.-(1) A Court of inquiry is an assembly of officers or of junior commissioned officers or of officers and junior commissioned officers, warrant officers or non-commissioned officers, directed to collect evidence, and if so required to report with regard to any matter which may be referred to them.(2)The Court may consist of a presiding officer, who will either be an officer or a junior commissioned officer, and of one or more members. The presiding officer and members of Court may belong to any Regiment or Corps of the service according to the nature of the investigation.(3)A Court of inquiry may be assembled by the officer in command of any body of troops, whether belonging to one or more corps.]
