Section 21 in The Border Security Force Rules, 1969
21. [ Termination of service of officers by the Central Government on grounds other than misconduct .-(1) When the Director-General is satisfied that an officer is unsuitable to be retained in service, the officer-
(a)shall be so informed;(b)shall be furnished with particulars of all matters adverse to him; and(c)shall be called upon to urge any reasons he may wish to put forward in favour of his retention in the service:Provided that clauses (a), (b) and (c) shall not apply, if the Central Government is satisfied that, for reasons to be recorded by it in writing, it is not expedient or reasonably practicable to comply with the provisions thereof:Provided further that the Director-General may not furnish to the officer any matter adverse to him, if in his opinion, it is not in the interest of the security of the state to do so.(2)In the event of the explanation being considered by the Director-General unsatisfactory, the matter shall be submitted to the Central Government for orders, together with the officer 's explanation and the recommendation of the Director-General.(3)The Central Government after considering the reports, the explanation, if any, of the officer and the recommendation of the Director-General, may call upon the officer to retire or resign and on his refusing to do so, the officer may be compulsorily retired from the service with pension and gratuity, if any, admissible to him.]
