Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 175(1)] [Section 175] [Entire Act] Union of India - Subsection Section 175(1)(a) in The National Security Guard Rules, 1987 (a)in the case of trial by Summary Security Court, the Commander of the Unit to which the accused person belongs, or any authority superior to such Commander.