Section 27(2) in The National Security Guard Rules, 1987
(2)Notwithstanding anything contained in sub-rule (1) any person subject to the Act may be placed under arrest by any superior officer :-(a)if he commits an offence against such superior officer, or(b)if he commits an offence in the view of such superior officer, or (c) if he is behaving in a disorderly manner and the said superior officer considers it necessary to place such a person under arrest with a view to stop such disorderly behaviour.
