Section 21 in The National Security Guard Rules, 1987
21. Retirement of Assistant Commanders, Rangers and Combatised Tradesmen on grounds of physical unfitness.
(1)Where a Commander not below the rank of Group Commander is satisfied that an Assistant Commander, a Ranger or a Combatised Tradesman is unable to perform his duties by reason of any physical disability, he may direct that the said Assistant Commander, the Ranger or the Combatised Tradesman, as the case may be, be brought before a Medical board.(2)The Medical Board shall be constituted in such manner as may be determined by the Director-General.(3)Where the said Assistant Commander, Ranger or Combatised Tradesman is found by the Medical Board to be unfit for further service in the Security Guard, the Commander shall forward the proceedings of the Medical Board to the Inspector-General in the case of Assistant Commander Grade I and the Deputy Inspector-General in the case of Assistant Commander Grade II and Grade III. The Inspector General or the Deputy Inspector-General, or as the case may be, the Commander in the case of Ranger or Combatised Tradesman, shall if he agrees with the finding of the Medical Board, inform the person concerned about it, to enable him to represent against the decision of the Medical Board within a period of fifteen days from the date of receipt of such communication.(4)Where the person declared to be unfit for further service makes a representation under sub-rule (3), the same shall be forwarded to the next superior officer, who shall have the case referred to be reviewed by a fresh medical board, which will be constituted in such manner as may be determined by the Director-General.The superior officer may, having regard to the finding of the fresh medical board, pass such order as he may deem fit.(5)Where no representation is made against the decision of the medical board under sub-rule (3), the Inspector-General or the Deputy Inspector-General or as the case may be, the Commander, may (if he agrees with the finding of the Medical Board), order the retirement of the Assistant Commander Grade I or the Assistant Commander Grade II and III, or as the case may be, the Ranger of Combatised Tradesman, respectively.
