Section 18 in The National Security Guard Rules, 1987
18. Retirement of officers on grounds of physical unfitness.
(1)Where an officer not below the rank of a Deputy Inspector-General considers that an officer of the Security Guard is unfit to perform his duties because of his physical condition, the officer shall be brought before a medical board.(2)The medical board shall consist of such officers and shall be constituted in such manner as may, from time to time, be laid down by the Director-General.(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.(4)The Central Government may, on receiving the representation from the officer, refer the case to be reviewed by a fresh medical board constituted for the purpose and order the retirement of the said officer if the decision of the fresh medical board is adverse to him.
