Section 17 in The National Security Guard Rules, 1987
17. Dismissal or removal of persons other than officers on account of misconduct.
(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.(2)When after considering the reports on the misconduct of the person concerned, the competent authority is satisfied that the trial of such a person is inexpedient or impracticable, but is of the opinion, that his further retention in the service is undesirable, it shall so inform him together with all reports adverse to him and he shall be called upon to submit, in writing, in his explanation and defence:Provided that the competent authority may withhold from disclosure any such report or portion thereof, if, in his opinion, its disclosure is not in the public interest.(3)The competent authority after considering his explanation and defence, if any, or the judgement of the criminal court, as the case may be, may dismiss or remove him from the service with or without pension.(4)All cases of dismissal or removal under this Rule, shall be reported to the Director-General.
