Section 31 in The National Security Guard Rules, 1987
31. Arrest when to be imposed.
(1)Any person charged with :(i)an offence under section 15 or clause (a) or clause (b) of section 16 or section 17 or section 20 or sub-section (1) of section 21(ii)a civil offence punishable with death or imprisonment for life.(iii)any other offence under the Act:-(a)if the interest of discipline so require, or(b)if the person concerned deliberately undermines discipline, or(c)if the person concerned is of violent disposition, or(d)if the person concerned is likely to absent himself with a view to avoid trial, or(e)if the person concerned is likely to interfere with witnesses or tamper with evidence, shall be placed under arrest.(2)Where any person arrested shows symptoms of sickness, medical assistance shall be provided for such persons.
