Acts › The National Security Guard Act, 1986The National Security Guard Act, 1986 140 sections.
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Open in Lexace · Ask the AI Section 1 — Short title and commencement. Section 2 — Definitions. Section 3 — Persons subject to this Act. Section 4 — Constitution of the Security Guard. Section 5 — Control, direction, etc. Section 6 — Liability for service outside India. Section 7 — Resignation and withdrawal from the post. Section 8 — Tenure of service under the Act. Section 9 — Termination of service by Central Government. Section 10 — Dismissal, removal or reduction by the Director-General and by other officers. Section 11 — Certificate of termination of service. Section 12 — Restrictions respecting right to form associations, freedom of speech, etc. Section 13 — Remedy of aggrieved persons other than officers. Section 14 — Remedy of aggrieved officers. Section 15 — Offences in relation to the terrorists and other persons in arms against the Union and punishable with death. Section 16 — Offences punishable more severely on active duty than at other times. Section 17 — Mutiny. Section 18 — Desertion and aiding desertion. Section 19 — Absence without leave. Section 20 — Striking or threatening superior officer. Section 21 — Disobedience to superior officer. Section 22 — Assault and obstruction. Section 23 — Certain forms of disgraceful conduct. Section 24 — Ill-treating a subordinate. Section 25 — Drunkenness. Section 26 — Permitting escape of person in custody. Section 27 — Irregularity in connection with arrest or confinement. Section 28 — Escape from custody. Section 29 — Offences in respect of property. Section 30 — Extortion and exaction. Section 31 — Making away with equipment. Section 32 — Injury to property. Section 33 — False accusations. Section 34 — Falsifying official documents and false declarations. Section 35 — False declaration on appointment. Section 36 — Offences relating to Security Guard Court. Section 37 — False evidence. Section 38 — Unlawful detention of pay. Section 39 — Unbecoming conduct. Section 40 — Violation of good order and discipline. Section 41 — Miscellaneous offences. Section 42 — Attempt. Section 43 — Abetment of offences that have been committed. Section 44 — Abetment of offences that have not been committed. Section 45 — Civil offences. Section 46 — Civil offences not triable by a Security Guard Court. Section 47 — Punishments awardable by Security Guard Courts. Section 48 — Alternative punishments awardable by Security Guard Courts. Section 49 — Combination of punishments. Section 50 — Punishments otherwise than by Security Guard Courts. Section 51 — Minor punishments. Section 52 — Limit of punishments under section 51. Section 53 — Punishment of officers of or below the rank of Squadron Commanders by officers not below the rank of Inspectors-General. Section 54 — Punishment of persons of the rank of Assistant Commander. Section 55 — Custody of offenders. Section 56 — Duty of Commander in regard to detention. Section 57 — Interval between committal and trial. Section 58 — Arrest by civil authorities. Section 59 — Capture of deserters. Section 60 — Inquiry into absence without leave. Section 61 — Kinds of security Guard Courts. Section 62 — Power to convene General Security Guard Court. Section 63 — Power to convene a Petty Security Guard Court. Section 64 — Contents of warrants issued under sections 62 and 63. Section 65 — Composition of General Security Guard Court. Section 66 — Composition of a Petty Security Guard Court. Section 67 — Summary Security Guard Court. Section 68 — Dissolution of a Security Guard Court. Section 69 — Powers of a General Security Guard Court. Section 70 — Powers of a Petty Security Guard Court. Section 71 — Powers of a Summary Security Guard Court. Section 72 — Prohibition of second trial. Section 73 — Period of limitation for trial. Section 74 — Trial, etc., of offender who ceases to be subject to this Act. Section 75 — Application of Act during term of sentence. Section 76 — Place of trial. Section 77 — Choice between Criminal Court and Security Guard Court. Section 78 — Power of criminal court to require delivery of offender. Section 79 — Presiding officer. Section 80 — Judge Attorneys, etc. Section 81 — Challenges. Section 82 — Oaths of members, Judge Attorney and witness. Section 83 — Voting by members. Section 84 — General rule as to evidence. Section 85 — Judicial notice. Section 86 — Summoning witnesses. Section 87 — Documents exempted from production. Section 88 — Commissions for examination of witnesses. Section 89 — Examination of witness on commission. Section 90 — Conviction of offence not charged. Section 91 — Presumption as to signatures. Section 92 — Appointment paper. Section 93 — Presumption as to certain documents. Section 94 — Reference by accused to Government officer. Section 95 — Evidence of previous convictions and general character. Section 96 — Lunacy of accused. Section 97 — Subsequent fitness of lunatic accused for trial. Section 98 — Transmission to Central Government of orders under section 97. Section 99 — Release of lunatic accused. Section 100 — Delivery of lunatic accused to relatives. Section 101 — Order for custody and disposal of property pending trial. Section 102 — Order for disposal of property regarding which offence is committed. Section 103 — Powers of Security Guard Court in relation to proceedings under the Act. Section 104 — Finding and sentence not valid, unless confirmed. Section 105 — Power to confirm finding and sentence of General Security Guard Court Section 106 — Power to confirm finding and sentence of Petty Security Guard Court. Section 107 — Limitation of powers of confirming authority. Section 108 — Power of confirming authority to mitigate, remit or commute sentences Section 109 — Revision of finding or sentence Section 110 — Finding and sentence of a Summary Security Guard Court. Section 111 — Transmission of proceedings of Summary Security Guard Court Section 112 — Alteration of finding of sentence in certain cases. Section 113 — Remedy against order, finding or sentence of Security Guard Court. Section 114 — Annulment of proceedings. Section 115 — Form of sentence of death. Section 116 — Commencement of sentence of imprisonment Section 117 — Execution of sentence of imprisonment. Section 118 — Temporary custody of offender. Section 119 — Execution of sentence of imprisonment in special cases Section 120 — Conveyance of prisoner from place to place. Section 121 — Communication of certain orders to prison officers. Section 122 — Execution of sentence of fine. Section 123 — Informality or error in the order or warrant Section 124 — Pardon and remission Section 125 — Cancellation of conditional pardon, release on parole or remission. Section 126 — Suspension of sentence of imprisonment Section 127 — Orders pending suspension. Section 128 — Release on suspension. Section 129 — Computation of period of suspension. Section 130 — Order after suspension Section 131 — Reconsideration of case after suspension. Section 132 — Fresh sentence after suspension. Section 133 — Scope of power of suspension. Section 134 — Effect of suspension and remission on dismissal. Section 135 — Rank structure Section 136 — Deduction from pay and allowances Section 137 — Powers and duties conferable and imposable on members of the Security Guard. Section 138 — Protection for acts of members of the Security Guard. Section 139 — Power to make rules. Section 140 — Provisions as to existing National Security Guard. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.