Section 175 in The National Security Guard Rules, 1987
175. Prescribed manner of custody and prescribed officers under section 96 or 97.
(1)The prescribed officer for the purpose of Section 97 shall be -(a)in the case of trial by Summary Security Court, the Commander of the Unit to which the accused person belongs, or any authority superior to such Commander.(b)In the case of trial by any other court, the convening officer or any authority superior to him.(2)When the officer who proposes to act as a prescribed officer under sub-rule (1) is under the command of the officer who has taken action in the case under sub-section (4) of section 96, he shall ordinarily obtain the approval of such officer before he acts but if he is of opinion that service exigencies, or the necessities of discipline, render it impossible or inexpedient to obtain such approval, he may act without obtaining such approval, but shall report his action and the reasons therefor to such officer.(3)For the purposes of sub-section (4) of section 96 the manner in which an accused person shall be kept in custody shall be as follows :-The accused shall be confined in such manner as may, in the opinion of the proper Security Guard authority, be best calculated to keep him securely without unnecessary harshness, as he is not to be considered as a criminal but as a person labouring under a disease.
