Section 51 in The National Security Guard Rules, 1987
51. Charges.
(1)there shall be a separate charge for each offence.(2)(a)If a single act or series of acts is of such a nature that it is doubtful which of several offences the facts which can be proved will constitute, the accused may be charged which having committed all or any of such offences, and any number of such charges may be tried at once or he may be charged in the alternative with having committed some one of the said offences.(b)The charge for the more serious offence shall precede the one for the less serious offence.(3)Each charge shall consist of two parts, namely :-(a)statements of the offence, and(b)particulars of the offence.(4)The offence shall be stated, if not a civil offence, as nearly as practicable, in the words of the Act, and if a civil offence, in such words as would sufficiently describe that offence.(5)(a)The particulars shall state the time and place of the alleged offence and the person (if any) against whom, or the thing (if any) in respect of which he was committed and these should be sufficient to give the accused notice of the matter with which he is so charged.(b)In case such particulars are not sufficient to give the accused notice of the matter with which he is charged, the charge shall also contain such particulars of the manner in which the offence was committed as will be sufficient for that purpose.
