Section 47(1) in The M.P. Vishesh Sashastra Bal Niyam, 1973
(1)When an Officer of the Special Armed Force is reported to have committed an offence under Sections 14, 15, 16, 17 and 18 of the Act, the Commandant on receipt of report regarding the facts of the incidence shall decide whether the accused should be proceeded against in a Court of law or should be dealt with depart mentally.
