81. Member or prosecutor not to confirm proceedings .-A member of a Court-Martial or an officer who has acted as prosecutor at a Court-Martial, shall not confirm the finding or sentence of that Court-Martial, and where such member or prosecutor becomes the confirming officer, he shall refer the finding and sentence of the Court-Martial to a superior authority competent to confirm the findings and sentences of the like description of Court-Martial.
General provisions as to proceedings of General and District Court-Martial
