(1)where an offence is triable both by a criminal court and a Force Court, an officer referred to in section 102 may, -(i)(a)where the offence is committed by the accused in the course of performance of his duty as a member of the Force; or(b)where the offence is committed in relation to property belonging to the Government or the Force, or a person subject to the Act; or(c)where the offence is committed against a person subject to the Act, direct that any person subject to the Act who is alleged to have committed such an offence, be tried by a Force Court; and(ii)in any other case, decide whether or not it would be necessary in the interest of discipline to claim for trial by a Force Court any person subject to the Act who is alleged to have committed such an offence.
