Section 12(3) in The National Security Guard Rules, 1987
(3)(a)Every person appointed as a member of the Security Guard under sub-rule(2) shall be administered an oath or affirmation, as may be prescribed by the Director General.(b)The oath or affirmation shall as far as possible be administered by the commander of the person to be attested or in the unavoidable absence of the Commander by the person authorised in writing by the Commander in this behalf.(c)The oath or affirmation shall be administered when the person to be attested has completed his training.
