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

(a)if he approves the decision of the Court to allow the objection;-

(i)dissolve the Court; or

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

(iii)amend the charge to which the objection relates, if permissible under rule 55, and direct the Court to try it as amended,

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Union of India - Subsection

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