Section 29 in The National Security Guard Rules, 1987
29. Release from arrest during investigation.
(1)Any person arrested under rule 27 may be released from arrest under the order of an officer :Provided that in case of a person placed under arrest by an officer, such person shall be released from arrest under the order of an officer superior to the officer ordering arrest.(2)Subject to the provisions of rule 30, no person except on the basis of any fresh evidence against him be re-arrested.
