Section 12(1) in The National Security Guard Rules, 1987
(1)Upon the appearance before the recruiting officer of any person for appointment as a ranger or combatised tradesman in the Security Guard, the recruiting officer shall read and explain to him, or cause to be read and explain to him in his presence, the conditions of service of the post to which he is to be appointed; and shall put to him the questions contained in the form of appointment as may be prescribed by the Director-General and shall, after having cautioned him that if he makes a false answer to any such question he shall be liable to punishment under the Act, record or cause to be recorded his answer to each such question.
