Section 52 in The National Security Guard Rules, 1987
52. Joint charges.
(1)Any number of accused may be charged jointly and tried together for an offence averred to have been committed jointly by them.(2)Any number of accused though not charged jointly may also be tried together for an offence averred to have been committed by one or more of them and abetted by other or others.(3)Where the accused are so charged under sub rule (1) or sub rule (2), any one or more of them may be charged with, and tried for, any other offence with which they could have been charged under such rule (1) of rule 50.
