Section 11 in The National Security Guard Act, 1986
11. Certificate of termination of service.—
An Assistant Commander or a Ranger or a combatised tradesman who is retired, released, discharged, removed or dismissed from the service shall be furnished by the officer to whose command he is subject, with a certificate setting forth—(a)the authority terminating his service;(b)the cause for such termination; and(c)the full period of his service in the Security Guard.
