Section 25 in The Indo-Tibetan Border Police Force Rules, 1994
25. Termination of service of enrolled persons on the grounds of unsuitability
.-(1) Where a Commanding Officer not below the rank of Commandant is satisfied that an enrolled person is unsuitable to be retained in the Force, the enrolled person 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 Commanding Officer not below the rank of Commandant 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 enrolled person 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)After considering the explanation, if any, the Commanding Officer not below the rank of Commandant, may call upon the enrolled person to retire or resign and on his refusing to do so, the enrolled person may be compulsorily retired or discharged from the service.
