Section 9 in The National Security Guard Rules, 1987
9. Appointment of officers.
- The Central Government may appoint such persons as it considers to be suitable as officers in the Security Guard in the following manner and their conditions of service shall be such as may be provided in the rules made in this behalf by the Central Government -(a)by direct recruitment;(b)by deputation from the All India Services, Defence Forces, Armed Forces of the Union, any other Department of the Central Government or of the State Government or Autonomous bodies;(c)by promotion as may be prescribed from time to time.
