Section 20 in The National Security Guard Rules, 1987
20. Retirement of Rangers and Combatised Tradesmen, on grounds of unsuitability.
- Where a Commander not below the rank of Group Commander is satisfied that a Ranger or a Combatised Tradesman is unsuitable to be retained in the Security Guard, the Commander may, after giving such Ranger or a Combatised Tradesman an opportunity of showing cause (except where he considers it to be impracticable to give such opportunity), retire the said Ranger or a Combatised Tradesman from the Security guard.
