(1)The Chief Controller shall arrange with the heads of the Armed Forces or Ordnance Factories or other establishments of such forces to be represented at the Courts of Inquiry where he so desires.(2)The Chief Controller shall be provided with copies of the proceedings of the Court where he is not represented.(3)The heads of Armed Forces or Ordnance Factories or other establishments of such forces, as the case may be, shall co-operate with the Chief Controller by informing him immediately of occurrences, liable to lead to the summoning of Courts of Inquiry on matters of interest to the Chief Controller as indicated by him.(4)The Chief Controller may attend in person or send a representative and in either case he shall have power to examine witnesses, where he so desires.
