Section 39(2) in The National Security Guard Rules, 1987
(2)After hearing the accused under sub-rule (1), the Team Commander or the Squadron Commander, as the case may be, may award any punishment which he is empowered to award, or dismiss the charge when the charge is not proved. or refer the case for disposal by the Commander:Provided that he shall not dispose of the case which has been reserved by the Commander for disposal by himself or if the accused is under close arrest.
