Section 21(5) in The National Security Guard Rules, 1987
(5)Where no representation is made against the decision of the medical board under sub-rule (3), the Inspector-General or the Deputy Inspector-General or as the case may be, the Commander, may (if he agrees with the finding of the Medical Board), order the retirement of the Assistant Commander Grade I or the Assistant Commander Grade II and III, or as the case may be, the Ranger of Combatised Tradesman, respectively.
