(2)Any power conferred by this rule on any of the aforesaid authorities shall also be exercisable by any other authority superior to it.[(2-A) Where the Central Government or the Chief of the Army Staff decides that any person or class of persons subject to the Act should be discharged from service, either unconditionally or on the fulfilment of certain specified conditions, then, notwithstanding anything contained in this rule, the commanding officer shall also be the competent authority to discharge from service such person or any person belonging to such class in accordance with the said decision.]
