Section 74 in The National Security Guard Rules, 1987
74. Pleading to the charge.
(1)After any plea under rules 69 and 71, any objection under rule 70 and any applications under rules 72 and 73 have been dealt with, the accused shall be required subject to sub-rule (2) to plead either guilty or not guilty to each charge on which he is arraigned.(2)Where a Court is empowered by section 90 to find an accused guilty of an offence other than that charged or guilty of committing the offence in circumstances involving a less degree of punishment or where it could after hearing the evidence, make a special finding of guilty subject to exceptions or variations in accordance with rule 95, the accused may plead guilty to such other offence or to the offence charged as having been committed in circumstances involving a less degree of punishment or to the offence charged subject to such exceptions and variations.
