(1)The court of inquiry may consist of two or more members one of whom shall be an officer and the persons not subject to the Act may be appointed as members when the court is to investigate matters of a specialised nature, and when officers subject to the Act with specialist qualifications are not available to be members.(2)When the character or conduct of an officer is likely to be material in a court of inquiry, the presiding officer of the court of inquiry, wherever possible, will be senior in rank and other members at least equivalent in rank to such office.
