(2)The authorities referred to in sub-rule (1) shall be-(a)the Director-General, Armed Forces Medical Services in respect of officers of the Army Medical Corps, Army Dental Corps and Military Nursing Service;(b)the Additional Director-General, Remount and Veterinary Corps in respect of Officers of that Corps below the rank of Colonel;(c)the Deputy Director-General of Military Farms in respect of Officers of the Military Farms below the rank of Colonel;(d)the Military Secretary, Army Headquarters in respect of all other officers.
