Section 92 in The National Security Guard Rules, 1987
92. Closing address.
(1)After all the evidence has been given the prosecutor and the accused may each make a closing address to the court.(2)The accused shall be entitled to make his closing address after the closing address by the prosecutor unless the accused has called a witness to facts other than himself, in which case the prosecutor shall be entitled, subject to sub rules (3) and (4) to make his closing address after the accused has made the closing address.(3)Where two or more accused are tried jointly, any one of them who has called no such witness shall be entitled to make his closing address after the prosecutor has made the closing address.(4)(a)Where two or more accused are represented by the same defending officer or counsel he may make one closing address only.(b)Where any one of the accused for whom he appears has called no witness to facts other than himself such defending officer or counsel shall be entitled to make his closing address after the prosecutor has made the closing address.
