Section 55 in The National Security Guard Rules, 1987
55. Amendment of charge by Convening Officer.
- When a Security Guard Court reports to the convening officer under either rule 54 or rule 70 he may amend the charge in respect of which the Court has reported to him, by making any addition to, omission from or alteration in the charge which, in his opinion, is desirable in the interest of justice and which he is satisfied, can be made without unfairness to the accused.Convening of General and Petty Security Guard Courts
