Section 174 in The Border Security Force Rules, 1969
174. Courts of inquiry when to be held
.-(1) A Court of inquiry may be held to investigate into any disciplinary matter or any other matter of importance.(2)In addition to a Court of inquiry required to be held under section 62, a Court of inquiry shall be held in the following cases:-(a)(i)All unnatural deaths of persons subject to the Act or of other persons within the Force lines, an immediate report shall be sent through the messenger to the officer-in-charge of the police station within whose jurisdiction the place of such unnatural death is.(ii)In cases when such report cannot, for any reason, be delivered within a reasonable time, a Court of inquiry shall be held into such unnatural death.(iii)Immediately on receipt of information of an unnatural death, the Commandant or the senior-most officer of the Battalion present shall prepare a report on the proforma set out in Appendix XIII.(b)All injuries sustained by persons subject to the Act which are likely to cause full or partial disability. The Court shall in such case determine whether such injuries were attributable to service or not.(c)All financial irregularities, losses, theft and misappropriation of public or Force property,where it is necessary to obtain the order of a superior officer on such irregularities, loss, theft or misappropriation.(d)All losses of secret documents and any other material of secret or above security classification. Such a Court of inquiry shall be ordered by an officer or authority superior to the unit Commandant having the lost document or material on its charge.(e)All damage to private persons or property in respect of which there is likely to be a claim against the Government or the Force.
