Section 102(8) in The National Security Guard Rules, 1987
(8)(a)When a confirming authority has confirmed a finding and a sentence of a Court or has withheld confirmation thereof, it shall send the record of the proceedings to the Commander of the accused for promulgation to the accused of the finding and sentence or the fact that confirmation has been withheld as the case may be.(b)The fact of promulgation shall be recorded on the record of the proceedings in the form set out in Appendix VIII.(c)Where confirmation has been withheld because the confirming authority disapproves the Court's decision to reject a plea to the jurisdiction of a plea in bar of trial or to over-rule an objection to the charge, the accused shall be so informed.
