Section 54(3) in The National Security Guard Rules, 1987
(3)If at any time during a trial, at which there is no Judge Attorney, it appears to the Court, before it closes to deliberate on its findings, that in the interest of justice, it is desirable to make any addition to, omission from or alternation in a charge, which cannot be made under sub-rule (1), it may adjourn and report its opinion to the convening officer, who may :-(a)amend the charge if permissible under rule 55 and direct the court to try it as amended after due notice of the amendment has been given to the accused; or(b)direct the court to proceed with the trial of the charge without amending it; or(c)convene a fresh Court to try the accused.
