Section 21(3) in The National Security Guard Rules, 1987
(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.
