering Authority if in their opinion any registered Sub-soil Explorator/Testing Laboratory is incompetent, dishonest or his performance is unsatisfactory, has contravened any provision of contract or has misbehaved with the Department while performing the assigned duty or has otherwise forfeited his right to continue as Registered Sub-soil Explorator, Testing Laboratory. On receipt of such report, the Registering Authority may suspend or cancel the Certificate of Registration after due enquiry if :-(i)The Sub-soil Explorator/Testing Laboratory has intentionally violated any important conditions of the contract;(ii)Has no longer adequate equipments, Tools plants ?;(iii)If declared or is in the process of being declared, bankrupt or insolvent?;(iv)Is guilty of misconduct in connection with execution of Government works or of such conduct as is calculated to impede or results in impending the progress of Government works ?(v)Has failed to clear Government dues outstanding within a period of six months from the date of passing of final bill ?;(vi)Has persiteatly quoted unrealistic rate while tendering for work?;(vii)Has given out field data which are found to be different drastically compared to the actual in the field confirmed during further investigation/ execution works ?;(viii)Has violated the provisions of Labour & Regulation of Rules ?(b)Before taking a decision to cancel the R.C. the Registering Authority, if considered necessary issue a notice to the Contractor asking him to explain his actions as to why his registration should not be cancelled.
