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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(e) in The Army Rules, 1954

(e)when an officer so retires or is not available to serve owing to any cause, which the Court may deem to be sufficient, and there are any officers in waiting detailed as such, the presiding officer shall appoint one of such officers to fill the vacancy. If there is no officer in waiting available, the Court shall proceed as required by rule 38,