Section 14 in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016
14. Cancellation or suspension of contractors' licence, Certificate and permit.
(1)The sub-committee, consisting of at least two members of the Technical Committee out of which at least one member shall be among the members as specified under clause (c) to (e) of sub-rule (1) of rule 15, may at its discretion cancel or suspend a contractor licence at any time, -(a)if the person (or firm or company) to whom (or which) the licence is granted is found unfit (Bankrupt or Incompetent) to hold the licence;(b)if there is any change in the legal entity to which licence was originally granted:(c)on failure to submit quarterly return for two consecutive quarters; and(d)on failure to comply with the condition provided in sub-rule (2) of rule 23.(2)Permit of Chartered Electrical Safety Engineer shall be liable for cancellation or suspension by the sub-committee mentioned in sub-rule (1) above, in case of his engagement in any malpractices or incorrect certification.(3)If any person holding a certificate or permit granted under these rules, to work as Supervisor or as Wireman, is found negligent of his duties or guilty of infringement of these rules or malpractices, the sub-committee mentioned in sub-rule (1), may suspend or cancel the certificate or permit.(4)No licence, certificate or permit shall be cancelled unless the facts warranting cancellation are established in an enquiry conducted by an officer not below the rank of Assistant Electrical Inspector in case of sub-rule (1) and (2) of rule 14, and not below the rank of Junior Electrical inspector in case of sub-rule (3) of rule 14.(5)Appeal against the order of cancellation or suspension of the licence, certificate or permit done by the sub-committee, shall lie to the Technical Committee and an appeal against a decision of the Technical Committee shall lie with the Government.(6)Every suspension shall be for a maximum period of six months within which it has to be revoked or the Licence, Certificate or Permit cancelled.
