Section 10 in The National Security Guard Rules, 1987
10. Probation.
(1)An officer appointed through direct recruitment to the Security Guard shall be on probation for a period of two years and the Central Government may, for reasons to be recorded in writing, extend the period of probation for such further period or periods not exceeding one year;(2)The Central Government may, during the period of probation, terminate the services of an officer without assigning any reasons.
