Section 34 in The National Security Guard Rules, 1987
34. Delay Report.
(1)(a)The report on reason for delay as required under section 57 shall be in the form set out in Appendix I and it shall be sent by the Commander to the Deputy Inspector-General under whom the accused may be serving.(b)A copy of the eighth delay report and every succeeding report thereof shall also be sent to the Inspector General under whom the accused may be serving.(2)Where the accused is kept under arrest for a period exceeding three months without being brought to trial, a special report regarding the action taken and the reasons for the delay shall be sent by the Commander to the Director-General with a copy each to the Deputy Inspector General and the Inspector-General concerned.
