Section 165 in The National Security Guard Rules, 1987
165. Composition.
(1)A Court of Inquiry may consist of one or more members. If only one member is appointed he shall be an officer. If more than one members are appointed, at least one of them should be an officer. Person not subjected to the Act, may also be appointed as additional members when the Court is to investigate matters of such a specilised nature as may require the assistance of specialised persons for proper investigation.(2)The member of members of a Court of Inquiry ordered to be held into the conduct of an officer shall not be a lower rank than the rank of such and officer. In case it is not possible to appoint all the members of the same or the higher rank, atleast the presiding officer of such a Court of Inquiry shall be of a higher rank than the officer whose conduct is under inquiry.
