Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 103 in The Army Rules, 1954

103. Invalidity in the appointment of Judge-Advocate .-A Court-Martial shall not be invalid merely by reason of any invalidity in the appointment of the Judge-Advocate officiating thereat, in whatever manner appointed, if a fit person has been appointed and the subsequent approval of the Judge-Advocate-General or Deputy Judge-Advocate-General obtained, but this rule shall not relieve from responsibility the person who made the invalid appointment.