25. Remand of accused .-(1) The evidence and statement, if any, taken down in writing in pursuance of rule 24 (hereinafter referred to as the summary of evidence) shall be considered by the commanding officer, who thereupon shall either,-
(a)remand the accused for trial by Court-Martial; or(b)[ refer the case to the proper superior air force authority for sanction under section 83 or disposal under section 86; or](c)if he thinks it desirable, re-hear the case and dispose it of summarily.(2)If the accused is remanded for trial by Court-Martial, the commanding officer shall without unnecessary delay apply to the proper air force authority to convene a Court-Martial.(3)The summary of evidence, or a true copy thereof, shall be furnished to the convening authority with the application to convene a Court-Martial, and shall be laid before the Court-Martial before which the accused is tried on the assembly of the Court.
