Section 11 — Certificate of termination of service.
The National Security Guard Act, 1986
An Assistant Commander or a Ranger or a combatised tradesman who is retired, released, discharged, removed or dismissed from the service shall be furnished by the officer to whose command he is subject, with a certificate setting forth— (a) the authority terminating his service; (b) the cause for such termination; and (c) the full period of his service in the Security Guard.Open in Lexace · Ask the AI about this section