Section 84 in The National Security Guard Rules, 1987
84. Examination of witness.
(1)A witness may be examined by the person calling him and may be cross-examined by the opposite party to the proceedings and on the conclusion of any such cross-examination may be re-examined by the person who called him on matters arising out of the cross-examination.(2)(a)The person examining a witness shall put his questions to the witness orally and unless an objection is made by the witness, the Court, the Judge Attorney, the prosecutor or by the accused, the witness shall reply forthwith.(b)Where such an objection is made, the witness shall not reply until the objection has been disposed of.(3)The court may allow the cross-examination or re-examination of a witness to be postponed.(4)Before the examination of a witness, he shall be administered an oath or affirmation in the following form or in such other form to the same purport as the Court ascertains to be in accordance with his religion or otherwise binding on his conscience.Form Of OathI, ............................. swear by Almighty God that whatever I shall state, shall, be the truth, the whole truth and nothing but the truth.Form Of AffirmationI, ................................. do solemnly, truly and sincerely declare and affirm that whatever I shall state, shall be the truth, the whole truth and nothing but the truth.
