27. Delay reports .-(1) In every case where a person subject to the Act, who is not on active service, is in military custody for a period longer than eight days without a Court-Martial for his trial having been ordered to assemble, or without a punishment having been awarded to him under section 80, the commanding officer shall make a report in the form specified in Appendix III to the officer empowered to convene a general or a district Court-Martial for the trial of such person. Such report shall be made to the authority mentioned in this rule at intervals of every eight days until a Court-Martial is ordered to assemble, or a punishment is awarded under section 80, or such person is released from custody, as the case may be.
(2)A copy of every such report made on or after the forty-eighth day of such custody shall be sent by the commanding officer direct to the Deputy Judge-Advocate-General of the command in which such person is held in custody.(3)(i)Detention in military custody beyond two months of a person subject to the Act, who is not on active service and in whose case a Court-Martial for a trial has not been ordered to assemble, shall require the sanction of the Chief of the Army Staff, or any officer authorised by him in this behalf with the approval of the Central Government, who may sanction further detention for a specified period, which he may extend from time to time, subject to a total period of detention of three months.(ii)Any such detention beyond a period of three months shall require the approval of the Central Government.Framing charges
