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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The National Security Guard Rules, 1987

(3)Where the medical board considers the officer to be unfit for service, the Central Government shall, if it agrees with the finding of the Medical Board, communicate to the said officer the findings of the medical board and thereupon, within a period of fifteen days of such communication, the officer may make a representation against it to the Central Government.