Section 129 in The National Security Guard Rules, 1987
129. Proceedings.
(1)The officer holding the trial (hereinafter in this chapter called the court) shall record, or cause to be recorded the transactions of every Summary Security Guard Court.(2)The Court may appoint a shorthand writer to record the proceedings of the Court. Such shorthand writer shall be duly sworn or affirmed as per the form given in rule 65.
