Section 56(2)(a) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2)(a) in The National Security Guard Rules, 1987

(a)In any other case he may either himself convene a court or if he considers that a higher type of Court should be convened and he is not empowered to convene such a Court, forward the case to a higher authority with recommendation that such court may be convened.

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Union of India - Subsection

Section 56(2)(a) in The National Security Guard Rules, 1987