Section 168(8) in The National Security Guard Rules, 1987
(8)(i)Where the subject matter of Inquiry is the conduct or character of a particular person, such person may be associated throughout with the Inquiry and be given full opportunity of making any statement, or giving any evidence, he may wish to make or give, and of cross-examining any witness whose evidence, in his opinion, affects his character or reputation.(ii)In other cases, before giving opinion against any person subject to the Act, the Court shall afford that person an opportunity to know all that has been stated against him, cross-examine any witnesses who have given evidence against him, and make a statement and call witnesses in his defence.
