Section 51 in The Border Security Force Rules, 1969
51. Disposal of case [against an enrolled person] by Commandant after record or abstract of evidence
.-(1) Where an officer has been detailed to prepare the record of evidence or to make an abstract thereof, he shall forward the same to the Commandant.(2)The Commandant may, after going through the record or abstract of evidence,-(i)dismiss the charge, or(ii)rehear the charge and award one of the summary punishments, or(iii)try the accused by a Summary Security Force Court where he is empowered so to do, or (iv) apply to a competent officer or authority to convene a Court for the trial of the accused.
