104. Substitute on death, illness or absence of Judge-Advocate .-If the Judge-Advocate dies, or from illness or from any cause whatever is unable to attend, the Court shall adjourn, and the presiding officer shall report the circumstances to the convening authority; and a fit person not disqualified to be Judge-Advocate may be appointed by that authority, who shall be sworn, or affirmed, and act as Judge-Advocate for the residue of the trial, or until the Judge-Advocate returns.
