Section 130 — Removal from register of patent agents and restoration.

Removal from register of patent agents and restoration.—(1) The 1[Controller] may remove the name of any person from the register when 2[he] is satisfied, after giving that person a reasonable opportunity of being heard and after such further inquiry, if any, as 2[he] thinks fit to make— (i) that his name has been entered in the register by error or on account of misrepresentation or suppression of material fact; (ii) that he has been convicted of any offence and sentenced to a term of imprisonment or has been guilty of misconduct in his professional capacity which in the opinion of the 1[Controller] renders him unfit to be kept in the register. (2) The 1[Controller] may, on application and on sufficient cause being shown, restore to the register the name of any person removed therefrom.

‹ Prev All sections Next ›