Section 12 in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016
12. Suspension or withdrawal of recruitment and placement service licence.
(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within a period of thirty days from the date of issue of such notice, as to why the licence shall not be suspended or withdrawn.(2)The Jurisdictional Director, after considering the reply to the show-cause notice issued under sub-rule (1), shall as soon as possible, but not later than thirty days from the date of receipt of , if any, and after personal hearing, pass order of suspension or revocation as he deems fit and communicate the same to the recruitment and placement Service and forward a copy thereof along with a detailed report to the Principal Officer, Mercantile Marine Department and the Director-General, forthwith.(3)The information about the suspension or withdrawal of the licence shall be disseminated online.(4)Every order passed under sub-rule (2) shall be self-contained and give reasons for the conclusions stated therein for suspension or withdrawal of licence.
