Section 158 in The National Security Guard Rules, 1987
158. Warrants.
- Warrants for committing a person to a civil prison to undergo sentence of imprisonment or to get such person back into Security Guard Custody if so required or to order the release of such a person from civil prison or any variation done by any superior officer shall be in such form as may be appropriate to each case set out in Appendix IX.(2)Such warrants shall be signed by the Commander of the accused or by a staff officer on behalf of a Deputy Inspector-General or the Director General.
