22. Immunity of persons attending court-martial or disciplinary court from arrest.—
(1)No President or other member of a court-martial or disciplinary court, no judge, advocate, no party to any proceeding before a court-martial or disciplinary court or no advocate or agent of such party, and no witness acting in obedience to a summons to attend a court-martial or disciplinary court shall, while proceeding to, attending or returning from, a court-martial or disciplinary court, be liable to arrest under any civil or revenue process.(2)If any such person is arrested under any such process, he may be discharged by order of the court-martial or disciplinary court, as the case may be.
