Section 22(3) in The National Security Guard Rules, 1987
(3)The Central Government may refuse to permit an officer to resign,(a)if an emergency has been declared in the country either due to internal disturbances or external aggression; or(b)if it considers it to be inexpedient so to do in the interest of the discipline of the Security Guard; or(c)if the officer has specifically undertaken to serve for a specified period and such period has not expired.
