Section 79 in The National Security Guard Rules, 1987
79. Procedure on pleas of not guilty.
- After a plea of not guilty to any charge has been recorded :-(i)The Court shall ask the accused whether he wishes to apply for an adjournment on the ground that any, of these rules relating to procedure before trial have not been complied with and that he has been prejudiced thereby or on the ground that he has not had sufficient opportunity for preparing his defence;(ii)Where the accused applies for an adjournment;(a)the accused may adduce evidence in support of his application and the prosecutor may adduce evidence in answer thereto; and(b)the prosecutor may address the Court in answer to the application and the accused may reply to the prosecutor's address;(iii)The Court may grant an adjournment if it thinks the interests of justice so require.
