Section 61(4) in The National Security Guard Rules, 1987
(4)Where the Commander has refused to summon the witness under sub-rule (2) or sub-rule (3), the accused may make an application to the Court for the summoning of such witness and the Court may, if it considers it to be expedient in the interests of justice, order the summoning of such witness and, if necessary, adjourn the proceedings for the attendance of such witness.Explanation. - For summoning witnesses, summons as per specimen given in appendix XV shall be issued.
