614. Dress of Military Officers and Soldiers appearing in Courts.
- Courts shall see that the following instructions for the dress of officers and men of Army, Navy and Air Force appearing before a Civil Court are observed;(1)Any such person required to attend a court in his official capacity should appear in uniform with sword or side arms. Attendance in an official capacity includes attendance-(a)as witness, when evidence has to be given of matters which come under his cognizance in his official capacity;(b)by an officer for the purpose of watching a case on behalf of a person under his command.(2)Any such person required to attend a court otherwise than in his official capacity may appear either in plain clothes or uniform.(3)Any such person shall not wear his sword or side arms if he appears in the character of an accused person, or under military arrest or if the Presiding Officer of the court thinks it necessary to require the surrender of his arms, in which case a statement of the reasons for making the order shall be recorded by the Presiding Officer and, if so requested, forwarded for the information of the Chief of the Army Staff.(4)Firearms shall under no circumstances be taken into court.(5)An Officer wearing an European head-dress shall remove the same while the Judge is present, except when he is on duty under arms with a party or escort inside the court.
