Section 60(4) in The National Security Guard Rules, 1987
(4)As soon as practicable after a decision has been taken to place the accused on trial and in any case not less than four days before his trial he shall be given;(a)a copy of the charge sheet;(b)an unexpurgated copy of the record or abstract of evidence showing the passages (if any) within, which have been expurgated in the copy sent to the senior member;(c)notice of any additional evidence which the prosecution intends to adduce; and(d)If the accused so requires, a list of the ranks, names, and units of the members who are to form the court and of any waiting members.
