Section 24 in The National Security Guard Rules, 1987
24. Appeal against orders of dismissal, removal or retirement.
(1)A person subject to the Act other than an officer who has been dismissed, removed or prematurely retired from service, shall have the right to put in an appeal against the termination of his service to any of the authority, higher than the one who has passed the termination order within ninety days of the termination of service.(2)In case of officers, appeal shall lie to the central Government and such appeal shall be filed within ninety days of the termination of service.(3)Where the appellate authority sets aside the order of dismissal removal or retirement under this rule, such authority shall pass such orders as may be necessary in respect of the period of absence from duty of the person whose dismissal, removal or retirement has been set aside.
