11. Dismissal or removal by Central Government and by other officers.—
Subject to the provisions of this Act and the rules—(a)the Central Government may dismiss or remove from service any member of the Coast Guard;(b)the Director-General or any Inspector-General may dismiss or remove from the Coast Guard any person other than an officer;(c)any prescribed officer not below the rank of a Deputy Inspector-General may dismiss or remove from the Coast Guard any person under his command other than an officer or a subordinate officer.
