Section 146 in The National Security Guard Rules, 1987
146. Procedure on finding of "Guilty".
(1)Where the finding on any charge is "Guilty", the court may record of its own knowledge, or take evidence of any record, the general character, age, service, rank, and any recognised acts of gallantry, or distinguished conduct of the accused, and previous convictions of the accused either by a Security guard court or a Criminal court, any previous punishment awarded to him by an officer exercising authority under section 51, the length of time he has been in arrest or in confinement on any previous sentence, and any decoration, or reward, of which he may be in possession or to which he may be entitled.(2)Where the court does not record the matters mentioned in this rule of its own knowledge evidence on these matters may be taken in the manner directed in rule 97 for similar evidence.
