Section 135(4) in The National Security Guard Act, 1986
(4)An officer or Assistant Commander Grade I holding a local rank,—(a)shall exercise the command and be vested with the powers of an officer holding that rank;(b)shall cease to hold that rank, if the grant of such rank is not confirmed within one month by the Central Government, or when so ordered by the Director-General or when he ceases to hold the appointment for which the rank was granted;(c)shall not be entitled to claim any seniority over other officers by virtue of his having held such local rank; and(d)shall not be entitled to any extra pay for holding such rank.
