Section 15(4) in The National Security Guard Rules, 1987
(4)When submitting a case to the Central Government under the provisions of sub-rule (2) or sub-rule (3), the Director-General shall make his recommendation whether the officer's service should be terminated, and if so, whether the officer should be :-(a)dismissed from the service; or(b)removed from the service; or(c)retired from the service; or(d)called upon to resign.
