(1)No person subject to the Act shall be arrested on a charge under the Act except under and in accordance with the orders of superior officer having power of command over him.(2)Notwithstanding anything contained in sub-rule (1) any person subject to the Act may be placed under arrest by any superior officer-(a)if he commits an offence against such superior officer; or(b)if he commits an offence in the view of such superior officer; or(c)if he is behaving in a disorderly manner and the said superior officer considers it necessary to place such a person under arrest with a view to stop such disorderly behaviour.(3)A superior officer effecting arrest under sub-rule (2) shall as soon as possible and in any case within twenty-four hours of such arrest send a report to the Commandant of the battalion or unit of which the person arrested is a member and in case of the arrest of an officer of and above the rank of Commandant, to his immediate superior officer.
