Section 115(1) in The National Security Guard Rules, 1987
(1)At a Court, the Judge Attorney or, if there is none, the presiding officer shall record or cause to be recorded all transactions of the Court, and shall be responsible for the accuracy of the record (in these rules referred to as the proceedings); and if the Judge Attorney is called as a witness by the accused, the presiding officer shall be responsible for the accuracy of the record in the proceedings, of the evidence of the Judge Attorney.
