Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The National Security Guard Rules, 1987

(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.