Section 62(1) in The National Security Guard Rules, 1987
(1)Upon a Security Guard Court assembling, the court shall, before beginning the trial satisfy itself in closed Court :-(a)that the Court has been convened in accordance with the Act and these rules;(b)that the Court consists of not less than the minimum number of officers required by law;(c)that the members are of the required rank.;(d)that the members have been duly appointed and are not disqualified under the act;(e)that if there is a Judge Attorney, he has been duly appointed.(f)that the accused appears, from the charge sheet, to be subject to the Act and to be subject to the jurisdiction of the Court and(g)that each charge is correct in law and framed in accordance with these rules.
