Section 9 in The Indian Soldiers (Litigation) Act, 1925
9. Postponement of proceedings against Indian soldier on leave
.-When any documentpurporting to be signed by the Commanding Officer of an Indian soldier who is aparty to any proceeding is produced by or on behalf of the soldier before the Court in which the proceeding is pending and is to the effect that the soldier-(a)is on leave of absence for a period not exceeding two months, and is on the expiration of his leave to rejoin his unit with a view to proceeding onservice under special conditions, or(b)is on sick leave for aperiod not exceeding three months, and is on the expiration of his leave torejoin his unit with a view to proceeding on service under special conditions, the proceeding in respect of such soldier may, in any case such as if referredto in the proviso to [sub-section (1) of section 6] [ Substituted by Ord. 64 of 1942, S.4, for " section 6" (w.e.f. 12.12.1942).] and shall, in any other case,be postponed in the manner provided in section 7.
