Section 59 in The National Security Guard Rules, 1987
59. Duties of convening officer when convening courts.
-When an officer convenes a court he shall :-(a)issue a convening order in the appropriate form set out in Appendix VI.(b)direct upon what charges the accused is to be tried and ensure that the accused has been remanded for trial by a court upon these charges, by his Commander;(c)if he is of the opinion that charges shall be put in separate charge sheets so direct and shall also direct the order in which they are to be tried;(d)direct, if there is more than one accused whether the accused are to be tried jointly or separately;(e)appoint members of the Court and any waiting members;(f)if convening;a General Security Guard Court; or a petty Security Guard Court which he considers should be attended by a Judge Attorney, take the necessary steps to procure the appointment of a Judge Attorney by or on behalf of the Jude Attorney general and may also appoint an officer to be under his instruction at the trial;(g)appoint an officer, subject to the Act or a counsel assisted by such an officer to prosecute :Provided that the convening officer may appoint more than one such officer or counsel to prosecute if he thinks fit;(h)appoint an interpreter wherever necessary;(i)send to the senior member the charge sheet, the convening order and a copy of the record or abstract of evidence from which any evidence, which in his opinion would be inadmissible at the trial has been expurgated;(j)forward to each member of the Court and to each waiting member a copy of charge sheet and the convening order :(k)forward to the prosecutor copies of the charge sheet and convening order and the original record or abstract of evidence together with an unexpurgated copy thereof showing the passages (if any) which have been expurgated in the copy sent to the senior member;(l)forward to the Judge Attorney(if any) copies of the charge sheet and convening order and an unexpurgated copy of the record or abstract of evidence showing the passages(if any) which have been expurgated in the copy sent to the senior member;(m)ensure that the Commander has summoned all the prosecution witnesses and such defence witnesses as the accused may have requested to be summoned under rule 61.
