(9)Upon being satisfied that, -(a)any of the conditions of the approval of the FTO has not been complied with and the failure is due to any wilful act or default on the part of the holder of such approval or by any of his employees or agents, irrespective of whether or not such wilful act or default of the employee or agent was with the knowledge or consent of the holder of the approval; or(b)the holder of the approval has failed to maintain safe, efficient and reliable training organization; or(c)the approval of the FTO was obtained by suppressing any material fact or furnishing wrong information,the Director-General may cancel the approval or suspend it for such a period as deemed fit:Provided that no such approval shall be cancelled or suspended without giving a show-cause notice in writing informing the holder of the approval the ground on which it is proposed to suspend or cancel the approval and giving him a reasonable opportunity of making a representation in writing within such reasonable time as may be specified in the notice and, if that person so desires, of being heard.
