Section 40(3) in The National Security Guard Rules, 1987
(3)Where the Commander is of the opinion that the charge against an officer or an Assistant Commander does not deserve to be dismissed, and the charge is also not so serious as may warrant trail by a Security Guard Court, he may in the case of an Assistant Commander, either dispose of the case himself or refer it to the appropriate authority for disposal under the provisions of section 54. In the case of an Officer, he may refer the case to the appropriate authority for summary disposal under the provisions of section 53.
