(1)When the person to be summoned is a soldier or airman, the process must be sent for service to his Commanding Officer together with a copy to be retained by the person summoned as required by Order V, Rule 28.(2)Where, for security reasons, the location of an Army unit is not known and it becomes necessary to send a process to an Army Post Office, necessary particulars such as the name of the unit and its postal address should be furnished.Note. - The following instructions for the dress of officers and soldiers appearing before a Civil Court have been approved :(1)An officer or soldier required to attend a Court in his official capacity should appear in uniform with sword or sidearms. Attendance in an official capacity includes attendance-(a)as a witness, when evidence has to be given of matters which came under the cognizance of the officer or soldier in his military capacity,(b)by an officer for the purpose of watching a case on behalf of a soldier or soldiers under his command.(2)An officer or soldier required to attend a Court otherwise than in his official capacity may appear either in plain clothes of uniform.(3)An officer or soldier shall not wear his sword or sidearms if he appears in the character of an accused person or under military arrest or if the presiding officer of the Court thinks it necessary to require the surrender of his arms, in which case a statement of the reasons for making the order shall be recorded by the presiding officer, and if the military authorities so request, forwarded for the information of the concerned Chief of Staff.(4)Fire-arms, shall under no circumstances be taken into Court.F. - 1. Service on Members of Parliament and State Legislatures
