Section 17 in The Border Security Force Rules, 1969
17. Retirement on ground of unsuitability
.-(1) Where the Director-General is of the opinion that an officer is unfit to be retained in service, he may recommend to the Central Government that the officer be retired from service.(2)He shall also forward to the Central Government the reasons for his recommendation alongwith the record of service of the officer.(3)The Central Government may, on receipt of such recommendation and after giving the officer an opportunity to explain his case pass such order as it may deem fit:Provided that where in the interest of security of the State it would be inexpedient so to do it shall be lawful for the Government to pass an order as aforesaid without giving the officer the opportunity to explain his case.
