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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2) in The Army Rules, 1954

(2)The members of a Court-Martial for the trial of an officer shall be of a rank not lower than that of the officer unless, in the opinion of the convening officer, officers of such rank are not (having due regards to the exigencies of the public service) available. Such opinion shall be recorded in the convening order.