Section 37 in The National Security Guard Rules, 1987
37. Cases which may not be tried by Security Guard Court.
- Without prejudice to the provisions of sub-rule (1) of rule 36, an offender may not normally be claimed for trial by a Security Guard Court :-(a)where the offence is committed by him alongwith any other person not subject to the Act whose identity is known; or(b)where the offence is committed by him while on leave or during absence without leave.
