69. Review of Court-Martial proceedings .-The proceedings of a general Court-Martial shall be submitted by the Judge-Advocate at the trial for review to the deputy or assistant Judge-Advocate general of the command who shall then forward it to the confirming officer. The proceedings of a district Court-Martial shall be sent by the presiding officer or the Judge-Advocate direct to the confirming officer who must, in all cases, where the sentence is dismissal or above, seek advice of the deputy or assistant Judge-Advocate general of the command before confirmation.
