Section 52 in The National Security Guard Act, 1986
52. Limit of punishments under section 51.—
(1)In the case of an award of two or more of the punishments specified in clauses(a), (b), (c) and (d) of sub-section (a) of section 51, the punishments specified in clause (c) or clause (d) shall take effect at the end of the punishment specified in clause (a) or clause (b).(2)When two or more of the punishments specified in the said clauses (a), (b) and (c) are awarded to a person conjointly, or when already undergoing one or more of the said punishments, the whole extent of the punishments shall not exceed in the aggregate fifty-six days.(3)The punishments specified in the said clauses (a), (b) and (c) shall not be awarded to any person who is of the rank of Ranger Grade I or was, at the time of committing the offence for which he is punished, of such rank.(4)The punishments specified in clause (f) of sub-section (1) of section 51 shall not be awarded to any person below the rank of Ranger Grade I.
