Section 27 in The National Security Guard Rules, 1987
27. Authority to order arrest.
(1)No person subject to this Act shall be arrested on a charge under the Act except under and in accordance with the orders of a superior officer having power of command over him.(2)Notwithstanding anything contained in sub-rule (1) any person subject to the Act may be placed under arrest by any superior officer :-(a)if he commits an offence against such superior officer, or(b)if he commits an offence in the view of such superior officer, or (c) if he is behaving in a disorderly manner and the said superior officer considers it necessary to place such a person under arrest with a view to stop such disorderly behaviour.(3)A superior officer effecting arrest under sub rule (2) shall, as soon as possible, and in any case within twenty four hours of such arrest send a report to the Commander of the group or unit of which the person arrested is a member and in case of the arrest of an officer of and above the rank Group Commander to his immediate superior officer
