Section 28 in The National Security Guard Rules, 1987
28. Arrest how imposed.
- (A) Close arrest - (1) (a) Close arrest, in the case of a Ranger Grade-II and a combatised tradesmen, shall be imposed by informing the person to be arrested and ordering him to be marched to the place of confinement under an escort of persons of similar or superior rank.(b)Where no such escort is available the person arrested shall be ordered to report himself immediately to the quarter guard or other place of confinement.(2)(a)Close arrest in the case of officers, Assistant Commanders and Rangers Grade I shall be imposed by placing such officer, Assistant Commander, Ranger Grade I under the custody of another person of similar or superior rank and wherever considered necessary such officer, Assistant Commander or Ranger Grade I may be confined under charge of a guard.(b)The person under arrest shall not leave the place of his confinement without permission of a superior officer designated by the Commander in this behalf.(B)Open Arrest. -(3) (a) Open arrest shall be imposed by informing the person to be arrested that he is under open arrest and that he shall confine himself within such limits as may be specified in this behalf by the concerned superior officer effecting such arrest.(b)The Commander may, from time to time, very the limits referred to in clause (a) above.
