Section 17(1) in The National Security Guard Rules, 1987
(1)When it is proposed to terminate the service of a person subject to the Act other than an officer, he shall be given an opportunity by the authority competent to dismiss or remove him to show cause in the manner specified in sub-rule (2) against such action :Provided that this sub-rule shall not apply :-(a)Where the service is terminated on the ground of conduct which has led to his conviction by a criminal court or a Security Guard Court; or(b)Where the competent authority is satisfied that, for reasons to be recorded in writing it is not expedient or reasonably practicable to give the person concerned an opportunity of showing cause.
