Section 176 in The National Security Guard Rules, 1987
176. Authorised deduction.
- The following deductions may be made from the pay and all other emoluments payable to a person subject to the Act, namely -(a)upon the general or special order of the Central Government, any sum required to meet any public claim, there may be against him;(b)Any sum required to meet compulsory contributions to any provident; fund, welfare fund or any other fund approved by the Central Government or to meet any debt that may be due from him towards any Security Guard institutions such as messes canteens and the like.Explanation :- (i) "Public Claim" means any public debt or disallowance including over-issue, or a deficiency or irregular expenditure of public money or store of which, after due investigation, no explanation satisfactory to the Central Government, is given by the person who is responsible for the same.(ii)The aforesaid deductions, shall be in addition to those specified in the Act.
