Section 10(4) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
(4)In case of renewal of registration, the Authority shall inform the real estate agent about the same in Form 'K' and in case of rejection of the application for renewal of registration the Authority, shall inform the real estate agent in Form 'I':Provided that no application for renewal of registration shall be rejected, unless the applicant has been given an opportunity of being heard in the matter:Provided further that the Authority may grant an opportunity to the real estate agent to rectify the defects in the application within such time period as may be specified by it.
