Section 43 in The National Security Guard Rules, 1987
43. Attachment to another unit.
- The Commander shall not deal with any case.(i)Where the offence with which the accused is charged is against the Commander himself, or(ii)Where the Commander is himself a witness in the case against the accused, or(iii)Where the Commander is otherwise personally interested in the case, the accused shall be attached to another Group or Unit or a head quarter for disposal of the case under the order of the competent authority.Provided that a Commander shall not be disqualified from hearing a charge merely because the offence was committed against the property of a Security Guard Mess, band or institution of which the Commander is a member or trustee or because the offence is one of disobedience of such commander's orders.
