Section 138 in The National Security Guard Rules, 1987
138. General plea of "Guilty" or "Not Guilty".
(1)The accused person's plea of "Guilty" or "Not Guilty"(or if her refuses to plead or does not plead intelligibly either one or the other, a plea of "Not Guilty") shall be recorded on each charge.(2)If an accused person pleads "Guilty", that plea shall be recorded as the finding of the Court; but before it is recorded, the Court shall ascertain that the accused understands the nature of the charge to which he has pleaded guilty and shall inform him of the general effect of that plea, and in particular of the meaning of the charge to which he has pleaded guilty, and of the difference in procedure which will be made by the plea of guilty and shall advise him to withdraw that plea if it appears from the record or abstract of evidence (if any) or otherwise that the accused ought to plead not guilty.(3)Where an accused person pleads guilty to the first two or more charges laid in the alternative, the court may after sub-rule (2) has been complied with and before the accused is arraigned on the alternative charge or charges, withdraw such alternative charge or charges as follow the charge to which the accused has pleaded guilty without requiring the accused to plead thereto, and a record to that effect shall be made in the proceedings of the court.
