Section 122 in The National Security Guard Rules, 1987
122. Power and duties of Judge Attorney.
- Where a Judge Attorney has been named to act on the Court, he shall -(a)give his opinion on any question of law relating to the charge or trial whenever so required by the court, prosecutor or the accused;(b)inform the court of any irregularity or other infirmity in the proceedings;(c)inform the convening officer and the court of any infirmity or defect in the charge or in the constitution of the court;(d)sum up the evidence and give his opinion on any question of law, before the court proceeds to deliberate upon its findings.(2)It shall be the duty of the Judge Attorney to ensure that the accused does not suffer any disadvantage in consequence of his position as such, or because of ignorance or incapacity to examine or cross examine witnesses and for this purpose the Judge Attorney may, with the permission of the court, call witness and put questions to them which appear to him to be necessary or desirable.(3)In the discharge of his duties, the Judge Attorney shall maintain an attitude of strict impartiality.(4)Where any opinion has been given by the Judge Attorney to the Court on any matter before it, it may be entered in the proceedings, if the Judge Attorney or the court desires it to be entered.(5)The Jude Attorney shall represent the Judge Attorney-General at a Security Guard Court.
