Section 89 in The National Security Guard Rules, 1987
89. Case for the defence.
(1)After the close of the case for the prosecution, the presiding officer or the Judge Attorney (if any) shall explain to the accused that :-(a)if he wishes, he may give evidence on oath as a witness or make a statement without being sworn but that he is not obliged to do either.(b)If he gives evidence on oath, he shall be liable to be cross-examined by the prosecutor and to be questioned by the court.(2)For the purpose of enabling the accused to explain any circumstances appearing in the evidence against him the Court may, at any stage of the trial, without previously warning the accused, put such questions to him as the Court considers necessary, and shall for the purpose aforesaid, question him generally on the case after the witnesses for the prosecution have been examined and before he is called on for his defence.(3)The accused shall not render himself liable to punishment by refusing to answer such questions, or by giving false answers to them.(4)The answers given by the accused may be taken into consideration in such trial and put in evidence, for or against him in any other inquiry into or trial for, any other offence which such answers may tend to show he has committed.(5)If the accused intends to call a witness to the facts of the case other than himself, he may make an opening address outlining the case for the defence before the evidence for the defence is given.
