Section 15(1) in The National Security Guard Rules, 1987
(1)When it is proposed to terminate the service of an officer under section 9 on account of misconduct, he shall be given an opportunity to show cause in the manner specified in sub-rule (2) against such action.Provided that this sub-rule shall not apply :-(a)Where the service is terminated on the ground of conduct which has led to his conviction by a criminal court or a Security Guard Court; or(b)Where the Central Government is satisfied that for reasons, to be recorded in writing, it is not expedient or reasonably practicable to give to the officer an opportunity of showing cause.
