(4)If a petition is preferred within the time specified in sub-rule (2), it shall be forwarded to the Central Government together with the records thereof and the recommendation of the Chief of the Army Staff [or the Adjutant General] [Added by S.R.O. 61 of 1991. ]. The Central Government may, after considering the petition and the recommendation of the Chief of the Army Staff [or the Adjutant General] [Added by S.R.O. 61 of 1991. ] pass such order as it deems fit.]
