Section 87(1) in The National Security Guard Rules, 1987
(1)(a)The Court may at any time before it closes to deliberate on its finding or if there is a Judge Attorney before he begins to sum up, call a witness or recall a witness, if in the opinion of the Court it is in the interest of justice to do so.(b)Where the Court calls a witness or recalls a witness under this rule, the prosecutor and the accused may put such questions to the witness as seem proper to the Court.
