Section 74(5) in The Border Security Force Act, 1968
(5)The limit referred to in sub-section (4) shall be,-(a)one year, if the officer holding the Security Force Court has held either the post of Superintendent of Police or a post declared by the Central Government by notification to be equivalent thereto, for a period of not less than three years or holds a post of higher rank than either of the said posts; and(b)three months, in any other case.
