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[Cites 0, Cited by 0] [Section 12345] [Entire Act]

Union of India - Subsection

Section 12345(12) in The Air Force Rules, 1969

(12)At .................................on the.................................day of.................................20.........at .................................O'clock the Court re-assemble by order of.................................for the purpose of reconsidering their .................................Present, the same members as on the .................................day of................................. 20.........VARIATION[Instruction.-If a member is absent and the absence will reduce the Court below the required minimum, and it appears to the members present that such absent member cannot attend within a reasonable time, the presiding officer, or, in his absence, the senior member present shall thereupon report the case to the convening officer.]Absent member-[Rank, name, service number, unit] being absent.[The absence is accounted for.]A medical certificate for, letter, or other document, as the case may be] is produced, read, marked .................................signed by the presiding officer (judge-advocate), and attached to the proceedings.There being present .................................[not less than the required minimum] members, the Court proceeds.The letter [order or memorandum] directing the re-assembly of the Court for the revision, and giving the reasons of the confirming authority for requiring a revision of the finding [finding and sentence] [or sentence] is read, marked .................................signed by the presiding officer [judge-advocate] and attached to the proceedings.[Instructions.-If the confirming authority so orders, additional evidence may be taken on revision; such evidence will be taken as in paragraphs (4) and (6).]Revised finding-The Court having attentively considered the observations of the confirming authority, and the whole of the proceedings;
(a)does now revoke its finding and sentence, and finds that the accused is .................................. and sentences him to.................................
(b)does now revoke its sentence, and now sentences the accused, etc., etc.
or
(c)does now respectfully adhere to its sentence [or finding and sentence]
Signed at ................................. this ................................. day of.................................20........
................................ ................................
(Signature) (Signature)
Judge-advocate Presiding Officer
CONFIRMATION [While confirming a sentence of imprisonment to be suffered in civil prison, the confirming authority is separately to recommend whether the prisoner should be classified as division/class A (or I), B (or II), or C (or III) prisoner, or in civil prisons where there are only two divisions or classifications, he should be classified as Division/Class A (or I) or B (or II) prisoner.]