23. Delay report .-(1) In every case where a person subject to the Act, who is not on active service, is in air force custody for a period longer than eight days, whether continuously or in broken periods, without a Court-Martial for his trial having been assembled, or without a punishment having been awarded to him under section 82 or section 86, the commanding officer shall make a report in the delay report Form contained in the Second Schedule, to the officer empowered to convene a general or district Court-Martial for the trial of such person. Such report shall be made at interval of every eight days until a Court-Martial is assembled or the case is disposed under section 82, or section 86 or such person is released from custody, as the case may be.
(2)A copy of each of the third and subsequent reports submitted under sub-rule (1) will be forwarded directly to the [Deputy Chief Legal Adviser] of the command concerned, or in the case of persons belonging or attached to the Air Headquarters or a unit directly under Air Headquarters, to the [Deputy Chief Legal Adviser] [Substituted by S.R.O. 83, dated 19.12.1970. ]
