Section 165(2) in The National Security Guard Rules, 1987
(2)The member of members of a Court of Inquiry ordered to be held into the conduct of an officer shall not be a lower rank than the rank of such and officer. In case it is not possible to appoint all the members of the same or the higher rank, atleast the presiding officer of such a Court of Inquiry shall be of a higher rank than the officer whose conduct is under inquiry.
