Section 2 in The National Security Guard Rules, 1987
2. Definitions.
- In these rules, unless the context otherwise requires --(a)"Act" means the National Security Guard Act 1986(47 of 1986),(b)"Appendix" means an Appendix, annexed to these rules,(c)"Court" means the Security Guard Court,(d)"Detachment" includes any part of a Group or a unit of the Security Guard required or ordered to proceed on duty away from Headquarters,(e)"Proper Security Guard authority" when used in relation to any power, duty, act or matter, means such Security Guard authority as, in pursuance of these rules made under the Act, exercises, or performs that power or duty or is concerned with that matter,(f)"Section" means a section of the Act.(g)All other words and expressions used in these rules and not defined, but defined in the Act, shall have the same meaning as respectively assigned to them in the Act.
