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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.    |
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