[Section 9(b)] - (1) Any member may, for misconduct or for absence from duty without sufficient cause, be dismissed from service :Provided that no order of dismissal shall be passed unless reasons of dismissal are recorded in writing and the member concerned has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.(2)The authority competent to pass an order of dismissal in the case of a Gazetted Officer shall be the Government and that in the case of a Non- gazetted Officer and other members, the Commandant-General or the Gram Raksha Dal Chief, as the case may be.(3)An appeal against an order of dismissal passed by the Commandant General or Gram Raksha Dal Chief shall lie to the Government.(4)the order of the Government passed under sub-rule (2) or sub-rule (3) shall be final and shall not be called in question in any proceedings whatsoever.
