Section 12(1) in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016
(1)The Jurisdictional Director, who has issued the licence, on receipt of a report by the inspecting authority, or a complaint by a seafarer concerned or otherwise, if he has a reason to believe that the activities of the recruitment and placement service are against the provisions of the Act or these rules or against the interest of the seafarer, may issue a show cause notice in Form-IX to the recruitment and placement service, requiring it to show cause within a period of thirty days from the date of issue of such notice, as to why the licence shall not be suspended or withdrawn.
