Section 270 in Criminal Rules of Practice and Circular Orders, 1990
270. Wearing of UniForm by the personnel of the Military in Court:
(1)An Officer or Soldier required to attend a Court in his Official capacity should appear in uniForm, with sword or side arms. Attendance in official capacity includes attendance :(a)as witnesses when evidence has to be given of matters which come under the cognizance of the Officer or Soldier in his Military capacity ;(b)as an Officer for the purpose of watching a case on behalf of a Soldier or Soldiers under his command.(2)An Officer or Soldier required to attend Court otherwise than in his Official capacity may appear either in plain clothes or in uniform.(3)An Officer or Soldier shall not wear his sword or side-arms if he appears in the character of an accused person or under Military arrest, or if the Presiding Officer of the Court thinks it necessary to require the surrender of his arms, in which case a statement of the reasons for making the order shall be recorded by the Presiding Officer, and if the Military Authorities so request, forward it for information of the concerned Chief of the Defence Forces.(4)Fire arms shall under no circumstances be taken into Court(5)An Officer or Soldier will remove his head dress while the Judge or Magistrate is present, except when the Officer or Soldier is on duty under the arms with a party or escort inside the Court
