Section 3(o) in The Armed Forces Tribunal Act, 2007
(o)"service matters", in relation to the persons subject to the Army Act, 1950 (46 of 1950), the Navy Act, 1957 (62 of 1957) and the Air Force Act, 1950 (45 of 1950), mean all matters relating to the conditions of their service and shall include--(i)remuneration (including allowances), pension and other retirement benefits;(i)order issued under section 18 of the Army Act, 1950 (46 of 1950), sub--section (1) of section 15 of the Navy Act, 1957 (62 of 1957) and section 18 of the Air Force Act, 1950 (45 of 1950); and(ii)transfers and postings including the change of place or unit on posting whether individually or as a part of unit, formation or ship in relation to the persons subject to the Army Act, 1950 (46 of 1950) , the Navy Act, 1957 (62 of 1957) and the Air Force Act, 1950 (45 of 1950);(iii)leave of any kind;(iv)summary Court-Martial except where the punishment is of dismissal or imprisonment for more than three months;(ii)tenure, including commission, appointment, enrolment, probation, confirmation, seniority, training, promotion, reversion, premature retirement, superannuation, termination of service and penal deductions;(iii)summary disposal and trials where the punishment of dismissal is awarded;(iv)any other matter, whatsoever, but shall not include matters relating to-
