Section 107(6) in The Indo-Tibetan Border Police Force Rules, 1994
(6)Whenever it appears that there is sufficient evidence on a plea of guilty under sub-rule (1) or sub-rule (2) of rule 80 to justify the finding of the Court, such finding and any lawful sentence consequent thereon may be confirmed, and if confirmed, shall be valid, notwithstanding any deviation from these rules, if the accused has not been prejudiced by such deviation.
