Section 15 in Companies (Registered Valuers and Valuation) Rules, 2017
15. Cancellation or suspension of certificate of registration or recognition.
- The authority may cancel or suspend the registration of a valuer or recognition of a registered valuers organisation for violation of the provisions of the Act, any other law allowing him to perform valuation, these rules or any condition of registration or recognition, as the case may be in the manner specified in rule 17.
