24. Termination of service of subordinate officers by the authorities as specified in rule 17 on grounds of unsuitability.
(1)Where an officer not below the rank of Commandant is satisfied that a subordinate officer is unsuitable to be retained in service, the subordinate officer shall be-(a)so informed(b)furnished with the particulars of all matters adverse to him; and(c)called upon to urge any reasons he may wish to put forward in favour of his retention in the service:Provided that clauses (a), (b) and (c) shall not apply, if the authority as specified in rule 17 is satisfied that for reasons to be recorded by it in writing, it is not expedient or reasonably practicable to comply with the provisions thereof:Provided further that such competent authority may not furnish to the subordinate officer any matter adverse to him, if in his opinion, it is not in the interest of the security of the State to do so.(2)In the event of the explanation being considered by the officer not below the rank of Commandant unsatisfactory, the matter shall be submitted to the authority as specified in rule 17 for orders together with the subordinate officer's explanation and the recommendation of such officer.(3)The authority as prescribed in rule 17 after considering the report and the explanation, if any, of the subordinate officer and the recommendations of the officer not below the rank of Commandant, may call upon the subordinate officer to retire or resign and on, his refusing to do so, the subordinate officer may be compulsorily retired or discharged from the service.
