25. Termination of service of enrolled persons on grounds of unsuitability.
(1)Where a Commandant is satisfied that an enrolled person is unsuitable to be retained in the service, the enrolled person shall be-(a)so informed;(b)furnished with the particulars of all matters adverse to him; and(c)called upon to urge any reasons he may wish to put forward in favour of his retention in the service:Provided that clauses (a), (b) and (c) shall not apply, if the Commandant is satisfied that for reasons to be recorded in writing, it is not expedient or reasonably practicable to comply with the provisions thereof:Provided further that the Commandant may not furnish to the enrolled person any matter adverse to him, if in his opinion, it is not in the interest of the security of the State to do so.(2)After considering the explanation, if any, the Commandant, may call upon the enrolled person to retire or resign and on his refusing to do so, the enrolled person may be compulsorily retired or discharged from the service.
