Section 102(4) in The National Security Guard Rules, 1987
(4)A confirming authority may state its reasons for withholding confirmation in any case, but if it withholds confirmation where a court has rejected a plea to the jurisdiction or plea in bar of trial or has overruled an objection to the charges because it disapproves this decision of the court, it shall when recording its decision under sub-rule (1) state that it has withheld confirmation for this reason.
