Section 39 in The National Security Guard Rules, 1987
39. Hearing by the Team Commander and Squadron Commander.
(1)(a)In the case of a person, subject to the Act, other than an officer and an Assistant Commander, the case may, in the first instance, be heard by his Team Commander or by his Squadron Commander.(b)The witnesses shall be heard in the presence of the accused who shall have the right to cross-examine them.(c)The accused shall have the right to call witnesses in defence and to make a statement.(2)After hearing the accused under sub-rule (1), the Team Commander or the Squadron Commander, as the case may be, may award any punishment which he is empowered to award, or dismiss the charge when the charge is not proved. or refer the case for disposal by the Commander:Provided that he shall not dispose of the case which has been reserved by the Commander for disposal by himself or if the accused is under close arrest.
