Section 22 in The National Security Guard Rules, 1987
22. Resignation.
(1)The Central Government may, having regard to the special circumstances of any case, permit any officer of the Security Guard to resign from the Security Guard before the attainment of the age of the retirement or before putting in such number of years of service as may be necessary under the rules to be eligible for retirement :Provided that while granting such permission the Central Government may :(i)require the officer to refund to the Government such amount as would constitute the cost of training given to that officer; or(ii)in case the officer is eligible for pensionary benefits under the pension rules, order such reduction in the pension or other pensionary benefits of the officer as the Government may consider to be just and proper in the circumstances. (2) The Central Government may accept the resignation under sub-rule (1) with effect from such date as it may consider expedient :Provided that it shall not be later than three months from the date of receipt of such resignation.(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.(4)The provisions of this rule shall apply to and in relation to Assistant Commanders, Rangers and Combatised Tradesmen as they apply to and in relation to any officer of the Security Guard and the powers vested in the Central Government under sub rules (1) and (2) shall be exercised in the case of an Assistant Commander Grade I, by an Inspector-General, in the case of Assistant Commanders Grades II and III by a Deputy Inspector-General and in the case of Ranger Grade I, Ranger or a Combatised Tradesman, by a Group Commander.
