Section 51(1) in The National Security Guard Act, 1986
(1)Subject to the provisions of section 52, a Commander of and above the rank of a Group Commander may, in the prescribed manner proceed against a person subject to this Act other than an Officer or an Assistant Commander, who is charged with an offence under this Act and award such person, to the extent prescribed, one or more of the following punishments, that is to say,—(a)imprisonment in Security Guard custody up to twenty-eight days;(b)detention up to twenty-eight days;(c)confinement to the lines up to twenty-eight days;(d)extra guards or duties;(e)deprivation of any acting rank provided such rank has not been held by him for more than two years;(f)severe reprimand or reprimand;(g)deductions from his pay and allowances of any sum required to make good any loss or damage occasioned by the offence for which he is punished.
