Section 178 in The National Security Guard Rules, 1987
178. Transitory Provisions.
- Any rule or order applicable to the Security Guard on the date these rules come into force will, unless repugnant to these rules, continue to apply unless and until abrogated or modified by the Central government or any other competent authority.Appendix I(see rule 34)Form of Delay ReportConfidentialNo..............................................Unit address.....................................Date.......................................To.....................................................Subject : 1st, (2nd), (3rd), (4th) etc. Eight day delay report Pursuant to the NSG Act, section 57 and rule 34.
