51. Disposal of case after recording summary or abstract of evidence.
(1)The evidence prepared in pursuance of rule 49 or 50 shall be considered by the Commandant who thereupon shall either-(a)dismiss the charge; or(b)dispose of the case summarily under section 62 or section 66 of the Act, as applicable; or(c)refer the case to the competent superior officer for disposal; or(d)remand the accused for trial by a Force Court.(2)If the accused is remanded for trial by a Force Court, the Commandant shall without unnecessary delay,(a)assemble a Summary Assam Rifles Court (after making reference as per sub-section (2) of section 96, when such reference is necessary), or(b)apply to the competent superior authority to convene a general or petty Assam Rifles Court, as the case may be.
