Section 165(1) in The National Security Guard Rules, 1987
(1)A Court of Inquiry may consist of one or more members. If only one member is appointed he shall be an officer. If more than one members are appointed, at least one of them should be an officer. Person not subjected to the Act, may also be appointed as additional members when the Court is to investigate matters of such a specilised nature as may require the assistance of specialised persons for proper investigation.
