Section 112 in The National Security Guard Rules, 1987
112. Taking of opinions of members of court.
(1)Every member of a Court must give his opinion by word of mouth or; every question which the court has to decide, and must give his opinion as to the sentence notwithstanding that he has given his opinion in favour of acquittal.(2)The opinions of the members of the court shall be taken in succession, beginning with the member lowest in rank.
