Section 44 in The National Security Guard Rules, 1987
44. Charges not to be dealt with summarily.
- A charge for an offence under section 15 or clauses (a) and (b) of section 16 or section 17 or clause (a) of section 18 or clause (a) of section 20 or clause (a) of section 23 or section 45 (other than that for simple hurt or theft) or a charge for abetment of or an attempt to commit any of these offences, shall not be dealt with summarily.
