Section 46 in The National Security Guard Rules, 1987
46. Abstract of evidence.
(1)An abstract of evidence shall be prepared either by the commander or an officer detailed by him.(2)(a)The abstract of evidence, shall include.(i)signed statements of witnesses wherever available or a precise thereof, and(ii)copies of all documents intended to be produced at the trial.(b)Where signed statements of any witnesses are not available, a precise of the evidence that the witnesses are likely to give shall be included.(3)A copy of the abstract of evidence shall be given by the officer making the same to the accused and the accused shall be given an opportunity to make a statement if he so desires after he has been cautioned in the manner laid down in sub-rule (3) of rule 45 :Provided that the accused shall be given such time as may be reasonable in the circumstances but in no case less than twenty four hours after receiving the abstract of evidence to make his statement.
