.-Where the Court finds either that the accused by reason of unsoundness of mind, is incapable of making his defence; or that he committed the act alleged but was by reason of unsoundness of mind incapable of knowing the nature of the act or that it was wrong or contrary to law, the Court shall give brief reasons in support thereof. The Judge-Advocate, if any, or the presiding officer or in the case of summary Court-Martial, the officer holding the trial, shall record or cause to be recorded such brief reasons in the proceedings.(2)The presiding officer or in the case of summary Court-Martial, the officer holding the trial, shall date and sign the above record, and the proceedings, upon being signed by the Judge-Advocate, if any, shall at once be transmitted to the confirming officer or to the authority empowered to deal with the finding under section 162, as the case may be.]Preservation of proceedings
