Section 50 in The Gujarat Emergency Medical Services Act, 2007
50. Revocation, suspension and amendment of licence.
(1)If the licensing officer is satisfied, either on a reference made to him in this behalf or otherwise, that-(a)a licence granted under section 49 has been obtained by misrepresentation as to an essential fact, or(b)the holder of a licence has, without reasonable cause, failed to comply with the conditions subject to which the licence has been granted or has contravened any of the provisions of this Act or the rules, regulations or bye-laws made thereunder.then without prejudice to any other penalty to which the holder of the licence may be liable under this Act, the licensing officer may, after giving the holder of the licence an opportunity of showing cause, revoke or suspend the licence.(2)Subject to any regulation that may be made in this behalf, the licensing officer may also vary or amend a licence granted under section 49.
