Section 40(1)(b) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(1)(b) in The National Security Guard Rules, 1987

(b)the Commander shall dismiss the charge, if in his opinion, the charge is not proved or may dismiss it if he considers that because of the previous character of the accused and the nature of the charge against him, it is not advisable to proceed further with it. In case of an Officer, he shall record reasons for dismissing the charge.

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Union of India - Subsection

Section 40(1)(b) in The National Security Guard Rules, 1987