Section 39(1) in The National Security Guard Rules, 1987
(1)(a)In the case of a person, subject to the Act, other than an officer and an Assistant Commander, the case may, in the first instance, be heard by his Team Commander or by his Squadron Commander.(b)The witnesses shall be heard in the presence of the accused who shall have the right to cross-examine them.(c)The accused shall have the right to call witnesses in defence and to make a statement.
