Section 42 in The National Security Guard Rules, 1987
42. Summary disposal of charges against Assistant Commander.
(1)Where an Assistant Commander is charged with an offence under the Act, he shall be dealt with by the authority empowered under section 54 in the same manner as nearly as circumstances admit, as provided in rule 41.(2)Proceedings shall be recorded as soon as practicable in accordance with the form in appendix XIV, and in every case in which the punishment is awarded, the proceedings alongwith substance of evidence or record or abstract of evidence, as the case may be, shall be forwarded to the next higher authority through the Judge Attorney-General or any officer authorised by him who may, if the punishment awarded appears to him to be illegal, unjust or excessive, vary or remit the punishment or set-aside the proceedings,or make such other directions as may be appropriate in the circumstances of the case.(3)An Assistant Commander who considers himself aggrieved by any decision given under this rule may submit one petition through his Commander within one month of the disposal of the case, to the authority superior to the one who awarded the punishment, and such authority may pass such order or direction as may be appropriate in the circumstances of the case.
