Section 63 in The National Security Guard Rules, 1987
63. Commencement of Trial.
(1)The order convening the Court and the names of the officers appointed to try the accused shall be read in the hearing of the accused who shall be given an opportunity to object to any of those officers in accordance with section 81.(2)When a court is to try more than one accused whether separately or jointly, each accused shall be given an opportunity to object to any officer on the Court in accordance with the foregoing sub-rule and shall be asked separately whether he has any such objection.(3)An accused shall state the names of all the officers to whom he objects before any objection is disposed of.(4)If more than one officer is objected to, the objection to each officer shall be disposed of separately and the objection to the lowest in rank shall be disposed of first.(5)An accused may make a statement and call any person to make a statement in support of his objection.(6)An officer to whom the accused has objected may state in open Court any thing relevant to the objection of the accused whether in support or in rebuttal thereof.(7)An objection to an officer shall be considered in closed Court by all the other officers on the Court and the officer objected to shall not be present at that time.(8)When an objection to an officer is allowed under sub-section (3) of section 81 that officer shall forthwith retire and take no further part in the proceedings.(9)When an officer objected to retire and there is duly qualified waiting member in attendance, the presiding officer shall immediately appoint him to take the place of the officer who has retired.(10)The Court shall satisfy itself that a waiting member who takes the place of a member of the Court is of the required rank and not disqualified under the Act and shall give the accused an opportunity to object to him and shall deal with any such objection in accordance with the Act and these rules.(11)If as the result of the allowing of an objection to a member there are insufficient officers available to form a Court in compliance with the Act, the Court shall report to the convening officer without proceeding further with the trial and the convening officer may either appoint an officer as a member to fill the vacancy or convene a fresh Court to try the accused.
