Section 115 in The National Security Guard Rules, 1987
115. Record in Proceedings of transaction of a Security Guard Court.
(1)At a Court, the Judge Attorney or, if there is none, the presiding officer shall record or cause to be recorded all transactions of the Court, and shall be responsible for the accuracy of the record (in these rules referred to as the proceedings); and if the Judge Attorney is called as a witness by the accused, the presiding officer shall be responsible for the accuracy of the record in the proceedings, of the evidence of the Judge Attorney.(2)The evidence shall be taken down in a narrative form in as nearly as possible the works used, but in any case where the prosecutor, the accused, the Judge Attorney or the Court considers it material, the question and answer shall be taken down verbatim.(3)Where an objection has been taken to any question or to the admission of any evidence or to the procedure of the court, such objection shall if the prosecutor or accused so requests or the court thinks fit, be entered upon the proceedings together with the grounds of the objection and the decision of the court thereon.(4)Where any address by, or on behalf of the prosecutor of the accused, is not in writing, it shall not be necessary to record the same in the proceedings further or otherwise than the, court thinks proper, except that;(a)The Court shall in every case make such record of the defence, made by the accused as will enable the confirming office of judge of the reply made by, or on behalf of accused to each charge against him and(b)The court shall also record any particular matters in the address by or on behalf of, the prosecutor or the accused which the prosecutor or the accused, as the case may be, may require.(5)The Court shall not enter in the proceedings and comment or anything not before the court, or any report or any fact not forming part of the trial but if any such comment or report seems to the court necessary, the Court may forward it to the proper authority in a separate document, signed by the presiding officer.
