Section 140 in The National Security Guard Rules, 1987
140. Withdrawal of plea of "Not Guilty".
- The accused may, if he thinks fit at any time during the trial, withdraw his plea of "Not Guilty" and plead "Guilty" and in such case the court shall at once, subject to compliance with sub-rule (2) of rule 138 record a plea and finding of "Guilty" and shall, so far as if; necessary, proceed in manner directed by rule 139.
