Section 75(1) in The National Security Guard Rules, 1987
(1)Where an accused pleads guilty to a charge under either sub-rule (1) or sub-rule (2) of rule 74, the presiding officer or Judge Attorney shall, before the Court decides to accept the plea, explain to the accused the nature of the charge and the general effect of his plea and in particular to difference in procedure when an accused pleads guilty and when an accused pleads not guilty.
