Section 12 in The National Security Guard Rules, 1987
12. Procedure for appointment, mode of appointment of Rangers and Combatised Tradesmen.
(1)Upon the appearance before the recruiting officer of any person for appointment as a ranger or combatised tradesman in the Security Guard, the recruiting officer shall read and explain to him, or cause to be read and explain to him in his presence, the conditions of service of the post to which he is to be appointed; and shall put to him the questions contained in the form of appointment as may be prescribed by the Director-General and shall, after having cautioned him that if he makes a false answer to any such question he shall be liable to punishment under the Act, record or cause to be recorded his answer to each such question.(2)If, after complying with the provisions of sub rule(1) and such other directions as may be issued in this behalf by the Director-General from time to time, the recruiting officer is satisfied that the person desirous of being appointed fully understands the questions put to him and consent to the conditions of service and if the said officer is satisfied that there is no impediment, he shall sign and shall also cause such person to sign the appointment paper, and such person shall thereupon be deemed to be appointed.(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.
