Section 97 in The National Security Guard Rules, 1987
97. Procedure on conviction.
(1)If the finding on any charge is "Guilty" then for the guidance of the court in determining its sentence, and of the confirming authority in considering the sentence, the court, before deliberating on the sentence, shall, whenever possible, take evidence of and record the general character, age, service, rank, any recognised acts of gallantry or distinguished conduct of the a accused, any previous convictions of the accused either by Security Guard Court or a Criminal Court, any previous punishment awarded to him by an officer exercising authority under sections 51,53 or 54,as the case may be, the length of time he has been in arrest or in confinement on any previous sentence, and any decoration, or reward, of which he may be in possession or to which he is entitled.(2)Evidence of the above matter may be given by a witness verifying a statement which contains a summary of the entries in the service books respecting the accused and identifying the accused as the person referred to in that summary.(3)The accused may cross-examine any such witness and may call witnesses to rebut such evidence and if the accused so requests, the service books or a duly certified copy of the material entries therein, shall be produced and if the accused alleges that the summary is in any respect not in accordance with the service books or such certified copy, as the case may be, the court shall compare the summary with those books or copy and if it finds that it is not in accordance therewith, shall cause summary to be corrected or the objection of the accused to be recorded.(4)When all the evidence on the above matter has been given, the accused may address the court thereon and in mitigation of punishment.
