Section 58 in The National Security Guard Rules, 1987
58. Composition of General and Petty Security Guard Courts.
(1)A court shall consist, as far as practicable, of officers of different units.(2)The member of a Court for the trial of an officer shall be of a rank not lower than the rank of that officer, unless in the opinion of the convening officer, officers of such rank are not, having due regard to the exigencies of public service, available. Such opinion shall be recorded in the convening order.
