Section 156(1) in The National Security Guard Rules, 1987
(1)Where the Deputy Inspector General to whom the proceedings of a Summary Security Guard Court have been forwarded under rule 155, is satisfied that in justice has been done to the accused by reason of any grave irregularity in the proceedings or otherwise, he may :-(a)Set aside the proceedings of the court;OR(b)Reduce the sentence or commute the punishment awarded to one lower in the scale of punishment given in section 47.
