Section 13(4) in The National Security Guard Rules, 1987
(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.
