Section 97(1) in The National Security Guard Rules, 1987
(1)If the finding on any charge is "Guilty" then for the guidance of the court in determining its sentence, and of the confirming authority in considering the sentence, the court, before deliberating on the sentence, shall, whenever possible, take evidence of and record the general character, age, service, rank, any recognised acts of gallantry or distinguished conduct of the a accused, any previous convictions of the accused either by Security Guard Court or a Criminal Court, any previous punishment awarded to him by an officer exercising authority under sections 51,53 or 54,as the case may be, the length of time he has been in arrest or in confinement on any previous sentence, and any decoration, or reward, of which he may be in possession or to which he is entitled.
