Section 33(2) in The National Security Guard Rules, 1987
(2)Where a sentence lower than that of imprisonment is passed by a Court, the arrested person may be released by his Commander pending confirmation of the finding and sentence :Provided that the convening authority may reside, vary or modify the order passed by a Commander under sub-rule (1) or sub-rule (2) and where no such order is passed by a Commander, the convening authority may pass such order as it may deem proper:Provided further that a person who has been sentenced to be dismissed shall not, except while on active duty, be put on any duty.
