Section 87 in The National Security Guard Rules, 1987
87. Calling or recalling witnesses by the Court.
(1)(a)The Court may at any time before it closes to deliberate on its finding or if there is a Judge Attorney before he begins to sum up, call a witness or recall a witness, if in the opinion of the Court it is in the interest of justice to do so.(b)Where the Court calls a witness or recalls a witness under this rule, the prosecutor and the accused may put such questions to the witness as seem proper to the Court.(2)The prosecutor and the accused may, at any time before the Court closes to deliberate on its finding or if there is a Judge Attorney before he begins to sum up, recall a witness by leave of the Court and the prosecutor and the accused may put such questions to the witness as seem proper to the Court.
