Section 130 in The National Security Guard Rules, 1987
130. Evidence when to be translated.
(1)When any evidence is given in a language which the court or the accused does not understand, that evidence shall be translated to the court or accused as the case may be in a language which it or he does understand.(2)The Court shall for this purpose either appoint as interpreter, or shall itself take the oath or affirmation prescribed for the interpreter at a Summary Security Guard Court.(3)When documents are produced for the purpose of formal proof, it shall be in the discretion of the Court of cause as much to be interpreted as appears necessary.
