40. Composition of general Court-Martial .-(1) A general Court-Martial shall be composed, as far as seems to the convening officer practicable, of officers of different corps or departments, and in no case exclusive of officers of the corps or department to which the accused belongs.
(2)The members of a Court-Martial for the trial of an officer shall be of a rank not lower than that of the officer unless, in the opinion of the convening officer, officers of such rank are not (having due regards to the exigencies of the public service) available. Such opinion shall be recorded in the convening order.(3)In no case shall an officer below the rank of captain be a member of Court-Martial for the trial of a field officer.Procedure at trial-Constitution of Court
