(2)The decision to terminate the appointment will be taken, -(a)after the Central Record-keeping Agency has been given a show-cause notice specifying the details of ground under sub-rule (1);(b)after the Central Record-keeping Agency has been given a reasonable opportunity of being heard;(c)after consideration of the explanation offered by the Central Record-keeping Agency; and(d)in case of breach of obligation, if the Central Record-keeping Agency fails to cure the breach within the period specified in the show-cause notice.
