Section 78 in The National Security Guard Rules, 1987
78. Change of plea.
(1)An accused who has pleaded not guilty may at any time before the Court closes to deliberate on its finding withdraw his plea of not guilty and substitute a plea of guilty (including a plea of guilty under rule 76) and in such a case the Court shall, if it is satisfied that it can accept the accused's changed plea under these rules, record a finding in a accordance with the accused's changed plea and so far as is necessary proceed as directed by rule 75.(2)Where at any time during the trial it appears to the Court that an accused who has pleaded guilty does not understand the effect of his plea or the nature of the charge the Court shall enter a plea of not guilty and proceed with the trial accordingly.(3)When the Court records a plea of not guilty in respect of any charge under sub-rule (2) it shall, if there was a charge laid in the alternative thereto which the prosecutor withdrew under rule 76 reinstate such alternative charge, arraign the accused thereof and proceed with the trial as if it had never been withdrawn.
