- An Officer Commanding an urban unit shall, subject to the provisions of section 10 of the Act and after investigation of a charge made against an enrolled person appointed to that unit, or any offence specified in rule 28, deal with the matter in one or other of the following ways, that is to say, he may :-(a)dismiss the charge; or(b)deal with the case summarily; or(c)take steps for bringing the offender to trial by a criminal court; or(d)refer the matter to superior authority for instructions and deal with it accordingly.
