Section 139(2) in The National Security Guard Act, 1986
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the manner in which the Security Guard shall be constituted and the conditions of service of its members under sub-section (1) of section 4;(b)the nature of the book or letter or other document, the communication or publication whereof would not be restricted by sub-section (1) of section 12;(c)the purposes other than political purposes for which a person subject to the Act shall not participate in, or address, any meeting or demonstration under sub-section (2) of section 12;(d)the purposes for which the forfeiture of service as a punishment may be inflicted under sub-section (1) of section 47;(e)the manner in which officers may be proceeded against under section 53 and sub-sections (1) and (2) of section 54;(f)the manner in which and the period for which any person subject to this Act may be taken into and detained in Security Guard custody pending his trial under sub-section (4) of section 56;(g)the manner in which a Court of inquiry enquiring into the absence of person, shall administer oath or affirmation under sub-section (1) of section 60;(h)the manner in which a vacancy may be filled in on the retirement of a member of General Security Guard Court or a Petty Security Guard Court under sub-section (3) of section 81;(i)the manner in which oath or affirmation shall be administrated to the members of the Security Guard Courts and the Judge Attorney, etc., under sub-section (1) of section 82;(j)the manner in which a person giving evidence before a Security Guard Court shall be sworn or affirmed in under sub-section (2) of section 82;(k)the manner in which a Security Guard Court when convicting a person may inquire into under sub-section (1) of section 95;(l)the manner in which an accused person shall be kept in custody under sub-section (4) of section 96;(m)the form of the warrant which shall be forwarded to the officer in charge of the prison in which a person under sentence of imprisonment is to be conferred under sub-section (2) of section 117;(n)the person who shall forward the warrant for the confinement of a person in a civil prison under section 121;(o)the matters relating to inter se seniority of persons belonging to the same rank under sub-section (2) of section 135;(p)the authorities or officers to be prescribed under section 7, sub-section (2) of section 10, sub-section (1) of section 12, section 77, section 97, section 111, sub-section (2) of section 113, sub-sections (1), (2) and (4) of section 117 and section 124;(q)any other matter which is to be, or may be, prescribed or in respect of which this Act makes no provision or makes insufficient provision and provision is, in the opinion of the Central Government, necessary for the proper implementation of this Act.
