Section 68 in The National Security Guard Rules, 1987
68. Arraignment.
(1)When the court and the Judge Attorney (if any) have been sworn, the charge will be read to the accused and shall be asked whether he pleads guilty or not guilty to the charge or charges.(2)If there is more than one charge, against the accused he shall be required to plead separately to each charge.(3)If there is more than one charge-sheet against the accused, before the court, the Court shall proceed with the charges in the first of such charge-sheets and shall announce its finding thereon and if the accused has pleaded guilty, comply with rule 75, before it arraigns him upon the charges in any subsequent charge-sheet.
