Section 118 in The National Security Guard Rules, 1987
118. Defending Officer, friend of accused and counsel.
(1)At any General or Petty Security Guard court an accused person may be represented by a counsel or by any officer subject the Act who shall be called "the defending officer" or assisted by any person whose services he may be able to procure and who shall be called "the friend of the accused".(2)The defending officer shall have the same rights and duties as appertain to a counsel under these rules and shall be under the like obligations.(3)The friend of the accused may advise the accused on all points and suggest the question to be put to the; witnesses, but he shall not examine or cross-examine the witnesses, address the court.
