Section 80(3) in The Indo-Tibetan Border Police Force Rules, 1994
(3)A Court shall not accept a plea of guilty under sub-rule (1) or sub-rule (2) of rule 82, if -(a)the Court is not satisfied that the accused understands the nature of the charge or the effect of his plea; or(b)the presiding officer having regard to the evidence contained in the record of evidence or the abstract of evidence and all the circumstances, considers that the accused should plead not guilty; or(c)the accused is liable, if convicted, to be sentenced to death.
