Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 166 in The National Security Guard Rules, 1987 166. Assembly. - A Court of Inquiry may be assembled by order of a Commander not below the rank of Group Commander or any officer or authority superior to him.
