(15)Without prejudice to the provisions of sub-rule (3) of rule 19 of these rules, the Central Government may, after such inquiry as it may deem fit and after giving a reasonable opportunity of being heard, revoke, cancel, suspend or endorse any licence or authorisation [* * *] [Omitted 'or approval or certificate of competency' by Notification No. G.S.R. 1001 (E) dated 22.12.2010 (w.e.f. 23.3.1937).] granted under this rule or issue a warning or an admonition or debar a person from acquiring a licence temporarily or permanently, where it is satisfied that-(a)the applicant had used unfair or fraudulent means during the qualification process; or(b)the holder has obtained the certification privileges by adopting fraudulent means; or(c)the holder has failed to carry out required maintenance resulting from own inspection combined with failure to report such fact to the organization or person for whom the maintenance was intended to be carried out; or(d)the holder has performed work or granted a certificate in respect of work which has not been performed in a careful and competent manner or was responsible in any manner that compromised airworthiness of the aircraft; or(e)the holder has signed a certificate in respect of any matter in contravention of this rule; or(f)the holder has issued a certificate of release to service knowing that the maintenance specified on the certificate of release to service has not been carried out or without verifying that such maintenance has been carried out; or(g)the holder has falsified the maintenance records; or(h)the holder has carried out maintenance or has issued a certificate of release to service while under the influence of alcohol or any other intoxicating or any psychoactive substance; or(i)it is undesirable for any other reason that the holder should continue to exercise his privileges granted under this rule.
