Section 23 in The Border Security Force Rules, 1969
23. Dismissal or removal by Central Government .-Where the Central Government is satisfied, for reasons to be recorded in writing that-
(i)it is not reasonably practicable to follow the procedure laid down in the said rules; or(ii)it is not expedient, in the interests of the security of the State, to follow such procedure, it may order the dismissal, or removal from the Force of a person subject to the Act without following the procedure laid down in rules 20 and 21.[23-A. Termination of service on conviction on a criminal charge.-When a person subject to the Act is convicted of a civil offence, the competent authority may dismiss or remove him from service without holding any inquiry or issuing a show cause notice.]
