Section 22(1) in The National Security Guard Rules, 1987
(1)The Central Government may, having regard to the special circumstances of any case, permit any officer of the Security Guard to resign from the Security Guard before the attainment of the age of the retirement or before putting in such number of years of service as may be necessary under the rules to be eligible for retirement :Provided that while granting such permission the Central Government may :(i)require the officer to refund to the Government such amount as would constitute the cost of training given to that officer; or(ii)in case the officer is eligible for pensionary benefits under the pension rules, order such reduction in the pension or other pensionary benefits of the officer as the Government may consider to be just and proper in the circumstances. (2) The Central Government may accept the resignation under sub-rule (1) with effect from such date as it may consider expedient :Provided that it shall not be later than three months from the date of receipt of such resignation.
