Section 78(1) in The National Security Guard Rules, 1987
(1)An accused who has pleaded not guilty may at any time before the Court closes to deliberate on its finding withdraw his plea of not guilty and substitute a plea of guilty (including a plea of guilty under rule 76) and in such a case the Court shall, if it is satisfied that it can accept the accused's changed plea under these rules, record a finding in a accordance with the accused's changed plea and so far as is necessary proceed as directed by rule 75.
