103. Counsel allowed in certain general and district Courts-Martial .-(1) Subject to these rules counsel shall be allowed to appear on behalf of the prosecutor and accused at general and district Courts-Martial if the Chief of the Air Staff, or the convening officer declares that it is expedient to allow the appearance of counsel thereat, and such declaration may be made as regards all general and district Courts-Martial held in any particular place, or as regards any particular general or district Court-Martial, and may be made subject to such reservation as to cases on active service or otherwise, as seems expedient.
(2)Save as provided in rule 102, the rules with respect to counsel shall apply only to the Courts-Martial at which counsel are under this rule allowed to appear.
