Section 33 in The National Security Guard Rules, 1987
33. Arrest in case of persons whose trial has been ordered.
(1)Unless the convening officer has otherwise directed, on the commencement of the trial of a person by the Court, the said person shall be placed under arrest by his Commander and shall remain under arrest during the trial.(2)Where a sentence lower than that of imprisonment is passed by a Court, the arrested person may be released by his Commander pending confirmation of the finding and sentence :Provided that the convening authority may reside, vary or modify the order passed by a Commander under sub-rule (1) or sub-rule (2) and where no such order is passed by a Commander, the convening authority may pass such order as it may deem proper:Provided further that a person who has been sentenced to be dismissed shall not, except while on active duty, be put on any duty.
