Section 48(2) in The National Security Guard Rules, 1987
(2)The Commander may, after going through the record or abstract of evidence prepared by him or by another officer :-(i)remand the case for recording additional evidence, if required, or(ii)dismiss the charge provided that where disciplinary action has been initiated against an officer on a reference from a superior authority, the charge shall not be dismissed without reference to such an authority, or(iii)rehear the charge and award one of the summary punishments, or(iv)try the accused summarily under section 51 or by a Summary Security Guard Court where he is empowered so to do, or(v)remand the case for summary disposal by the competent authority in the case of an Officer or an Assistant Commander, or(vi)Apply to a competent officer or authority to convene a court for the trial of the accused.
