Section 60(1) in The National Security Guard Act, 1986
(1)When any person subject to this Act has been absent from duty without due authority for a period of thirty days, a court of inquiry shall, as soon as practicable, be appointed by an officer not below the rank of a Group Commander under whose command he is for the time being serving and such court shall, on oath or affirmation administered in the prescribed manner, inquire respecting the absence of the person, and the deficiency, if any, in the property of the Government entrusted to his care, or in any arms, ammunition, equipment, instruments, clothing or necessaries; and if satisfied of the facts of such absence without due authority or other sufficient cause, the court shall declare such absence and the period thereof and the said deficiency, if any, and transmit the proceedings of the court of inquiry to the officer who appointed the court of inquiry, for further action.
