Section 162 in The National Security Guard Rules, 1987
162. Petitions against finding and sentence of Court.
(1)A person subject to the Act who has been tried by a Court shall be allowed to put in one petition before confirmation, to the confirming authority and one petition after confirmation to any officer mentioned in section 113.(2)In the case of a Summary Security guard Court he shall be allowed to put in one petition only to any of the officers mentioned in section 113.
