Section 22(4) in The National Security Guard Rules, 1987
(4)The provisions of this rule shall apply to and in relation to Assistant Commanders, Rangers and Combatised Tradesmen as they apply to and in relation to any officer of the Security Guard and the powers vested in the Central Government under sub rules (1) and (2) shall be exercised in the case of an Assistant Commander Grade I, by an Inspector-General, in the case of Assistant Commanders Grades II and III by a Deputy Inspector-General and in the case of Ranger Grade I, Ranger or a Combatised Tradesman, by a Group Commander.
