Section 156 in The National Security Guard Rules, 1987
156. Action by the Deputy Inspector General.
(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.(2)Where no action under sub-rule (1) has been taken he shall countersign the proceedings and return it to the unit of the accused for promulgation.(3)The proceedings shall, after its promulgation, be forwarded to the Judge Attorney General for custody.
