Section 93(1) in The National Security Guard Act, 1986
(1)A letter, return or other document respecting the service of any person in, or the dismissal or discharge of any person from, any unit of the Security Guard, or respecting the circumstances of any person not having served in or belonged to, any unit of the Security Guard, if purporting to be signed by or on behalf of the Central Government or the Director-General or by any other competent authority, shall be evidence of the facts stated in such letter, return or other document.
