Section 102(6) in The National Security Guard Rules, 1987
(6)Whenever it appears that there is sufficient evidence on a plea of guilty under either sub-rule (1) or sub-rule (2) of rule 75 to justify the finding of the Court, such finding and any lawful sentence consequent thereon may be confirmed, and if confirmed, shall be valid, notwithstanding any deviation from these rules, if the accused has not been prejudiced by such deviation.
