Section 60 in The National Security Guard Rules, 1987
60. Preparation of defence by the accused.
(1)An accused, who has been remanded for trial, shall be afforded proper opportunity for preparing his defence and shall be allowed proper communication with his defending officer or counsel and with his witnesses.(2)A defending officer, as far as possible of the choice of the accused, shall be appointed to defend an accused who has been remanded for trial unless the accused states in writing that he does not wish such an appointment to be made.(3)If the prosecution is to be undertaken by a legally qualified officer or by a counsel the accused shall be notified of this fact in sufficient time to enable him, if he so desires to make arrangements for a legally qualified officer or counsel to defend him.(4)As soon as practicable after a decision has been taken to place the accused on trial and in any case not less than four days before his trial he shall be given;(a)a copy of the charge sheet;(b)an unexpurgated copy of the record or abstract of evidence showing the passages (if any) within, which have been expurgated in the copy sent to the senior member;(c)notice of any additional evidence which the prosecution intends to adduce; and(d)If the accused so requires, a list of the ranks, names, and units of the members who are to form the court and of any waiting members.(5)When an accused is given a copy of the charge sheet and of the record or abstract of evidence in accordance with this rule, he shall;(a)have the charge explained to him and;(b)be informed that, upon his making a written request to his Commander not less than twenty four hours before his trial requiring the attendance at his trial of a witness (other than a witness for the prosecution) whom he desires to call in his defence (such witness to be named by him), reasonable steps will be taken in accordance with these rules to procure the attendance of any such witness at his trial.(6)The provisions of sub-rules (2) and (3) shall not apply in relation to a trial before a Summary Security Guard Court and in relation to such a trial the period of four days referred to in sub-rule (4) shall be construed as twenty four hours.
