Patents Rules, 2003
116. Removal of a name from the register of patent agents. —
1. The
Controller may delete from the register of patent agents, the name of any
patent agent—
a.
from whom a request has been received to that effect; or
b.
when he is dead; or
c.
when the Controller has removed the name of a person under
subsection (1) of section 130; or
d.
if he has defaulted in the payment of fees specified in rule 115,
by more than three months after they are due.
2. The
removal of the name of any person from the register of patent agents shall be
published and shall be, where relevant forthwith communicated to the person
concerned.
|
