Section 136(1) in The National Security Guard Act, 1986
(1)Subject to the provisions of sub-section (4), the following deductions may be made from the pay and allowances of an officer, that is to say,—(a)all pay and allowances due to an officer for every day he absents himself without leave, unless a satisfactory explanation has been given and accepted by the Inspector-General under whom he is for the time being serving, and for every day of imprisonment awarded by a Criminal Court or a Security Guard Court;(b)any sum required to make good the pay of any person subject to this Act which the officer has unlawfully retained or unlawfully refused to pay;(c)any sum required to be paid as fine imposed by a Criminal Court;(d)any sum required to make up any loss, damage or destruction of public property or property belonging to the Security Guard which, after due investigation, appears to the Inspector-General under whom the officer is for the time being serving, to have been occasioned by wrongful act or negligence on the part of the officer;(e)any sum required by an order of the Central Government to be paid for the maintenance of his wife or his legitimate or illegitimate child or step-child or towards the cost of any relief given by the said Government to the said wife or child.
