Section 70(3)(b) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(3)(b) in The National Security Guard Rules, 1987

(b)If he disapproves the decision of the Court to allow the objection;-

(i)direct the court to try the charge; or

(ii)Where there is another charge or another charge -sheet before the Court to which the objection does not relate and which the Court has not tried, direct the Court to proceed with the trial of such other charge or charge-sheet only; or

(iii)convene a fresh Court to try the accused.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 70(3)(b) in The National Security Guard Rules, 1987