34. Charge-sheet and charge .- [(1) A charge-sheet shall, so far as practicable, conform to the form of charge-sheet specified in the Fifth Schedule and shall contain the whole issue or issues to be tried by a Court-Martial at one time.]
(2)A charge means an accusation contained in a charge-sheet that a person subject to the Act has been guilty of an offence.(3)A charge-sheet may contain one charge or several charges.
