Section 42(2) in The National Security Guard Rules, 1987
(2)Proceedings shall be recorded as soon as practicable in accordance with the form in appendix XIV, and in every case in which the punishment is awarded, the proceedings alongwith substance of evidence or record or abstract of evidence, as the case may be, shall be forwarded to the next higher authority through the Judge Attorney-General or any officer authorised by him who may, if the punishment awarded appears to him to be illegal, unjust or excessive, vary or remit the punishment or set-aside the proceedings,or make such other directions as may be appropriate in the circumstances of the case.
