Section 5 in The National Security Guard Rules, 1987
5. Exercise of power vested in holder of an office in the Security Guard.
- Any power or jurisdiction given to any person holding any office in the Security Guard to do any act or thing to, or before, any person, may, for the purposes of these rules, be exercised by any other person who may, for the time being, be performing the functions of that office in accordance with the rules and practice of the Security Guard.
