(4)The Chief Inspector may, after giving an opportunity to the competent person of being heard revoke the certificate of competency,(i)if he has reasons to believe that a competent person-(a)has violated any condition stipulated in the certificate of competency; or(b)has carried out a test, examination and inspection or has acted in a manner inconsistent with the intent or the purpose of this Act or the Rules made thereunder ; or has omitted to act as required under the Act and the Rules made there under ; or(ii)for any other reason to be recorded in writing.Explanation. - For the purpose of this Rule, an institution includes an organization.
