Section 171 in The National Security Guard Rules, 1987
171. Copies of Court of Inquiry Proceedings.
- A person subject to the Act against whom the Court of Inquiry has given an opinion or who is being tried by a Security Guard Court on a charge relating to matters investigated by the court of Inquiry, shall be entitled to copies of the proceedings of the Court of Inquiries unless the Director General orders otherwise.Chapter - XV Miscellaneous
