Section 182 in The Railway Protection Force Rules, 1987
182. Preparation of defence by the accused.
- An accused who has been remanded for trial, shall be afforded reasonable opportunityfor preparing his defence and shall be allowed proper communication with his`friend' who can be another enrolled member of the Force or a legal practitioner. Aperson so as assisting him may advise him on all points and suggest the question tobe put to witness but shall not examine or cross-examine witness or address the Security Court:Provided that in a case instituted on the charge-sheet of the Police where aPublic Prosecutor appears for presenting the case, `friend' of the accused shall alsobe allowed similar facility to examine and cross-examine the witness or address the Security Court.
