(1)Where an officer, a subordinate officer or a warrant officer is remanded for the disposal of a charge against him by an authority empowered under section 64, 65 and 66, to deal summarily with that charge, the summary or abstract of evidence shall be delivered to him, free of charge, with a copy of the charge as soon as practicable after its preparation and in any case not less than twenty-four hours before the commencement of the proceedings.
