Section 101 in The Semiconductor Integrated Circuits Layout-Design Rules, 2001
101. Removal of agent's name from the register of layout-design agents
.-(1) The Registrar shall remove from the register of layout-designs agents the name of any registered layout-design agent-(a)from whom a request has been received to that effect; or(b)from whom the annual fee has not been received on the expiry of three months from the date on which it became due.(2)The Registrar shall remove from the register of layout-design agents the name of any registered layout-design agent-(a)who is found to have been subject at the time of his registration or thereafter has become subject, to any of the disabilities stated in clauses (i) to (vi) of rule 95; or(b)whom the Registrar has declared not be a fit and proper person to remain in the register by reason of any act of negligence, misconduct or dishonesty committed in his professional capacity;(c)whose name has been entered in the register by an error or on account of misrepresentation or suppression of material fact:Provided that before making such declaration under clause (b), the Registrar shall call upon the person concerned to show cause why his registration should not be cancelled and shall make such further enquiry, if any, as he may consider necessary.(3)The Registrar shall remove from the register of layout-design agents, the name of any registered layout-designs agent who is dead.(4)The removal of the name of any person from the register of layout-design agents shall be notified in the Official Gazette and in the journal and shall, wherever possible be communicated to the person concerned.
