Section 59(2) in The Border Security Force Rules, 1969
(2)(a)In any other case, he may either himself convene a Court or if he considers that a higher type of Court should be convened and he is not empowered to convene such a Court, forward the case to a higher authority with recommendation that such Court may be convened.(b)The higher authority on receiving the case may exercise any of the powers given in sub-rule (1) of this rule:Provided that a superior officer or higher authority before convening a General Security Force Court or a Petty Security Force Court [* * *] shall take the advice of the Chief Law Officer or a Law Officer:Provided further that the superior authority or higher authority while convening a Court may reframe the charge-sheet on which the accused is to be tried.
