(1)(a)The report on reason for delay as required under section 81 shall be in the form set out in Appendix II and it shall be sent by the Commandant to the Deputy Inspector-General or Additional Deputy Inspector-General under whom the accused may be serving.(b)A copy of the eighth delay report and every succeeding report thereof shall also be sent to the Inspector-General under whom the accused may be serving, and to the Chief Law Officer.(2)Where the accused is kept under arrest for a period exceeding three months without a Force Court being ordered to assemble for his trial a special report regarding the action taken and the reasons for the delay shall be sent by the Commandant to the Director-General with a copy each to the Deputy Inspector General or Additional Deputy Inspector-General and the Inspector-General concerned.
