Section 128(c) in The National Security Guard Rules, 1987
(c)In other cases the officer who summoned the witness, to appear or the Presiding officer or officer holding the court, as the case may be, may forward a written complaint to the nearest Magistrate of the first class having jurisdiction, and in the case of acts which would, if done by a person subject to this act have constituted an offence under clause (e) of section 36 or section 37, the Court, after making any preliminary inquiry that may be necessary may send the case to the nearest Magistrate of the first class having jurisdiction for inquiry or trial in accordance with section 340 of the Code of Criminal Procedure, 1973 (2 of 1974).
