Section 42(1) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
(1)The Competent Authority may, if it has reasonable cause to believe that the holder of the certificate of registration granted under sub-section (2) of section 41 has:(a)made a statement in relation to any application for the issue or renewal of the certificate which is incorrect or false in material particulars; or(b)committed or has caused to be committed any breach of rules or any conditions subject to which the certificate was granted;it may, after making such inquiry, as it deems fit, by order revoke the certificate:Provided that no such order shall be made until an opportunity is given to the holder of the certificate to show cause as to way the certificate should not be revoked.
