(4)(i)Every Battalion Rifles Court shall be presided over by three members to be appointed by the State Government or the Inspector General of Police.(ii)An officer not below the rank of a Superintendent of Police or a Commandant of the Rifles shall be the presiding judge of a Battalion Rifles Court.(iii)Two officers not below the rank of an Assistant Commandant of the Rifles shall be the member-judges of a Battalion Rifles Court.
