Section 19 in The National Security Guard Rules, 1987
19. Retirement of Assistant Commanders on grounds of unsuitability.
- Where a Commander not below the rank of Group Commander is satisfied that an Assistant Commander is unsuitable to be retained in the Security Guard, he may recommend to the Competent authority for the retirement of such an Assistant Commander.Thereupon, the Inspector-General, in the case of Assistant Commander Grade I and the Deputy Inspector-General in the case of Assistant Commander Grade-II and Grade III may, after giving such an Assistant Commander, an opportunity of showing cause (except when he considers it to be impracticable to give such opportunity), retire the said Assistant Commander from the Security Guard.
