Section 34(1) in The National Security Guard Rules, 1987
(1)(a)The report on reason for delay as required under section 57 shall be in the form set out in Appendix I and it shall be sent by the Commander to the Deputy Inspector-General under whom the accused may be serving.(b)A copy of the eighth delay report and every succeeding report thereof shall also be sent to the Inspector General under whom the accused may be serving.
