(10)Subject to the provisions of sub-sections (7) to (9), officers of the Indian Navy shall be eligible to sit as members of a court-martial irrespective of the branch of the naval service to which they belong:Provided that—(a)the majority of the members of the court-martial, including the president, shall be officers of the executive branch of the naval service, and(b)at trials for offences against sections 34, 35, 55, 55A, 55C and 56, officers other than officers of the executive branch of the naval service shall not be eligible to sit.
