Section 13 in The National Security Guard Rules, 1987
13. Constitution and Control of the Security Guard.
(1)In exercising command and supervision of the Security Guard, the Director General shall be assisted by the Additional Directors-General, Inspectors General, Deputy Inspectors General, Group Commanders and other officers.(2)The responsibility for the command, discipline, moral and administration shall -(a)in the case of Additional Director-General, extend to all groups, units, headquarters, establishments and Security Guard personnel placed under him and within the area that may be assigned to him;(b)in the case of Inspector-General, extend to all groups, units, headquarters, establishments and Security Guard personnel placed under him and within the area that may be assigned to him;(c)in the case of Deputy Inspector-General, extend to all the groups, other personnel and units placed under him and within the area that may be assigned to him; and(d)in the case of a Commander, extend to the group or unit placed under him and within the area assigned to him.(3)The command, discipline, administration and training of groups, units and establishments not placed under a Deputy Inspector-General or an Inspector General shall be carried out by such officers and in such manner as may from time to time be laid down by the Director General.(4)Any member of the Security Guard shall be liable to perform any duties in connection with the operations against terrorists, the administration, discipline and welfare of the Security Guard and such other duties as he may be called upon to perform in accordance with any law for the time being in force and any order given in this behalf by a superior officer shall be a lawful command for the purposes of the Act.
