Section 56(2) in The National Security Guard Rules, 1987
(2)(a)In any other case he may either himself convene a court or if he considers that a higher type of Court should be convened and he is not empowered to convene such a Court, forward the case to a higher authority with recommendation that such court may be convened.(b)The higher authority on receiving the case may exercise any of the powers given in sub-rule (1):Provided that a superior officer or higher authority before convening a General Security Guard Court or a Petty Security Guard Court shall take the advice of the Judge Attorney General or an officer detailed for the purpose by the Judge Attorney General :Provided further that the superior authority or higher authority while convening a court may reframe the charge sheet on which the accused is to be tried.
