Section 28(2) in The National Security Guard Rules, 1987
(2)(a)Close arrest in the case of officers, Assistant Commanders and Rangers Grade I shall be imposed by placing such officer, Assistant Commander, Ranger Grade I under the custody of another person of similar or superior rank and wherever considered necessary such officer, Assistant Commander or Ranger Grade I may be confined under charge of a guard.(b)The person under arrest shall not leave the place of his confinement without permission of a superior officer designated by the Commander in this behalf.(B)Open Arrest. -(3) (a) Open arrest shall be imposed by informing the person to be arrested that he is under open arrest and that he shall confine himself within such limits as may be specified in this behalf by the concerned superior officer effecting such arrest.(b)The Commander may, from time to time, very the limits referred to in clause (a) above.
