Section 36(1) in The National Security Guard Rules, 1987
(1)Where an offence is triable both by a criminal court and a Security Guard Court, an officer referred to in section 77 may -(i)(a)where the offence is committed by the accused in the course of the performance of his duty as a member of the Security Guard, or(b)where the offence is committed in relation to property belonging to the Government or the Security Guard or a person subject to the Act, or(c)where the offence is committed against a person; subject to the Act,Direct that any person subject to the Act, who is alleged to have committed such an offence, be tried by a Security Guard Court; and(ii)in any other case, decide whether or not it would be necessary in the interest of discipline to claim for trial by a Court any person subject to the Act who is alleged to have committed such an offence.
