(13)ConfirmedorConfirmed, I direct that the sentence of imprisonment [While confirming a sentence of imprisonment to be suffered in civil prison, the confirming authority is separately to recommend whether the prisoner should be classified as division/class A (or I), B (or II), or C (or III) prisoner, or in civil prisons where there are only two divisions or classifications, he should be classified as Division/Class A (or I) or B (or II) prisoner.] shall be carried out by confinement in air force custody [or in air force (military) (civil) prison]. [See section 166, Air Force Act, 1950.]orI vary the sentence so that it shall be as follows and confirm the finding and the sentence as so varied.orI confirm the finding and sentence of the Court, but mitigate [remit or commute] .................................orI confirm the finding of the Court on the .................................and................................charges and reserve for confirmation by superior authority the finding on the ................................. and .................................charges, and the sentence;orI confirm the finding of the Court, but reserve the sentence for confirmation by superior authority;orI confirm the findings of the Court, and the sentence of the Court as to .................................and reserve the sentence so far as it.................................for confirmation by superior authority;or[Where the finding is not confirmed.]Not confirmed [the reasons for non-confirmation may be stated.] Signed at ......................... this .................................day of................................. 20.............................................(Signature of Confirming Authority)[Instruction.-Any remarks of the confirming authority should be separate from and form no part of the proceedings.]Section III.-Forms as to summary general Court-MartialFORM F-3FORM FOR ASSEMBLY AND PROCEEDINGS OF A SUMMARY GENERAL COURT-MARTIAL UNDER THE AIR FORCE ACT, 1950A-Order convening the CourtAt (place) .................................this.................................day of.................................20........
