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 sub¬section (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; or

              (e) if he ceases to be a citizen of India:
              Provided that except under clause (a) and (b), before removing the name of any person from the register of patent agents under this rule, such person shall be given a reasonable opportunity of being heard.

(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.