(a)Any enrolled person who deems himself wronged by any superior or other officer may complain to the officer under whose command or orders he is serving.(b)When the officer complained against is the officer to whom any complaint should, under sub-rule (a) be preferred, the aggrieved person may complain to such officer's next superior officer.(c)Every officer receiving such complaint shall inquire into it, and when necessary, refer it to superior authority; provided that a decision by an authority competent to dispose of the matter complained of shall be final.(d)Every such complaint shall be preferred through such channels as may from time to time be specified by the appropriate authority.
