Section 169(2) in The National Security Guard Rules, 1987
(2)In addition to a Court of Inquiry required to be held under section 60, a Court of Inquiry shall be held in the following cases :-(a)(i)All unnatural deaths of persons subject to the Act or of other persons within the Security Guard lines, an immediate report shall be sent through the messenger to the Officer-in-charge of the Police Station within whose jurisdiction the place of such unnatural death is.(ii)In cases when such report cannot, for any reasons, be delivered within a reasonable time, the Commander or the senior most officer of the unit present shall prepare a report on the proforma set out in Appendix XII.(b)All injuries sustained by persons subject to the Act which are likely to cause full or partial disability. The Court shall in such case determine whether such injuries were attributable to service or not.(c)All financial irregularities, losses, theft and misappropriation of public or Security Guard property, where it is necessary to obtain the order of a superior officer on such irregularities, loss, theft or misappropriation.(d)All losses of secret documents and any other material of secret or above security classification. Such a court of inquiry shall be ordered by an officer or authority superior to the Unit Commander having the lost document or material on its charge.(e)All damages to private persons or property in respect of which there is likely to be a claim against the Government or the Security Guard.
