Section 12(2) in The National Security Guard Rules, 1987
(2)If, after complying with the provisions of sub rule(1) and such other directions as may be issued in this behalf by the Director-General from time to time, the recruiting officer is satisfied that the person desirous of being appointed fully understands the questions put to him and consent to the conditions of service and if the said officer is satisfied that there is no impediment, he shall sign and shall also cause such person to sign the appointment paper, and such person shall thereupon be deemed to be appointed.
