Section 119 in The National Security Guard Rules, 1987
119. Requirement for appearance of counsel.
- An accused person intending to be represented by a counsel shall give to his Commander or to the convening officer the earliest practicable notice of such intention, and, if no sufficient notice has been given the court may, if it thinks fit, on the application of the prosecutor, adjourn to enable him to obtain a counsel on behalf of the prosecutor at the trail.(2)Where the convening officer so directs, counsel may appear alongwith the prosecutor, but in that case, unless the notice referred to in sub-rule (1) has been given by the accused, notice of the direction for counsel to appear shall be given to the accused at such time (not in any case less than seven days) before the trail as would, in the opinion of the court have enabled the accused to obtain counsel to assist him at the trial.(3)The counsel, who appears before a court on behalf of the prosecutor or accused, shall have the same rights as the prosecutor or accused for whom he appears to call, and orally examine, cross-examine, and re-examine witnesses, to put in any plea, and to inspect the proceedings and shall have the right otherwise to act in the course of the trial in place of the person on whose behalf he appears, and he shall comply with these rules as if he were that person and in such a case that person shall have no right himself to do any of the aforesaid matters except as regards the statement allowed by sub-rule (2) of rule 90 and sub rule (4) of rule 97 or except so far as the court permits him so to do.(4)When counsel appears on behalf of the prosecutor, the prosecutor if called as witness, may be examined as any other witness.
