Section 41 in The National Security Guard Rules, 1987
41. Procedure for summary disposal of charges against Officers.
(1)Where an Officer is remanded for the summary disposal of a charge against him, he shall be provided substance of evidence available against him or a copy of the record or abstract of evidence, if prepared, along with a copy of the charge-sheet as soon as practicable and in any case not less than 24 hours before the commencement of the proceedings.(2)The Officer dealing with the case under section 53 shall, unless the accused has consented in writing to dispense with the attendance of witnesses, hear the evidence in the presence of the accused who shall have the right to cross-examine witnesses. The accused shall have the right to call any witness and make a statement in his defence.(3)Proceedings shall be recorded as far as practicable in accordance with the form in Appendix XIV, and in every case in which the punishment is awarded, the proceedings alongwith substance of evidence or record or abstract of evidence, as the case may be shall be forwarded to the next higher authority through the Judge Attorney-General or any Officer authorized by him who may if the punishment awarded appears to him to be illegal, unjust or excessive, vary or remit the punishment or set aside the proceedings, or make such other directions as may be appropriate in the circumstances of the case.(4)An Officer who considers himself aggrieved by any decision given under this rule, may submit one petition through his Commander, with one month of the disposal of the case to the Director General who may pass such order or direction as may be appropriate in the circumstances of the case
