Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2) in The Air Force Rules, 1969

(2)The Court shall, further, if it is a general or district Court-Martial to which a judge-advocate has been appointed, ascertain that the judge-advocate is duly appointed and is not disqualified for acting at that Court-Martial.The Court, if not satisfied on the above matters, shall report its opinion to the convening authority, and may adjourn for that purpose.