(8)Any person subject to the Act who is tried by a Court-Martial in respect of any matter or thing which has been reported on by a Court of inquiry shall be entitled to a copy of the proceedings of such Court, including any report made by the Court:Provided that if the Chief of the Air Staff considers that it is against the interests or the security of the State or friendly relations with a foreign State to supply a copy of the proceedings or any part thereof, such person shall not be furnished with such copy, but in such cases he shall, subject to suitable precautions as to security, be permitted inspection of such portions of the proceedings of the Court of inquiry, on the basis of which the charges, on which he is arraigned before the Court-Martial, have been framed.
