Section 97(3) in The National Security Guard Rules, 1987
(3)The accused may cross-examine any such witness and may call witnesses to rebut such evidence and if the accused so requests, the service books or a duly certified copy of the material entries therein, shall be produced and if the accused alleges that the summary is in any respect not in accordance with the service books or such certified copy, as the case may be, the court shall compare the summary with those books or copy and if it finds that it is not in accordance therewith, shall cause summary to be corrected or the objection of the accused to be recorded.
