Section 60 in The Border Security Force Rules, 1969
60. Disqualification of officers for serving on [General and Petty] Security Force Courts .-An officer shall be disqualified from serving on a Court if he-
(i)is an officer who convened the Court; or(ii)is the prosecutor or a witness for the prosecution; or(iii)has taken any part in the investigation of the case, which would have necessitated when applying his mind to any part of the evidence, or to the facts of the case; or(iv)is the Commandant of the accused; or(v)has a personal interest in the case.
