133. Defending officer, friend of accused and counsel.
(1)At any general or petty Assam Rifles court, an accused person may be represented by a counsel or by any officer subject to the Act who shall be called the defending officer or assisted by any person whose services he may be able to procure and who shall be called "the friend of the accused".(2)The defending officer shall have the same rights and duties as applicable to a counsel under these rules and shall be under the like obligations.(3)The friend of an accused may advise the accused on all points and suggest the questions to be put to the witnesses, but he shall not examine or cross-examine the witnesses or address the Court.
