Section 164 in The National Security Guard Rules, 1987
164. Mode of submitting petitions.
(1)(a)A petition by a person who is still a member of the Security Guard shall be submitted through his Commander.(b)A petition by a person who has ceased to be a member of the Security Guard may be submitted to the Commander of the Unit in which the trial was held.(2)An officer to whom a petition is submitted or to whom a petition has been forwarded shall forward it to the next superior within a period of one week: Provided that an officer may not forward a petition if he is competent to give the redress asked for and decides to do so.(3)An officer receiving a petition shall it to the Judge Attorney General or to the officer approved by him for advice.Chapter - XIV Courts Of Inquiry
