Section 4 in The Border Security Force Rules, 1969
4. Forms in appendices
.-(1) The forms set forth in the appendices, with such variations as the circumstances of each case may require, may be used for the respective purposes therein mentioned, and if used shall be sufficient, but a deviation from such forms shall not, by reason only of such deviation, render invalid any charge, warrant, order, proceedings or any other document relevant to these rules.(2)Any omission of any such form shall not, by reason only of such omission, render any act or thing invalid.(3)The directions in the notes to and the instructions in the form shall be duly complied with in all cases to which they relate, but any omission to comply with any such direction, in the notes or instructions shall not, merely by reason of such omission, render any act or thing invalid.
