(1)When the Director-General is satisfied that an officer is unsuitable to be retained in service, the officer-(a)shall be so informed;(b)shall be furnished with the particulars of all matters adverse to him; and(c)shall be 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 Central Government 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 the Director-General may not furnish to the officer any matter adverse to him, if in his opinion, it is not in the security of the State to do so.
