Section 14 in The National Security Guard Rules, 1987
14. Command.
(1)An officer appointed to command shall have the power of command over all officers and men, irrespective of seniority, placed under his command.(2)(a)In the contingency of an officer being unable to exercise the command, to which he has been appointed, due to any reason, the command shall devolve on the second-in-command, if one has been so appointed.(b)If no second-in-command has been appointed, it shall devolve on the officer who may be appointed to officiate by the immediate superior of the officer unable to exercise command.(c)If no such officer has been so appointed, command shall devolve on the senior most officer present.(d)The inability of an officer to exercise command and its assumption by any other officer in accordance with this sub-rule shall be immediately reported to the next higher authority by the officer who has assumed such command.(3)If persons belonging to different units are working together :-(i)in regard to the specific task on which they are engaged, the officer appointed to command or in his absence the senior most officers present shall exercise command over all such persons.(ii)in all other matters the senior officer belonging to each unit shall exercise command over persons belonging to his unit.(4)Disciplinary powers over a person subject to the Act shall be exercised by the Commander of the unit to which such a person belongs or the officer on whom command has devolved in accordance with sub-rule (2).(5)Where such a person is doing detachment duty, including attendance at a course of instruction, the Commander of the unit, centre or establishment with which he is doing such duty shall also have all the disciplinary powers of a commander.(6)The Director-General, the Inspector-General and the Deputy Inspector-General may specify one or more officers of the staff who shall exercise the disciplinary powers of a Commander in respect of persons belonging to or doing detachment duty at their respective Headquarters.(7)The Director-General may also specify Officers who shall exercise the disciplinary powers of an Inspector-General and Deputy Inspector-General respectively in respect of persons belonging to or doing detachment duty at his Head Quarters.(8)An Inspector-General may specify an officer who shall exercise the disciplinary powers of a Deputy Inspector-General in respect of persons belonging to or doing detachment duty at his Head Quarters.Explanation. - In sub-rules (1) and (3) the word "Officer" shall include Assistant Commanders and Rangers Grade I.
