Section 47(1) in The National Security Guard Act, 1986
(1)Punishments may be inflicted in respect of offences committed by person subject to this Act and convicted by Security Guard Courts according to the scale following, that is to say,—(a)death;(b)imprisonment which may be for the term of life or any other lesser term but excluding imprisonment for a term not exceeding three months in Security Guard custody;(c)dismissal from the service;(d)imprisonment for a term not exceeding three months in Security Guard custody;(e)reduction to the ranks or to a lower rank or grade in the case of a Ranger Grade I;(f)forfeiture of security of rank and forfeiture of all or any part of the service for the purpose of promotion where promotion depends upon length of service;(g)forfeiture of service for the purpose of increment or pension or other prescribed purpose;(h)severe reprimand or reprimand except in the case of persons below the rank of Ranger Grade I;(i)forfeiture in the case of a person sentenced to dismissal from the service of all arrears of pay and allowances and other public money due to him at the time of such dismissal;(j)deduction from pay and allowances to make good any proved loss or damage occasioned by the offence for which he is convicted.
