Section 121 in The National Security Guard Rules, 1987
121. Substitution on death, illness or absence of Judge Attorney.
- If the Judge Attorney dies, or from illness or from any cause Whatever is unable to attend, the court shall adjourn, and the presiding officer shall report the circumstances to the convening officer and a fit person may be appointed by that officer who shall be sworn or affirmed, and act as Judge Attorney for the residue of the trial, or until the Judge Attorney returns.
