Patents Rules, 2003
107. Removal of names from the roll of
scientific advisers. —
The Controller may remove the name of any person from the
roll of scientific advisers, if—
a.
such
person makes a request for such removal; or
b.
the
Controller is satisfied that his name has been entered in the roll by error or
on account of misrepresentation or suppression of any material fact; or
c.
such
person has been convicted of an offence and sentenced to a term of imprisonment
or has been guilty of misconduct in his professional capacity and the
Controller is of the opinion that his name should be removed from the roll:
Provided that, before removing the name of any person
from the roll of scientific advisers under this rule, such person shall be
given a reasonable opportunity of being heard.
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