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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in The National Security Guard Rules, 1987

(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.