Section 10 in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
10. Suspension or cancellation of licenses.
(1)No license granted under this Act shall be cancelled or suspended until the licensee has been given a reasonable opportunity of being heard after giving due service of show cause as to why his license should not be cancelled or suspended, as the case may be;(2)No such opportunity of being heard shall be necessary on temporary suspension of license, when license is suspended temporarily pending an enquiry against the licensee for contravention of sub-section (1) of Section 8 of the Act or any order made thereunder or of any of the conditions of the license granted to him.
