Section 101(3) in The National Security Guard Rules, 1987
(3)(a)The Court shall then deliberate on its finding in closed Court and if the Court does not adhere to its former finding, it shall revoke the finding and sentence and record a new finding and if such new finding involves a sentence, pass the sentence, afresh.(b)Where the original finding was one of "Not Guilty" the Court shall, before passing sentence comply with rules 97 and 98.
