17. Suspension and cancellation of registration certificate of Notified Body.
(1)The Central Licensing Authority may, after giving an opportunity to show cause as to why such an order should not be passed, by an order in writing stating the reasons therefor, cancel the registration of a Notified Body or suspend it for such period as the Central Licensing Authority thinks fit, if in its opinion, the Notified Body has failed to comply with any provision of these rules.(2)A registered Notified Body whose registration has been suspended or canceled under sub-rule (1) may, within thirty days of the receipt of a copy of the order by it, prefer an appeal to the Central Government and the Central Government may, after giving the Notified Body an opportunity of being heard, confirm, reverse or modify such order.(3)The registration of a Notified Body with the Central Licensing Authority shall be deemed to have been canceled with effect from the expiry of the date of the validity of its accreditation by a National Accreditation Body.
