(2)If on the trial of any charge it appears to the Court at any time before it has begun to examine the witnesses, that in the interests of justice any addition to, omission from, or alteration in, the charge is required, it may amend such charge and may, after due notice to the accused, and with the sanction of the officer empowered to convene a district Court-Martial or on active service a summary general Court-Martial for the trial of the accused if the amended charge requires such sanction, proceed with the trial on such amended charge.
