Section 28 in The Border Security Force Rules, 1969
28. Power to be exercised by a superior officer or authority .-Any power conferred by the provisions of this Chapter on an officer may also be exercised by an officer or authority superior in command to the first mentioned officer.
[28-A. Petition.-Any person subject to the Act, who considers himself aggrieved by any order of termination of his service passed under this Chapter may, in the case of an officer, present a petition to the Central Government, in the case of an Assistant Sub-Inspector or a subordinate officer, present a petition to the Director-General and in the case of an enrolled person, present a petition to the Inspector-General, who may pass such orders on the petition as deemed fit:Provided that the limitation period for filing such petition shall be three months from the date of order of termination or from the date of its receipt, whichever is later. ]
