Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 169(2)] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(2)(a) in The National Security Guard Rules, 1987

(a)
(i)All unnatural deaths of persons subject to the Act or of other persons within the Security Guard lines, an immediate report shall be sent through the messenger to the Officer-in-charge of the Police Station within whose jurisdiction the place of such unnatural death is.
(ii)In cases when such report cannot, for any reasons, be delivered within a reasonable time, the Commander or the senior most officer of the unit present shall prepare a report on the proforma set out in Appendix XII.