Section 35 in The National Security Guard Rules, 1987
35. Rights of a person under arrest.
(1)(a)Any person placed under arrest shall, at the time of being placed under arrest, be given in writing by the officer effecting the arrest of the particulars of the charges against him.(b)Notwithstanding anything contained in clause (a), where during the investigation other offences committed by the accused are discovered, it shall be lawful to charge such person with those offences.(2)(a)The duty officer or duty Assistant Commander shall every day make a visit to the person under arrest and take the orders of the Commander on any request or representation made by the person under arrest.(b)The request or representation made by the person under arrest shall be entered in the form set out in Appendix II.
