Section 87(2) in Criminal Rules of Practice and Circular Orders, 1990
(2)In these rules, unless the context otherwise requires: -(a)"Commanding Officer"(i)in relation to a person subject to Military law means the Officer Commanding the unit to which such person belongs or is attached;(ii)in relation to a person subject to Naval Law, means the Commanding Officer of the Ship or Naval establishment to which such person for the time being belongs ; and(iii)in relation to a person subject to Air Force Law, means the Officer for the time being in command of the Unit to which such a person belongs or is attached ;(b)"Competent Air Force Authority" means the Chief of the Air Staff, the Air or other Officer Commanding any Command, Group, Wing or Station in which the accused person is serving or where such person is serving in a field area, the Officer commanding the forces or the Air Forces in the field ;(c)"Competent Military Authority" means the Chief of Army Staff or Officer Commanding the Army, Army Corps, Division, Area, Sub-Area or Independent brigade in which the accused person is serving, and except in cases falling under Section 69 of the Army Act, 1950 (46 of 1950) in which death has result, the Officer commanding the brigade or sub-area or station in which the accused person is serving ;(d)"Competent Naval Authority" means the Chief of the Naval Staff or the Flag Officer Commanding in Chief, Western Naval Command, Bombay or the Flag Officer Commanding-in-Chief Eastern Naval Command, Visakhapatnam or the Flag Officer Commanding, Southern Naval Area, Cochin or the Flag Officer, Commanding, Western Fleet or the Flag Officer Commanding, Eastern Fleet or Senior Naval Officer where the accused person is serving.
