(2)During the execution of a sentence of death passed under the Act, no person, except those specified below, shall be present without the authority of the officer who issued the death warrant. The following persons shall attend the execution of the sentence of death:-(a)the provost-marshal or other officer who is responsible for the due execution of the sentence in accordance with these rules;(b)a commissioned medical officer of the armed forces of the Union.(c)an officer nominated by the officer who issued the death warrant, who is able to identify the person under sentence as the person described in the death warrant and as the person who was tried and sentenced by the Court-Martial mentioned therein;(d)such non-commissioned officers as may be detailed by the provost-marshal or the other officer aforesaid for escort and security purposes or to assist at the execution;(e)if the execution is carried into effect in an air force unit or station, the officer for the time being in command of such station or unit.
